SHANBORLANG KURBAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was appointed to the post of Lab Assistant at National Institute of Fashion Technology (NIFT), Shillong Campus on short-term contract basis on 28/6/2019 on terms and conditions, which inter alia, includes the following terms: 1. Your employment will be for a period of 6 months from the date of your joining or till the appointment of regular incumbent whichever earlier.

(2.) You will be paid a consolidated salary of Rs.19,900.00 (Rupees Nineteen Thousand Nine Hundred Only) per month w.e.f. your date of joining. No other allowances/benefits will be admissible.

(3.) The contention of the petitioner before the Tribunal was that he was working as Lab Assistant in the Accessory Design Department in the Shillong Campus of the NIFT and in terms of the recruitment notice dtd. 28/9/2018, his service is secured at least for five years and in any event having regard to the disjunctive clause in the letter of appointment till a regular incumbent is appointed.