CHUNDURI BAIAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this writ petition prays for issuance of an appropriate writ, particularly, one in the nature of Mandamus directing respondents 1 to 3 herein to absorb, regularise and confirm the services of the petitioner as Scientific Assistant Grade-A. The petitioner also prays for according all consequential and attendant benefits as regards salary, allowances and other benefits on par with regular employees in the second respondent-establishment

(2.) It may be necessary to notice the relevant facts leading to filing of this writ petition: The petitioner is a Science graduate. He is a Diploma Holder in Computers from NUT, Hyderabad. He was initially appointed as a Lower Division Clerk (Junior Assistant) under the 4th respondent on 23-1-1985. In the present writ petition, we are really not concerned with his appointment and continuation for some time as Junior Assistant under the 4th respondent.

(3.) The third respondent herein by a notification dated 10-1-1992 invited applications for filling up of the vacancies of Scientific Assistants in the N.R.S.A. The petitioner submitted his application through the proper channel. He was called for an interview on 30-3-1992. The petitioner was declared successful in the said interview. He was accordingly appointed as a Scientific Assistant for a period of three months on a consolidated pay of Rs.2,000/- per month. The petitioner, accordingly, joined the establishment of the second respondent on 24-4-1992. The second respondent, thereafter, renewed the appointment of the petitioner from time to time and every time for a period of three months. However, the second respondent by Memorandum dated 19th July, 1994 consequent on the expiry of project appointment, awarded contract appointment to the petitioner for a period of one year on payment of Rs.28,800/- per annum. The payments were made on monthly basis upon certification by the Project Manager. The contract was being renewed from time to time up to 31st May, 1996.