N RAJA Vs. UNION OF INDIA

JUDGEMENT

(1.) CHIEF Justice: this writ appeal has been filed against the impugned judgment of the learned single Judge dated 7. 12. 2004.

(2.) IT appears that the appellant was an ex-serviceman, who was engaged by the Regional Passport Office, Chennai-6 to assist the illiterate persons, who had applied for passports, in filling up of the passport applications. A perusal of the order dated 4. 4. 2002 by which he was engaged shows that his engagement was purely contractual and he was not in any service. Hence if he claims that his disengagement was illegal his only remedy was to file a suit for damages. The writ petition was not maintainable and was rightly dismissed. This writ appeal is also dismissed. No costs. Consequently WAMP No. 683 of 2005 is also dismissed.