VINOD DIALANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner before this Court has preferred an original application before the Central Administrative Tribunal, Jabalpur for counting of his past services from 26/07/1999 to 13/05/2007.

(2.) The petitioner's contention was that he was a civilian employee serving Intelligence Bureau and he was appointed in Intelligence Bureau on 27/09/1999. Thereafter left his services of Intelligence Bureau and joined as Manager (IT) in Allahabad Bank on 14/02/2004 and again thereafter while working in Allahabad Bank, he applied for the post of Programmer in Central Board of Secondary Education (CBSE), for which Allahabad Bank issued NOC conditionally, wherein it was mentioned that the Allahabd Bank will have no objection to his candidature subject to the NOC which he will receive from the Intelligence Bureau. He was later on selected as Programmer in CBSE and joined the Intelligence Bureau back on 07/03/2007. His lien was extended with Allahabad Bank up to 07/03/2007 and he was granted notional increments also. The present petitioner ultimately resigned his job from Intelligence Bureau and got relieved on 11/05/2007 and made a request for transfer of his past services rendered with Intelligence Bureau for the purposes of computing pensionary benefits. The request was rejected on 05/03/2008.

(3.) On perusal of the above order of the Principal Bench we find that the Competent Authority in Intelligence Bureau (for brevity 'IB') had duly informed the applicant as early as in the year 2008 vide their letter dated 05.03.2008 that his past services would not be transferred to Central Board of Secondary Education ( for brevity 'CBSE'). Then the applicant filed aforementioned OA No.2809/2011 with the prayer to direct Respondent No.2 to transfer the past services for the period he worked under IB to CBSE. The Principal Bench after considering his case, dismissed the said Original Application in limine on the ground that the cause of action arose long back.