VINOD KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India impugns the validity of the recruitment notice dtd. 4/8/2022 issued by All India Institute of Medical Sciences (AIIMS) and Notices dtd. 18/8/2022 and 8/9/2022, both issued by Safdarjung Hospital. The petitioners have also challenged order dtd. 1/12/2022, whereby their claim for regularisation of service has been dismissed by the learned Central Administrative Tribunal ('Tribunal').

(2.) The brief facts of the case, as noted in the impugned order dtd. 1/12/2022 passed by the learned Tribunal, are that pursuant to an Advertisement published in the Newspaper 'Hindustan Times' dtd. 2/5/2009, the petitioners applied for the post of Nursing Officer with the respondent-Hospital.

(3.) After going through the selection process, the petitioners were appointed to the post of Nursing Officer on contractual basis, which was renewed every three months. According to the petitioners, they are in continuous service for the last 14 years with the respondent. The petitioners have pleaded that they had made various representations to the respondents for regularisation of their service, giving them preferences in the recruitment as well as age relaxation to appear in the examination which were conducted time to time for filling up various regular vacancies.