AMIT JHA Vs. UNION OF INDIA,

JUDGEMENT

(1.) The recruitment notification issued by the Food Safety and Standards Authority of India, in advertisements No.DR-02/2019, dated 26/03/2019 is under challenge in these writ petitions.

(2.) The learned counsel appearing on behalf of the writ petitioners states that the writ petitioners are working as Technical Officer in the Food Safety and Standards Authority of India on contract basis. The writ petitioners are serving in the respondent organization for more than 8 years on contract basis and the period of contract is periodically extended every year and therefore, they are entitled to be absorbed in the sanctioned post in the regular time scale of pay as regular employees.

(3.) The writ petitioners has submitted representations to regularize them in the post of Technical Officer and permanently absorb all the writ petitioners. Writ petitioners were initially joined in the respondent organization as out-sourcing employees through an agency and subsequently, the respondents have directly engaged the writ petitioners on contract basis. Accordingly, the writ petitioners have joined in the organization during the year 2012 ? 2013. The period of contract was one year and periodically the period of contract was extended by the respondent. The representations sent by the writ petitioners to absorb them as a permanent employees has not been considered by the respondents. Thus, the writ petitioners are constrained to move these writ petitions.