P VALSALA Vs. DIRECTOR PERSONNEL

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 22. 12. 2004.

(2.) HEARD the learned counsel for the appellant.

(3.) THE appellant had been given an appointment for three years as Senior Resident on 28. 10. 1995 in the respondent Corporation. The last contract appointment was on 30. 11. 2001 for three years. Learned counsel for the appellant submitted that the appellant should be allowed to continue.