TUSHAR KANTI SATPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The brief facts of the case are as follows:

(2.) The writ petitioner was appointed as Engineer and Ship Surveyor on a temporary basis with effect from February 16, 1999 till the date on which the UPSC-selected candidate would join duty. He continued in such service without any break till December 31, 2002. Thereafter, there were artificial breaks, mostly of one/two days, totalling 21 days in number, till the petitioner attained the age of superannuation on August 13, 2011.

(3.) It is relevant to mention that the petitioner had completed 10 years ' service prior to December 14, 2009, when the Tribunal below passed an order in connection with OA 77/AN/2009, directing the review by the respondent-authorities of the Recruitment Rules (R/R) of 2003,which was admittedly defective, allowing the petitioner to continue in service till the date of his superannuation on August 13, 2011 and further directing the respondents to consider sympathetically the regularisation of the petitioner in his service as per the old R/R.