TAPAN KUMAR MAHAPATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Under assail in the present writ petition is an order dated May 2, 2022 passed by the learned Tribunal in OA 1206 of 2019. In that order, the Tribunal determined that the petitioner was not eligible for a position with a grade pay of Rs.7600.00 as recommended by the 6th Pay Commission. Furthermore, the Tribunal rejected the petitioner's request to count his previous service as a casual employee at ERNET India as qualifying service.

(2.) Prior to venturing to decide the contentious issues, it is essential to review the relevant facts that have given rise to this writ petition.

(3.) The Variable Energy Cyclotron Centre (in short, VECC) in Kolkata is a unit of the Department of Atomic Energy (in short, DAE), Government of India, engaged in research and development in Accelerator Science & Technology, Nuclear Science, Material Science, Computer Science & Technology, and other fields, whereas ERNET India, a National Research and Education Network, is an autonomous society under the Department of Electronics & Information Technology, Ministry of Communication & Information Technology, Government of India.