KONSAM MONO SINGH (46) Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ appeal has been filed the appellant aggrieved by the order dated 19.07.2011 passed by the learned Single Judge of Gauhati High Court in W.P.No.772 of 2009, rejecting the claim of the appellant.

(2.) Brief facts leading to the filing of the writ appeal are as follows:

(3.) Pursuant to the advertisement/notification, the appellant submitted application on 19.12.1995 and after participation in the viva-voce, he was appointed on 04.10.1996 as Senior Scientific Officer along with other persons to the various posts in NPBD on contract basis at the consolidated honorarium for a period up to 31.03.1997. Thereafter, the service of the appellant was extended till 31.03.1998. On 20.9.1997, a communication was sent to the first respondent making proposal for providing scale of pay to the appellant. On 15.4.1998, the Ministry has approved the proposal for providing scale of pay with effect from 1.4.1998, though the mode of appointment was on consolidated pay earlier.