PARMOD KUMAR Vs. INDIAN INSTITUTE OF TECHNOLOGY KANPUR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and Shri Rahul Chaudhari holding brief of Shri Yashwant Verma learned Counsel for the respondents.

(2.) The petitioner was engaged on contract basis and he continued for two years. The engagement on the post of physical Training Instructor was in the Indian Institute of Technology, Kanpur. The petitioner has now been relieved under the office memorandum dated 30.3.2010.

(3.) Learned Counsel for the petitioner contends that he is entitled for being considered to be confirmed in the service in view of the office order dated: 30.3.2009, a copy whereof has been filed along with the supplementary affidavit today. Learned Counsel for the petitioner contends that in similar circumstances one Shri Kamlesh Thapliyal has been extended the benefit of confirmation.