SHEKHAR PAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is directed against the orders dated 13.03.2019 & 22.05.2019 passed by a learned Single Judge of this Court, by which the two writ petitions being W.P.(C) 2500/2019 & W.P.(C) 5693/2019 filed by the appellant herein were dismissed.

(2.) Some facts which are required to be noticed for disposal of the appeal are that an advertisement was published on 29.09.2015 for recruitment of contractual sanctioned posts including MIS Specialist by respondent no.2 National Cyclone Risk Mitigation Project II (NCRMP). The appellant was appointed to the post of MIS specialist on 16.11.2015 for a period of three years. However, the services of the appellant were terminated by the respondent on 24.05.2018 on various grounds, which was set aside in arbitration proceedings.

(3.) The learned counsel for the appellant points out that subsequently another advertisement was published on 09.11.2018 for all sanctioned posts. The complaint of the appellant before the learned Single Judge and before us is that contracts were extended with respect to all posts, however, the post at which the appellant was employed has not been readvertised only with a view to keep the appellant away from joining the said post.