PRADIP KUMAR MODAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.K. Tiwari, learned senior counsel, assisted by Mr. Lobsang Tenzin, learned counsel, appearing on behalf of the petitioner. Also heard Mr. Ajin Apang, learned senior counsel, assisted by Ms. Nani Anju, learned counsel, for Respondents No. 2 to 4 (North Eastern Regional Institute of Science & Technology). However, none has appeared on behalf of Respondent No. 1 (Union of India).

(2.) This proceeding has been initiated by the petitioner, seeking following reliefs:

(3.) The facts, necessary for disposal of the present proceeding, in short, are that while serving in a substantive post of Deputy Registrar (Finance) [DR(F), in short] in North Eastern Regional Institute of Science & Technology (NERIST, in short), the petitioner was given additional charge of Registrar w.e.f. 27.09.2008. While holding the post of D.R. (Finance) with the additional charge of Registrar, NERIST, the petitioner attained the age of superannuation on 30.11.2010 but was granted extension of service till 30.06.2011.