PRASANTA CHAUDHARI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By this writ application the petitioner has assailed the legality and validity of the order dated 10.06.03 by which it was intimated that his ad hoc service as Hindi Teacher would not be extended beyond 30.06.03. In fact, by the said order the term of ad hoc appointment of the petitioner along with others was extended for the period from 01.02.03 to 30.06.03.

(2.) The facts material to resolve the controversy involved in this writ proceeding are that the petitioner was appointed as Hindi Teacher at St. David School, Panso vice one Shri Arun Mall, Hindi Teacher transferred. The petitioner was so appointed by order dated 06.06.02 purportedly issued by the Director of School Education, Nagaland. The appointment was purely on ad hoc basis and was terminable without any prior notice. It was further indicated that the petitioner would continue in his service from the date of joining till interview was conducted. It was also indicated that ad hoc appointment would confer no right to claim for regularization without routing the case through interview board.

(3.) Pursuant to the aforesaid order of appointment dated 06.06.02, the petitioner joined his service as Hindi Teacher and while was continuing as such, by the impugned order dated 10.06.03 it was intimated that the services of the incumbents including the petitioner named in the order were extended for the period from 01.02.03 to 30.06.03. According to the petitioner the order dated 10.06.03 is contradictory to the order dated 06.06.02 by which appointment was made in favour of the petitioner. It is the case of the petitioner that there was no question of extension of the term of the service of the petitioner for the period of 01.02.03 to 30.06.03 with further stipulation that there would be no further extension, since in the order of appointment dated 06.06.02 it was clearly indicated that his service would continue till the interview was conducted. Thus, in a nutshell, it is the case of the petitioner that he is entitled to continue in his service till the interview is conducted by the respondents in accordance with rules.