SHEMSHER SINGH Vs. S. REGUNTHAN CHIEF SECRETARY

JUDGEMENT

(1.) This Contempt Petition has been filed by the petitioner alleging violation of the order passed by this Court on 13th December, 2002 whereby this Court gave following directions:

(2.) The petitioner contended that despite directions given by this Court many persons were appointed by the respondent against regular post of peon but the petitioner was not considered by the respondent.

(3.) A perusal of affidavit filed by Mr. V.Narayanan, Principal of Kasturba Polytechnic for Women, Pitampura, Delhi shows that the stand taken by the respondent is that the petitioner was working as Attendant-cum-Chowkidar, a temporary post created in 1996 under State Annual Plan 1994-95 by GNCT Delhi. This scheme was discontinued together with this post by Finance Department on 23rd May, 2003 as the activities related to security aspect were advised to be privatized in every government institution. Since the petitioner was working as Attendant-cum-Chowkidar till January 2003, under the above scheme, the petitioner's service also came to an end. Regarding appointments of the 'Peon' (Group-D) by the respondents, it is submitted that the petitioner was engaged as Attendant-cum-Chowkidar on daily wages basis under the community polytechnic scheme of Ministry of HRD Government of India. The petitioner was never engaged as peon. Therefore, the petitioner was trying to mislead the Court that he was entitled to be appointed as peon.