AVINASH CHANDRA BHATEJA Vs. UOI

JUDGEMENT

(1.) PETITIONERS were appointed in different posts with respondent no.3/Central Technical Committee Integrated Mother and Child Development (in short ,,CTC IMCD). Respondent no.3 actually was a modality for implementing a scheme/policy of the Union of India Respondent no.1. Respondent no.3 was working from the funds which were being provided by the respondent no.1. An Integrated Child Development Scheme was launched by the respondent no.2 All India Institute of Medical Sciences (AIIMS) and this scheme was approved by the department of Social Welfare as per the petition. Petitioners were appointed at different posts with respondent no.3 and are said to have served the respondent no.3 for very very long periods even running well over a decade. The services of the petitioners were terminated in terms of the impugned orders and sample order is one dated 1.12.1998 and which reads as under:

(2.) BY this writ petition, petitioners essentially have prayed for quashing of the termination orders dated 1.12.1998 and directions for absorption of the petitioners in government service. Prayer is made for directing the respondent no.1 to allocate adequate funds to the respondent no.3 including by making it part of the respondent no.2/AIIMS.

(3.) STATING the above ratio read as under: