DHAN SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Mr. D.S. Patni, learned counsel appearing on behalf of the peti­tioner and Mr. K.P Upadhyaya, learned Brief Holder appearing for the State.

(2.) THIS is a very strange writ petition, where the petitioner, who is a brilliant person having done his doctorate in For­estry and being in service of the respond­ent in the capacity of a Scientist B, chal­lenges the advertisement dated 15-09­2004 issued for the post of Scientist B. The petitioner, when he was appointed, was on the contractual basis and the es­sential qualifications at that time were as follows

(3.) THE petitioner accepted this and continued to serve. It is also the petition­er's case that he, then, completed his one year and so far he has not been termi­nated, meaning thereby, probably his contract has been renewed. However; the petitioner also does not say that there is any renewal order. Be that as it may, the petitioner has received the salary up to the month of August on his own show­ing.