KAVITA DHALLA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) A perusal of the order sheet in the three captioned writ petitions would reveal that the respondents are playing, not only with the writ petitioners, but even with this Court, a game of Cat and Mouse.

(2.) THE writ petitioners were appointed on ad hoc basis initially for a period of six months as Civil Assistant Surgeon Grade I (Dental) pursuant to an advertisement issued on May 15, 1998, which appointment was continued for further period of six months till the year 2001. Last extension was on January 08, 2001 up to December 31, 2001. The grievance of the petitioners began when at the asking of the Government of NCT Delhi UPSC notified 27 vacancies of Civil Assistant Surgeon Grade I (Dental) to be filled up on regular basis.

(3.) VIDE impugned decision dated September 19, 2002 the Original Applications filed by the petitioners have been dismissed observing that the advertisement pursuant whereto petitioners were appointed clearly indicated that appointments would be ad hoc pending regular appointments. The Tribunal has observed that if an advertisement is issued informing applicants that the posts to be filled up are on regular basis, the response would be different vis à vis an advertisement inviting applications to fill up posts on ad hoc basis.