SURJIT KUMAR Vs. NATIONAL AIRPORT AUTHORITY

JUDGEMENT

(1.) BY this writ petition, petitioner seeks quashing of the letter of termination of services dated 22.5.1992 issued by the respondent no.1/employer. Petitioner's own case is that petitioner's appointment was a temporary appointment pursuant to the appointment letter dated 17.5.1990. Paras 3 and 5 of the said appointment letter are relevant and the same read as under:-

(2.) THE aforesaid paras show that petitioner was only a temporary employee and it was specifically stated that he has no right to a permanent employment unless so ordered, and the petitioner's services could be terminated without showing any reason by giving one month's notice.

(3.) I have recently had an occasion to consider more or less identical situation in the judgment in the case of Aditya Beri Vs. Air India & Ors W.P(C) 2511/2012 decided on 24.5.2013. Paras 3,5 to 8 of the said judgment are relevant and they read as under:-