BHARAT GUPTA Vs. UOI

JUDGEMENT

(1.) THE petitioner has filed the above noted writ petition seeking writ of certiorari for quashing the order dated 30th November, 2004 issued by the Executive Director, Airports Authority of India terminating the ad hoc appointment of the petitioner as Junior Attendant (Office) and for further directions to the respondents to continue the petitioner on the post of Junior Office Attendant and also for directions to the respondents to accord similar treatment to the petitioner as has been accorded by the respondents to those, who have been appointed on regular basis.

(2.) ACCORDING to the petitioner, by Order dated 11th January, 2001, on the approval of the competent authority, he was appointed on ad hoc basis as office attendant in the pay scale of Rs.2400-3300, initially for a period of six months. ACCORDING to him, his ad hoc appointment continued up to 31st December, 2001 on approval of competent authority by order dated 17th July, 2001. Later on by order dated 3rd June, 2002, he was again appointed as Junior Attendant (Office) in the pay scale of Rs.4400-6920 on ad hoc basis for a further period of six months.

(3.) THE petitioner contended that the termination of his service is based on unfounded, baseless, fabricated and concocted grounds and the respondents have indulged in hire and fire policy. It was also contended that the petitioner has been exploited by making him work on ad hoc basis for such a long span of time.