KHEM VERMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Petitioners by means of this writ petition seek regularization of the services with the respondent No.1/University of Delhi.

(2.) Petitioners were appointed as Technical Assistant and Office Attendant in terms of selection letters dated 19.5.1999. When we refer to these letters, admittedly, these letters show that the appointments of the petitioners were as temporary employees.

(3.) No doubt, the appointment of the petitioners continued after the original period of about 3 years because the plan/scheme/project under which the petitioners were appointed, continued as per the plan of the University Grants Commission (UGC), however, petitioners' services came to an end on account of coming to an end of the plan/scheme/project. The respondent no. 1 in the counter affidavit has specifically stated that petitioners were working only on contract basis and their employment was till the duration of the plan/scheme/project. It is stated that there were no sanctioned posts against which petitioners were appointed as they seek to be regularized and there is no scheme of regularization of the petitioners. It is accordingly argued by the respondents that petitioners cannot be regularized inasmuch as they were only appointees till the scheme lasts.