B. K. Narayana, J. - (1.) Heard Sri Navin Sinha, Senior Advocate assisted by Sri Rohan Gupta, learned counsel for the appellants and Sri I.P. Singh, learned counsel for the respondent.
(2.) This special appeal has been filed by the Indian Institute of Technology, Kanpur challenging the legality and validity of the order dated 24.01.2014 passed by learned Single Judge of this Court by which he has allowed WRIT - A No. 15535 of 1995 preferred by the petitioner/respondent Radha Krishna Tiwari before this Court.
(3.) Briefly stated the facts of this case are that the petitioner/respondent was appointed on the post of 'Draftsman' in Indian Institute of Technology, Kanpur (hereinafter referred to as "I.I.T. Kanpur") on 05.02.1963 and was confirmed on his post on 11.02.1964. I.I.T. Kanpur was established by the Society registered under Societies Registration Act, 1860. After coming into force of Indian Institute of Technology Act, 1961, it was incorporated in it. On completion of 14 years continuous service, the petitioner/respondent had become entitled for grant of 'time pay scale' subject to crossing of the 'Efficiency Bar'.;