BRIJ MOHAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following prayers :-

(2.) By the impugned order the Tribunal has found that the petitioner was engaged as a Barber on casual basis; it is without following the procedure and recruitment rules. The Tribunal also referred to a judgment of the Hon'ble Apex Court (Avas Vikash San-sthan and another v. Avas Vikas Sansthan Engineers Association and others, 2006 SCC(L&S) 613), wherein the Hon'ble Court held that the power to abolish any civil post is inherent in every sovereign government. The application before the Tribunal was filed by the petitioner challenging the letter dated 05.09.2004 and the advertisement dated 26.09.2004. By letter dated 05.09.2004, it was ordered as follows :-

(3.) A confirmation to this effect may be communicated to this office at the earliest.