NIHAL SINGH Vs. UOI

JUDGEMENT

(1.) NO one appears for the petitioner although its 1.05 P.M. No one appeared for the petitioner on 30.08.2012 and 01.02.2013.

(2.) PETITIONER impugns the action of termination of his services as a temporary employee. Since the petitioner was a temporary employee, his services could be terminated in accordance with the applicable rules being Central Civil Services (Temporary Services) Rules, 1965. I may note that a Constitution Bench of the Supreme Court in the case of Secretary, State of Karnataka Vs. Umadevi and Ors. (2006) 4 SCC 1 has held that casual or temporary or contractual employees have no right to claim permanent absorption in service. In the case of Umadevi (supra) the following ratio has been laid down:

(3.) THE petition is thus dismissed, leaving the parties to bear their own costs.