MOHD SHAMSHI Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the above noted writ petition seeking writ of mandamus 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 Khalasi and for further directions to the respondents to allow the petitioner to resume his duties on the post of Khalasi, with consequential benefits prior to the passing of the impugned order, also to regularize the service of the petitioner and for directions to the respondents to not break the service as per the impugned order.

(2.) ACCORDING to the petitioner, by Order dated 19th February, 2001, on the approval of the competent authority, he was appointed on ad hoc basis to the post of Khalasi in the pay scale of Rs.2400- 3150, initially for a period of six months. ACCORDING to him, his ad hoc appointment continued up to 31st December, 2001 as per the instructions contained in Corporate Headquarters Letter No. 12024/8/01-EH by order dated 1st/2nd August, 2001. Later on by order dated 8th/9th January, 2002, his appointed was further extended upto 30th July, 2002.

(3.) THE petitioner asserted 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.