CENTRAL SILK BOARD Vs. G S SHIVAPRAKASH

JUDGEMENT

(1.) THE management of the Central Silk Board, being aggrieved by the order of learned Single Judge in G. S. Shivaprakash v Central Silk board, Bangalore, has preferred this writ appeal. Sri G. S. Shivaprakash, respondent herein, filed the above writ petition praying for the following reliefs: prayer wherefore, the petitioner most respectfully prays that this hon'ble Court be pleased to call for records and issue a writ of certiorari or any other writ, direction or order of like nature as follows.

(2.) THE events leading to the filing of the above writ petition be noted briefly as under: the respondent was appointed as an Editor of the periodical called "indian Silk" brought by the management, initially for a period of two years with effect from 5-6-1986. Despite the expiry of contractual period of two years, the service of the respondent was continued on contract basis periodically upto 9-6-1992. The management refused to continue the service of respondent on contract basis or on regular basis beyond 9-6-1992. That led to the respondent filing the above writ petition praying for the reliefs noticed above.

(3.) THE management opposing the writ petition, filed a detailed statement of objections contending that the initial appointment of the respondent and continuation of his service in the Board are purely on contract basis and this position was made very clear to the respondent and therefore, the respondent is not entitled to the relief of regularisation.