SANJEEV KUMAR AGRWAL Vs. ENGINEERS INDIA LTD

JUDGEMENT

(1.) This writ petition has been filed against the impugned orders dated January 3, 2000 and January 19, 2000 Annexures 1 and 2 to the writ petition.

(2.) We have heard learned counsel for the parties. The petitioner was appointed initially by the order dated January 3, 2000 in the service of the respondent No. 1 vide Annexure-1 to the writ petition. This order dated January 3, 2000 states that the petitioner was appointed on contract basic till January 12, 2000. Thereafter by letter dated January 19, 2000 the period of his contractual appointment was extended for a further period of three months i. e. till April 11, 2000 vide Annexure-2 to the writ petition. This order states that the contract will stand automatically terminated on the expiry of the extended period. Subsequently, on December 6, 1993 the petitioner was given appointment on purely ad hoc and contractual basis for a period not extending beyond three years unless terminated earlier vide Annexure-3 to the writ petition.

(3.) The petitioner was thereafter interviewed for the post of Senior Engineer (Civil) vide interview letter dated April 3, 1996 Annexure - 5 to the writ petition and thereafter on November 21, 1996 he was appointed as Senior Engineer (Civil) vide Annexure-6 to the writ petition, This appointment was also on ad hoc and contractual basis for a period not extending three years. This appointment was further extended by one year on June 10, 1999 or till his service is required at the project whichever is earlier vide Annexure-7 to the writ petition. Subsequently, by the impugned order dated June 19, 2000 Annexure - 1 to the writ petition he was informed that at the expiry of the extended period of his contractual appointment he will be relieved on June 30, 2000. Aggrieved this petition has been filed in this Court.