DEBASISH KAR GUPTA, J. - (1.) This writ application is filed by the petitioner for releasing his terminal benefits arising out of his service under the National Bureau of Soil Survey and Land Using Planning.
(2.) At the very outset a preliminary objection is raised by the learned counsel appearing on behalf of the respondents. It is submitted by him that National Bureau of Soil Survey and Land Using Planning is a part of Ministry of Agriculture, Central Government. According to him, it is not a separate entity or a 'State' within the meaning of Article 12 of the Constitution of India. It is further submitted by him that the issue involved in the matter is to be examined by the Central Administrative Tribunal as the Court of first instance.
(3.) Having heard the learned counsel appearing for the respective parties as also after considering the facts and circumstances of this case I find that no material is brought on record inspite of repeated to the learned counsel appearing on behalf of the petitioner to show that National Bureau of Soil Survey and Land Using Planning is not a part of the Ministry of Agriculture, Union of India.;