ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition Under Article 226 of the Constitution of India, the petitioner assails the order dated 18th September, 2000 passed by the Central Administrative Tribunal, Principal Bench, Delhi (for short The Tribunal') whereby the petitioner's Original Application No. 2070/1999 was rejected by the Tribunal. The petitioner had approached the Tribunal to assail Office Order dated 28.8.1999 issued by the respondents whereby his services had been terminated.

(2.) The facts in brief are that in the year 1994 the petitioner, who belongs to the Scheduled Class category, was appointed as an ad hoc Assistant Librarian in Dr. Ram Manohar Lohia Hospital, New Delhi. According to him, though his interview call letter dated 10.6.1994 and offer of appointment dated 21.1.1995 described the post as"Assistant Librarian (ad hoc)" and also stated that the post sanctioned by the Government of India is temporary upto 28.2,1995, it also stated that the post is likely to continue further. The petitioner claims that he was given to understand that the post for which he was selected was a regular post, but the expression "ad hoc" had been used merely because the recruitment rules were not framed.

(3.) He was issued an appointment letter dated 14.3.1995, with effect from 22.1.1995. This appointment letter also stated that his ad hoc appointment will not confer any right for regularization or benefits such as seniority, confirmation etc. The Medical Superintendent reserved the right to terminate the ad hoc appointment at any time without assigning any reason or giving any notice etc to the officer concerned.