S N RAI Vs. COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH THROUGH THE DIRECTOR GENERAL

JUDGEMENT

(1.) S.N. Rai the applicant, a retired pensioner, is aggrieved by the rejection of his request for counting of his past service rendered in two Public Sector Undertakings. He has impugned the letter dated 1/5.9.2000 (Annexure-A) and letter dated 28.2.2001 (Annexure-B) issued by the respondents in this regard.

(2.) Heard the learned Counsel for both the parties. Pleadings and the material papers and documents placed on record including the written submissions filed by the applicant and also the respondents have been perused.

(3.) FCI vide its letter dated 30.3/16.4.1988 (Annexure A-9 Colly.) to CSIR stated, inter alia, that in terms of their rules, the terminal benefits of S.N. Raj (the applicant) who was initially on deputation and was subsequently absorbed in CSIR on regular basis with effect from 15.5.1987 (AN) can be transferred on pro rata basis to CSIR for the period he served under FCI subject to the agreement of CSIR for such transfer. FCI requested CSIR to inform them as to whether the amount of pro rata gratuity and leave salary of S.N. Raj for the period he served under FCI is acceptable to them or not to take further necessary action at their end.