OM PRAKASH SNEHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has impugned the order dated 11.10.2006 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 1715/2006, titled Shri Om Parkash Snehi vs. Union of India and Ors. declining the original application of the petitioner seeking quashing of orders dated 2.5.2005 and 11.07.2005 and declining the request of the petitioner for counting his ad hoc period of service for regular appointment.

(2.) ON 10.09.2001, the Director Prosecution by order dated 19.09.2001 had circulated a tentative seniority list of officers appointed on regular basis to the post of Assistant Public Prosecutor in the Directorate of Prosecution. The petitioner had contended that his name was shown junior to the officers promoted by order dated 22.08.1994 who were in fact junior to him despite the fact that he had already been appointed as Senior/Additional Public Prosecutor on 1.7.1994.

(3.) THE Tribunal considered the pleas and contentions of the parties and held that since appointment order clearly stipulated that ad hoc appointment would not confer any right upon the petitioner regarding seniority as the appointment was only a stop gap arrangement and therefore, the petitioner's claim for counting of ad hoc service for regular appointment could be entertained and the claim of the petitioner was declined.