N.V.S. PRASAD Vs. UNION OF INDIA
LAWS(RAJ)-2017-5-91
HIGH COURT OF RAJASTHAN
Decided on May 17,2017

N.V.S. Prasad Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

SANJEEV PRAKASH SHARMA J. - (1.) All these three writ petitions are being commonly decided as the issue involved is identical.
(2.) Facts of SB Civil Writ Petition No. 10822/2015 are being noted for the purpose.
(3.) Petitioners' case is that all three of them were appointed as IT-Facilitator in Post Graduate Diploma in Agri-Business Management (PGDABM) on consolidated salary w.e.f. 15/07/2001 at National Institute of Agricultural Marketing, Jaipur (NIAM). The NIAM is an organization of Ministry of Agriculture, Govt. of India and thus comes within the ambit of Article 12 of the Constitution of India having been a Govt. of India Organization under its control.;


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