KARAM CHANDRA Vs. UOI & ORS.

JUDGEMENT

(1.) PETITIONER had only a contractual appointment. Since this contractual appointment was terminated, petitioner claims reinstatement in service.

(2.) THE Supreme Court in Umadevi's case (supra) has observed that a contractual appointee has no legitimate expectation for regularization or regular employment, and in any case, people who await public employment through regular means, equity in favour of these persons outweigh the so -called equity in favour of persons who have not been appointed through the regular recruitment process.