ASHOK KUMAR K PANDEY Vs. PRINCIPAL KENDRIYA VIDYALAYA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, by way of this Special Civil Application, challenges the action of the respondent to terminate his services.

(3.) The petitioner was working as a teacher in the respondent No. 1 - School. Under the order dated 4.8.1992, at page No. 21 of this Special Civil Application, the petitioner was offered appointment to the post of TGT (S.St.) on a purely adhoc basis at the Kendriya Vidyalaya, Rajkot. This ad hoc appointment was subject to one of the conditions that the services of adhoc appointment are terminate without any notice and without any reason being assigned therefore and in any case this appointment will stand terminated five months after he/she joins. It is not in dispute that his period of five months has been completed on 30.1.1993. Though in the Special Civil Application the petitioner has stated that it is a case of oral termination but from the document at page 23 of this petition, it is borne out that he was relieved from work on 30.1.1993. So it is a case of purely ad hoc appointment for a fixed term.