SHAMSHER SINGH Vs. UOI

JUDGEMENT

(1.) THE petitioners have 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 petitioners and for further directions to the respondents to continue the petitioner on their respective posts and also for further directions to the respondents to accord similar treatment to the petitioners as has been accorded by the respondents to those, who have been appointed on regular basis.

(2.) ACCORDING to the petitioners, on the approval of the competent authority, they were appointed on ad hoc basis to various posts including the post of Senior Superintendent and Assistants, initially for a period of six months. It was also submitted that their ad hoc appointments were extended time and again, and in order to substantiate their contentions they have relied on order dated 15th January, 2001, wherein the extension of the ad hoc appointment of the petitioner Anuradha was effected, on which the other petitioners have also relied on account of being on the same footing. As far as the petitioners 1 and 2 are concerned it was contended that their services were regularized by orders dated 13th March, 2002 and 30th April, 2001.

(3.) THE writ petition is contested by the respondent contending, inter alia, that petitioners along with about 133 employees were appointed to their respective posts by the competent authority. According to the service conditions as per the appointment letter, the service of the petitioner could be terminated at any time without assigning any reason/notice.