AMRIK SINGH Vs. LT.GOVERNOR OF DELHI

JUDGEMENT

(1.) The present writ petition raises the issue of post retirement contractual re-employment that was given to the petitioner post his superannuation by respondent No.4, i.e., Guru Tegh Bahadur Polytechnic Institute (Polytechnic Institute).

(2.) The petitioner is seeking extension of his post retirement contract which came to an end in terms of letter dtd. 21/11/2007. Initially, the petitioner was granted contractual re-employment for two years vide letter dtd. 22/5/2007. Subsequently, the said letter was cancelled vide letter dtd. 21/11/2007 issued by respondent No.4. By way of the said letter dtd. 21/11/2007, the petitioner was given post retirement contractual employment for a period of 6 months, extendable for a further period of 3 months. Accordingly, the petitioner was relieved from his post retirement contractual employment in terms of the letter dtd. 21/11/2007.

(3.) Perusal of the prayer clause as made in the present writ petition, manifests that the only prayer made by the petitioner in the present case is for restraining the respondents from ending the contractual employment that was offered to the petitioner post his superannuation by way of letter dtd. 22/5/2007 for a period of two years. As per the submissions made on behalf of the respondent No.4, the petitioner has already been relieved from his post retirement contractual employment. Thus, the present writ petition as such has become infructuous.