MOHD. HAROON Vs. JAMIA HAMDARD UNIVERSITY AND ORS.

JUDGEMENT

(1.) BY this writ petition filed under Article 226 of the Constitution of India, petitioner, who was appointed as a Deputy Medical Superintendent with the respondent no.3/Majeedia Hospital/Hah Centenary Hospital vide appointment letter dated 6.1.2009, seeks the relief that it should be held that petitioner's services continue with respondent no.3 and that petitioner should not be held to have been taken appointment and employment with respondent no.1/Jamia Hamdard University in terms of the office order of respondent no.1 dated 7.6.2011.

(2.) THE facts of the case are that admittedly the petitioner was appointed on probation with the respondent no.3 by the letter dated 6.1.2009 and this letter of appointment alongwith the relevant terms and conditions of appointment reads as under: -

(3.) THE university provides medical cover and Leave Travel Concession for the employee, spouse and dependent children.