ARANAYA BASU ROY Vs. R.SUBRAHMANYAM

JUDGEMENT

(1.) The Court, by order dtd. 25/6/2019 directed the respondent Nos.1 and 2 in the writ petition to take immediate appropriate steps to consider the prayer of the petitioner for absorption within a period of eight weeks after taking into consideration the recommendation of the Bhat Committee as well as the recommendation of NIT, Durgapur and MHRD.

(2.) In compliance of the aforesaid direction the Under Secretary to the Government of India, MHRD by an order dtd. 22/8/2019 decided that NIT, Durgapur may extend the age relaxation benefit to NTMIS employees as communicated by MHRD vide its revised Recruitment Rules for non-teaching staff and take further action. NIT, Durgapur may consider the recommendation of the Bhat Committee/Institute in favour of the petitioner for arriving at a decision in the matter. The proposal may be placed before the Board of Governors of the Institute for its consideration and approval.

(3.) The Court directed the respondents to relax the criteria of age at the time of considering the case of the petitioner for absorption as the petitioner served the institution since 1989.