RADHEY SHYAM Vs. GNCT OF DELHI

JUDGEMENT

(1.) W.P.(C) 471/2015 and C.M. Nos.789 -90/2015.

(2.) PETITIONERS are working with the respondent no.2/Chaudhary Brahm Prakash Ayurved Charak Sansthan as Panchkarma Technicians. Petitioners were appointed for a contractual period of 11 months pursuant to the advertisement issued on 8.6.2012 which itself also specifically stated that the appointments of the petitioners will be only on contractual basis for 11 months.

(3.) IT is settled law that contractual employees i.e employees who have been appointed for only a specific contractual period, cannot be regularized to their posts much less when there are no vacant sanctioned posts available to which the petitioners were appointed. The Constitution Bench of the Supreme Court in the case of Secretary, State of Karnataka & Ors. vs. Umadevi & Ors., : (2006) 4 SCC 1 has laid down the following ratio: -