ANIL KUMAR Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner was appointed as Assistant District Attorney by the respondent on ad hoc basis for 89 days vide appointment letter dated 25.9.1987 by Haryana Urban Development Authority (herein referred to as HUDA). His ad hoc appointment was again renewed three times vide appointment letters dated 15.1.1988, 24.3.1988 and 21.7.1988. In all these letters, appointment was made for 89 days on purely ad hoc basis.

(2.) Petitioner, by way of this writ petition is seeking a writ in the nature of mandamus for a direction to HUDA to regularise the services of the petitioner.

(3.) Counsel for the petitioner has contended that in similar circumstances, Amarjeet Chaudhary, J. allowed Civil Writ Petition No. 7937 of 1987 (Varinder Kumar Singla Vs. State of Haryana and others) and directed HUDA to appoint the petitioner therein as Additional District Attorney on purely ad hoc basis till regular appointments to the post of A.D.A. are made. He prays that the present writ petition be also allowed in the same terms.