GOVT OF NCT OF DELHI Vs. DEEPAK KUMAR

JUDGEMENT

(1.) UNDISPUTABLY, we say so for the reason, learned senior counsel for the respondent conceded during arguments that the respondent Dr.Deepak Kumar was appointed on contract basis as a Medical Officer by the Government of NCT Delhi and was assigned to perform work at the Tihar Jail Complex. Initial contractual engagement was with effect from 16.1.2004 and the duration for which services had to be rendered was 6 months. Needless to state, a fixed monthly payment was made to Dr.Deepak Kumar as consideration for contractual service rendered by him.

(2.) IT may be highlighted that no permanent, temporary or ad-hoc post was available and further it needs to be noted that the engagement was purely on contractual basis.

(3.) BEING given contractual employment on 21.1.2004 for a period of 6 months, as noted herein above, the term of the contract was extended for a duration of 6 months each; relevant would it be to state that reason why term of the contract was extended was the fact that Dr.Deepak Kumar was rendering service to the satisfaction of his superiors evidenced by the fact that not only was the tenure of the contract periodically extended but also the fact certificates were issued certifying that services rendered by Dr.Deepak Kumar were ,,Very Good.