VIPIN KUMAR Vs. UOI

JUDGEMENT

(1.) PETITIONER, Vipin Kumar, was appointed on ad-hoc basis as a substitute language teacher (Sanskrit) on 9.5.1994 by the Oak Grove School, Jharipani, Dehradun.

(2.) THE school is established and maintained by the Northern Railway.

(3.) PLACING reliance upon a scheme framed by the Railway authorities to regularize ad-hoc and/or substitute teachers, petitioner approached the Central Administrative Tribunal stating that he had a right to be regularized under the scheme in question.