DURGA PRASAD GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Since matters are similar, on the joint request of the parties, same are analogously heard and decided by this common order.

(2.) The facts are taken from Writ Petition No. 3026/2004 :

(3.) Per Contra, Shri K.N.Gupta, learned senior counsel submits that the petitioner was a contractual employee and has no right to continue beyond his last extension which was up to 3.10.2004. He supported the action of the employer in not granting the benefit.