KEWAL SINGH Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) NONE appears on behalf of respondent No. 4, despite notices at the initial stage as also the notice of actual date of hearing.

(2.) HEARD learned Counsel appearing for the parties.

(3.) (i) In order to appreciate the controversy between the parties, it is necessary to give background of the case. The petitioner was appointed on 24.5.1994 as substitute Extra Departmental Delivery Agent (for short 'EDDA '), on purely temporary, adhoc and stop -gap -arrangement on 24th May, 1994.