LALCHAND TEWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition, under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ or a direction for quashing and setting aside the order dated 08.05.2020 qua the present petitioner and prayed for a further direction that the respondents no. 2, 3 and 4 extend for a further period of one year from 17.06.2020 to 16.06.2021 the contractual period of service of the petitioner at par with other employees as mentioned in the order dated 08.05.2020. In short, the challenge in the petition is the petitioner's discontinuance from service as a result of non-extension of his contract of service, though the contracts of several other employees were extended, is bad in law.

(2.) Facts in brief are as under:

(3.) Mr.Yatin Soni learned advocate for the petitioner would submit as under: