SUTESH KUMAR Vs. UOI

JUDGEMENT

(1.) THE grievance of the Petitioner is that his temporary services have been terminated, according to him without due process of law.

(2.) IN District Collector and Chairman v. M. Tripura Sundari Devi, (1990) 3 SCC 655, the Hon'ble Supreme Court has reiterated the following principle of law:-

(3.) OUR attention has been drawn to the fact that the Government of india, Ministry of Personnel has relied on this passage from the celebrity judgment to emphasize that persons who have been incorrectly or irregularly recruited, should not be continued in service. Learned counsel for the Respondents states that the Petitioner is one out of 24 persons whose temporary services were terminated on the ground that his initial recruitment was irregular and contrary to the Rules.