A.N. Sachdeva and Ors. v. Maharshi Dayanand University and Ors. - (Supreme Court) (10 Aug 2015)

Being appointed or absorbed makes no difference to the service rendered

MANU/SC/0846/2015

Service

In a case involving pensionary benefits, the Court held that distinction between employees who have been absorbed or allocated and those who have been appointed directly could not be made. The Appellants employed with one university and were shifted to work at its regional centre. The regional centre subsequently became an independent university, and the Appellants were absorbed as employees of the new university. Noting that there was no break in the services rendered by the Appellants, the Court held that they were entitled to count their services at the previous university as qualifying service for the purpose of pension payable by the university formed later.

Relevant : D.S. Nakara and Ors. v. Union of India MANU/SC/0237/1982 State of Rajasthan and Anr. v. Prem Raj MANU/SC/0251/1997 M.C. Dhingra v. Union of India and Ors. MANU/SC/0770/1996 State of Punjab v. Justice S.S. Dewan (Retd.) and Ors. MANU/SC/0599/1997 Dhan Raj and Ors. v. State of J&K and Ors. MANU/SC/0231/1998

Tags : PENSION UNIVERSITY ABSORB APPOINT