- (1.) The challenge in the present writ petition is to the order passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as 'the Tribunal') on 15.2.2002, whereby an application filed by the petitioner under Section 19 of the Administrative Tribunals Act, 1985 (for short 'the Act'), claiming counting of his past service rendered in the Department of Agriculture in the State of Pepsu (subsequently merged with the State of Punjab) for the period 19.7.1955 to 19.12.1962, was dismissed.
(2.) The petitioner joined the Department of Agriculture in the State of Pepsu as an Agricultural Inspector on 1.11.1956. The petitioner became a member of the Research Staff of Soil Section of Department of Agriculture. The petitioner's services were transferred to the Punjab Agricultural University with effect from 20.12.1962, in terms of Sections 22 and 25 of the Punjab Agricultural University Act, 1961. The petitioner went on deputation to Indian Council for Agricultural Research (for short 'the ICAR') on 6.12.1983 and was absorbed against a regular post on 6.12.1988. On the said date, his lien with the Punjab Agricultural University was terminated. It is the case of the petitioner that the period from 20.12.1962 to 5.12.1988, has been taken into consideration by the ICAR for the purpose of pensionary benefits, but the services rendered by the petitioner from 19.7.1955 to 20.12.1962 have not been taken into consideration for grant of pensionary benefits. Thus, he invoked the jurisdiction of the Tribunal to claim the said benefit.
(3.) The learned Tribunal dismissed the application on the ground that the dispute relates to the service of the petitioner rendered with the Punjab Agricultural University and Government of Punjab and as both the organisations do not fall within the jurisdiction of the Tribunal and therefore, the Tribunal is not in a position to consider the claim of the petitioner.;