ATUL CHANDRA BARTHAKUR Vs. ASSAM AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, petitioners seek a direction to the respondents to provide benefit of pension to them by treating their services at par with similar categories of employees of the Assam Agricultural University, Jorhat.

(2.) CASE of the petitioners is that Central Government in the Agriculture Ministry had introduced a scheme called "Studies on Inputs for Agricultural Economic Policy and Development" in the year 1971, which is still in force. One of the constituent scheme was "Comprehensive Scheme for Studying the Cost of Cultivation of Principal Crops in India". The scheme is implemented through the Agricultural Universities and grants - in -aid are provided by the Central Government to meet the salaries and other expenses. Employees engaged in the "Comprehensive Scheme for Studying the Cost of Cultivation of Principal Crops in India" (Scheme) are governed by the rules and regulations of the Universities.

(3.) DIRECTOR , Agro -Economic Research Centre for North East India was entrusted as in -charge of the Scheme and he was also designated as Drawing and Disbursement Officer of the Scheme.