CHUNDURL BALAJL Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment and order dated 28-11-2000 passed by a learned Single Judge of this Court in W.P. No.8464 of 1996 whereby and whereunder the writ petition filed by the appellant for regularization of his services as Scientific Assistant Grade-A in the Office of the 3rd respondent was dismissed.

(2.) The appellant was appointed as Lower Division Clerk on 23-1-1985 in Board of Intermediate Education, 4th respondent herein. By a notification dated 10-1-1992, applications were invited for filling up of the vacancies of Scientific Assistants in National Remote Sensing Agency (NRSA), Department of Space, Balanagar, Hyderabad. The appellant also applied for the same and was called for interview. He having been selected for the said post, joined the establishment of the 3rd respondent on a consolidated pay of Rs.2,000/- per month. Such appointment was renewed from time to time for every three months. On or about 19-7-1994 a contract appointment was made for a period of one year on payment of Rs.28,800/- per annum.

(3.) The learned Single Judge having regard to the aforementioned factual circumstances, inter alia, came to the conclusion: -