DIWAKAR SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This is the second round of litigation preferred by the petitioner. Petitioner was engaged as a Clerk with Respondent No. 2, namely, Deshbandhu College, on adhoc basis w.e.f. 4.9.1992. Thereafter, he was given ad hoc appointment as Junior Assistant-cum-Typist (JACT) on 5.1.1993. This ad hoc appointment was for limited period of four months, which was extended from time to time. This extension continued for few years presumably for the reason that no steps were taken to fill-up the post on regular basis. During this period a number of representations were made by Karamchari Union of the College requesting that petitioner be regularised. However, on 1.9.98 petitioner received a letter dated 17.8.98 whereby he was called for test/ interview on 4.9.98 along with about 700 persons. This step was taken to fill-up the post for regular post. On 3.9.98 petitioner filed CWP No. 4497/98 in this Court which was disposed of on 16.9.98 when following order was passed:

(2.) Thereafter, the services of the petitioner were terminated by letter dated 13.1.99 w.e.f. 16.1.99. It seems that this letter addressed to the petitioner was not received by the petitioner and, therefore, it was delivered back to the College. Accordingly, Respondent No. 2 College wrote another letter dated 28.1.99 referring to Office Letter dated 13.1.99 terminating the services of the petitioner and requesting him to handover the charge immediately. On receipt of this letter petitioner filed this petition challenging his termination and has made the following prayers:

(3.) Although respondents were served but nobody put an appearance and in these circumstances petitioner only was heard and the judgment reserved.