MAHIPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD finally with the consent of the counsel for the parties.

(2.) INSTANT petition has been filed challenging an order dated 11/10/2013 (Annexure -P/1), passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur in O.A. No. 117/12. The petitioner was engaged on temporary basis. He sought a relief to the effect that a direction be issued to the respondents to formulate a policy in regard to regularize the service of the petitioner alongwith other similarly situated persons in view of the fact that large number of posts were falling vacant.

(3.) LOOKING to the aforesaid facts with further fact that since the petitioner failed to establish any legal right to the effect that his appointment was in accordance with law, the learned tribunal has rightly rejected the application of the petitioner in view of the judgment rendered in the case of Secretary, State of Karnanataka & others Vs. Uma Devi (supra).