JUDGEMENT
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(1.) Dr. R.L. Srivastava has prayed for following reliefs:-
"a. Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 28.10.2015 (Annexure No.20 to the writ petition) passed by the respondent no.3 as well as the order dated 26.3.2015 (Annexure No.12 to the writ petition) passed by the respondent no.1.
b. Issue a writ, order or direction in the nature of mandamus commanding the Sam Higginbottom Institute of Agriculture, Technology & Sciences, Allahabad-respondent no.1 to absorb/continue the petitioner in the regular cadre of the teaching staff or any other equivalent post according to the Guidelines & MOU signed between respondent nos. 1 and 3 while accepting the project and pay the salary on the regular basis month to month.
c. Issue a writ, order or direction in the nature of mandamus commanding the ICAR to adjust/absorb the petitioner in some other Centre which is already running under the same project and pay salary to the petitioner.
d. Issue a writ, order or direction in the nature of mandamus commanding the respondent not to interfere in peaceful functioning of the petitioner as Animal Scientist (Selection Grade).
e. Any other writ, order or direction which this Hon'ble Court may deem, fit and proper in view of the facts and circumstances of the case.
(2.) Brief facts giving rise to the writ petition are that Allahabad Agricultural Institute, as it was then called, (hereinafter referred to as 'the Institution') was established and recognized initially under the U.P. State Universities Act, 1973 (in short, the Act 1973). The institution in question was affiliated with University of Allahabad. In the year 2000 the institution got the status of Deemed University under the provisions contained in University Grants Commission Act and Rules framed thereunder and also under the Act 1973. The Indian Council of Agricultural Research, New Delhi ( in short, 'ICAR') vide its letter dated 15th November, 1984 floated a Project known as "All India Coordinated Research Project for Increase and Utilization of Animal Energy with Enhance System Efficiency" (hereinafter referred to as 'the project') and the said project was sanctioned for institution in the year 1984. The project in question started with effect from 1.7.1987. The project was meant for scientific study on increase utilization of the animal energy and the same was opened at 7 places. The said project was sanctioned from A.P. CESS (Agriculture Produces) Funds. In the year 1983 the ICAR issued general guidelines for running the said project. As per general guidelines, a person under the said project would be appointed in accordance with normal recruitment rules and procedures applicable to the State Government/Grantee institution and the staff appointed will for all purposes be treated as employees of the grantee institution as a part of its approved cadre and will be subject to the administrative control of that institution. The scale of pay, allowances, promotions etc. applicable to the staff of the project will be the same as admissible under the grantee institution. A Memorandum of Understanding reached between the ICAR and the institution and they signed the said agreement.
(3.) The Board of Directors of the institution sanctioned several posts including the post of Assistant Animal Scientist in the aforesaid project. The vacancy in question was advertised in daily newspaper 'Northern India Patrika' on 11.7.1987. In pursuance of the aforesaid advertisement the petitioner applied for and was offered appointment letter dated 29.9.1988 in the ICAR project on 'Utilisation of Animal Energy with Enhanced System Efficiency' as Assistant Animal Scientist in the Department of Agricultural Engineering of the institution with effect from as early as possible but not later than October 10, 1988 to 31.3.1990 or till the termination of the project, whichever is earlier. The appointment letter dated 29.9.1988 reads as under:-
"Mr. Ramesh Lal Srivastava Date: 29.9.1988
S/o Shri Jagdish Lal Srivastava
Vill. Banagaon (South Tola)
P.O. Banagaon, District Gorakhpur - 273 403
Dear Mr. Srivastava,
I am happy to offer you an appointment in the ICAR project on Utilisation of Animal Energy with enhanced system efficiency as Asstt. Animal Scientist in the Department of Agil. Engy.in the grade of Rs. 700-1600 with starting basic pay of Rs.700.00 per month plus the ICAR approved allowances with effect from as early as possible but not later than October 10, 1988 to 31.3.1990 or till the termination of the Project, whichever is earlier.
That in the event of your wishing to leave the service of the Institute before the termination of this appointment as specified above, you shall give in writing at least 30 days' notice of intent to resign. However, if the Institute wishes to terminate your service earlier, it may give you thirty days' notice at any time.
In the event of any misconduct or neglect of your duty on your part or any breach of the Institute rules, your service will be dispensed with, without any notice.
If the above terms and conditions are acceptable to you, please sign and return the duplicate copy of this letter to the undersigned as token of yhour acceptance, so as to reach him by 7.10.88.
Yours sincerely
sd/-
Note: Salary will be paid only (Y.B. Singh)
when funds are available Director & Executive Secretary
Board of Directors, AAI";
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