ATUL NAUTIYAL Vs. STATE OF UTTARANCHAL AND ANR.

JUDGEMENT

(1.) Appellant Atul Nautiyal has filed this Special Appeal against the impugned judgment dated 21 -08 -2006 passed in Writ Petition No. 932 of 2003 (S/S).

(2.) Appellant Atul Nautiyal had filed the writ petition for the following reliefs:

(3.) The Petitioner was appointed as Clerk -cum -Data Entry Operator vide order of appointment dated 08 -11 -2001 (Annexure No. 3) for the period upto 31 -12 -2001. The term of his appointment was extended several times, the last being vide order dated 21 -12 -2002 (Annexure No. 13) up to 28 -02 -2003. The Petitioner's entire claim for continuance on the said post was based on the stipulation in the order dated 21 -12 -2002, which was to the effect that as and when a regularly selected candidate for the said post becomes available, the Petitioner's services will come to an end automatically. The Petitioner has pleaded that as no regularly selected candidate was available for the said post, the Respondents ought to have allowed the Petitioner to continue on the said post.