MOHIT DAHIYA Vs. DELHI POLLUTION CONTROL COMMITTEE

JUDGEMENT

(1.) Present petition has been filed seeking a direction to the Respondent to continue the Petitioner on contractual basis as Trainee Engineer and not replace him with a similarly situated contractual employee.

(2.) Court is once again faced with the legal issue of replacement of one contractual employee with another contractual employee in the present case, which has come up time and again before the Courts and in my view the law on this is well settled.

(3.) The brief facts which need to be mentioned can be encapsulated as under:-