Rajinder Singh vs Council Of Scientific & Industrial Research & Others

Tarun Shridhar, Member (A)

Shri Yogesh Sharma, learned counsel for the applicant is present. None present for the respondents.

The brief facts of the case are that the applicant joined Council of Scientific & Industrial Research (CSIR) as a Lower Division Clerk (LDC) in the

year 1982 on daily wages. In the year 1994, he was granted temporary status and he got regularized in the year 2012.

Respondents have given him benefit of qualifying service for the purpose of pension from the date of his regularization on 31.01.2012 and on this

basis, denied him the benefits of pension as his total period of qualifying service does not fulfill the requirements of release of pension.

The learned counsel for the applicant states that at this stage he would be satisfied if the respondents were take cognizance of the legal notice

dated 29.10.2020 he has served upon them, in which he has detailed all the facts and arguments in support of his claim for pension.

Accordingly, this OA is disposed of at this initial stage with a direction to the respondents i.e., the Director General of Council of Scientific &

Industrial Research (CSIR) to treat this legal notice referred to above as a representation and take a decision on the claim of the applicant for grant of

pension by way of a reasoned and speaking order, in accordance with the extant rules and provisions governing the subject.

The respondent no.1 should take this decision within a period of 8 weeks from the date of receipt of a certified copy of this order. There shall be no

order as to costs.