GYANESH CHHIBBER Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) There is delay of 121 days in moving the present recall application. Since the delay is not being seriously opposed, and considering the grounds mentioned in the accompanying affidavit, delay condonation application is allowed. Delay is condoned.

(2.) Petitioner before this Court is a contractual employee working for the last several years in the Wildlife Institute of India, Dehradun. This writ petition was disposed of by this Court on 07.11.2017 on the assurance given by the learned Counsel of the Wildlife Institute of India that the matter is under consideration before the Central Government and a decision will be taken shortly.

(3.) Now, the Central Government has taken a decision in which they have declined "one-time regularization" to the petitioner and further decided that only age relaxation as per Government of India Rules may be given to the contractual employees of Wildlife Institute of India as and when any regular vacancy occurs.