MANAGEMENT OF CPWD Vs. ANAND KUMAR GAUTAM

JUDGEMENT

(1.) The instant Petition under Article 226 and 227 of the Constitution of India has been filed on behalf of the Petitioner seeking the following reliefs:

(2.) The facts for the instant Petition are as follows:

(3.) Learned Counsel appearing on behalf of the Petitioner submitted that the impugned Award is contrary to the well-settled position of law that the Writ Courts, must typically refrain from issuing directives for absorption, regularization, or permanent continuance, unless the initial recruitment process was conducted as per due process of law and the same has been upheld by the Hon'ble Supreme Court of India in the case of Secretary, State of Karnataka v. Uma Devi, 2006 (3) LLN 78 (SC) : 2006 (4) SCC 1.