UK PRIYADARSHI Vs. NDPL

JUDGEMENT

(1.) Vide the instant petition petitioner seeks quashing of the order dated 15.06.2010 and consequently prayed that the respondent be directed to reinstate the petitioner in service with all service benefits.

(2.) Respondent (erstwhile DESU) vide letter dated 19.05.1986 advanced an offer of appointment to the petitioner as Medical Officer on an ad-hoc basis for a period of three months against a permanent post in the pay scale of Rs.1000-40-1200-EB-1400-60-1700-75-1850 plus other usual allowances as admissible under the Rules.

(3.) Thereafter, vide Office Order dated 26.05.1986, it is conveyed to the petitioner that he was appointed in pursuance of the DESC?s approval vide Item No. 58B dated 09.04.1986. Thereafter, the ad-hoc appointment of the petitioner has been extended from time to time.