ADITYA SHANKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Following is the relief, which the petitioner is seeking:-

(3.) It is the petitioner's case that by an order dtd. 15/12/2007 issued under the signature of the Regional Director, Regional Center, Indira Gandhi National Open University (in short IGNOU), respondent no. 6, the petitioner was engaged for providing ministerial and orderly services for a period of 80 days, starting from the date of his joining. The said letter dtd. 15/12/2007 has been brought on record by way of Annexure-1 to the writ application. It is his further case that the petitioner used to receive fixed remuneration in his Bank account and account with Employees Provident Fund Organization (EPFO) was also opened vide (UAN) 100027877256. The petitioner has brought on record copy of his passbook to demonstrate that he was regularly receiving remuneration from the IGNOU.