HARISH KUMAR Vs. REGISTRAR DELHI HIGH COURT

JUDGEMENT

(1.) The petitioner, who was working as a Sweeper in the Delhi High Court, has, through this writ petition, challenged the order dated 31.3.87, terminating his service under Rule 5(1) of the C.C.S. (Temporary Service) Rules, 1965.

(2.) The petitioner was appointed as a Sweeper in November 1972. His appointment was extended each time for every three months till his services were terminated on 1.12.78. He was re-appointed on 3.11.79. His services were continued each time for a period of three months till he was removed from service by the impugned order.

(3.) The petitioner's submission is that although he was working in the High Court for the last 15 years, he was not confirmed even though the permanent regular posts were available. He further submits that his termination of service under Rule 5(1) of the said rules is illegal as he cannot be treated as a temporary employee. He also submits that since he was working for 15 years in the High Court his services could be terminated only on a proper enquiry, with an opportunity of being heard given to him.