RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER was a temporary employee of the Indian Council of Forest Research & Education/respondent No.2.

(2.) BY the writ petition, directions are sought for reinstatement of the petitioner and for regularizing his services. Admittedly, petitioner was employed on contractual basis for three months and thereafter again for a fixed further period. Petitioner claims that he was terminated on account of the fact that if there was continuous employment for 240 days he would otherwise have to be regularized by the respondent No.2.

(3.) IN view of the ratio in the case of Umadevi (supra), and the fact that appointment of the petitioner was not against vacancy in a sanctioned post, there cannot be regularization of such a contractual employee like the petitioner.