AJAY GUPTA Vs. NORTH CENTRAL ZONE CULTURAL CENTRE

JUDGEMENT

(1.) THE appellant has suffered a dismissal of the writ petition filed by him on the ground that there is a suppression of relevant facts.

(2.) THE appellant averred in the writ petition that vide order dated 07. 11. 1992, he was appointed as a Documentation Assistant on contract basis for a year, which appointment was extended on yearly basis till 11. 05. 1998. It was further averred that vide an order dated 19. 05. 1998 he was deployed as a documentation Assistant for a period of one year and on 25. 05. 1999, the appointment was continued for three months.

(3.) ALLEGING discrimination in the form of services of other contractual employees being regularized and his claim for regularization being ignored, a writ petition was filed praying that a mandamus be issued to the respondents that services of the appellant be regularized as a Documentation Assistant.