TULSI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners came to be appointed as Lower Division Clerks. So far as petitioner No. 1 is concerned, he came to be so promoted on 23rd of May, 1980. This was a purely temporary and ad hoc arrangement. This was so stated in the order dated 23rd of May 1980, copy whereof is Annexure "A to the petition. Operative part of the order as it applies to petitioner No. 1 is being re-produced below :-

(2.) So far as petitioner Nos. 2 and 3 are concerned they came to be promoted/appointed vide order dated 16th May 1981, copy whereof is Annexure "C" to the petition. Similar stipulations were made in that order. The further fact is that the petitioners' claims were considered by the Departmental Promotion Committee. They were allowed to cross the efficiency bar. This order is dated 20th Nov '91. The petitioners submit that they are continuously working on the post of Lower Division Clerks and are getting the increments and other benefits. They further submit that they are still being wrongly considered as ad hoc arrangement employee.

(3.) The stand taken by respondents is that the petitioners were appointed on ad hoc basis, with a view to make short time arrangements. It is stated that this would not confer any benefit on the petitioners.