KRISHNA BEHARI LAL BHATNAGAR Vs. COMMISSIONER NEW DELHI MUNICIPAL COMMITTEE NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) . Challenge is made in this writ petition, filed by the petitioner, to the order dated 26/3/1999, passed by the respondent No.1/NDMC terminating the services of the petitioner as Part-time Stenography Instructor and further stating that the petitioner could not be given any scope of future employment in NDMC. The petitioner has sought for issuance of a direction to the respondent/NDMC to take back the petitioner in service as part-time Instructor Stenography (Hindi) and also to regularise the services of the petitioner and to pay the enhanced remuneration of Rs.4,455.00 per month as is being paid to similarly situated Part-time Instructors.

(2.) . The petitioner was appointed as Hindi Stenographer Instructor on contract basis at a fixed emoluments of Rs.1,000.00 per month by order dated 15/2/1994 and he was posted to the Women's Technical Institute run by the NDMC. A copy of the said order is placed on record. It indicates that under the orders of the Administrator, the petitioner was engaged as Hindi Stenographer Instructor on contract basis at a fixed emoluments of Rs.1,000.00 per month upto the period ending on 31/3/1994. The said order further stated that the appointment was purely on temporary basis and would automatically come to an end on the expiry of the said term i.e. on 31/3/1994 and that the said appointment would not confer any claim for regular appointment in NDMC.

(3.) . It is stated in the petition that the said service on contract basis was extended from time to time. It further transpires from the records that an advertisement was taken out by the respondents for filling up the vacancy in the post of Craft Instructor (Hindi Stenography). In response to the said advertisement the petitioner submitted his application. It was also submitted that the petitioner submitted several representations for increasing his remuneration to Rs.3,500.00 per month which is being paid to similarly situated Part-time teachers working in other vocational institutions. It is further stated that by letter dated 26/3/1999, not only the services of the petitioner was terminated with immediate effect but, it was ordered by the respondents that the petitioner would not be given any scope of future employment in NDMC.