MOHD RAJAB BEIGH Vs. STATE

JUDGEMENT

(1.) THIS LPA has been preferred against the judgment dated: 22.4.2002 whereby the writ petition No./ 542/95 has been dismissed by the learned Single Judge rejecting the case of the appellant for continuation of his appointment which was for a period of two months.

(2.) APPELLANT was appointed as an orderly vide order No. 436/Estt:/DSW/1995 dated: 4.3.1995 by Director, Sainik Welfare Srinagar for a period of two months with effect from 3.4.1995 to 12.6.1995 with the stipulation that the appellant shall have no claim of seniority/permanency for the service rendered in purely temporary capacity. The appellant -writ petitioner within the currency of two months period presented a writ petition on 30.5.1995 seeking relief of his continuation and fixation of seniority. The learned Single Judge after hearing the learned counsel for the parties dismissed the writ petition observing that. the petitioners appointment being only for two months has no sustainable claim against the post.

(3.) AGGRIEVED of the order of the learned Single Judge, this appeal has been preferred on the same grounds set out in the memo of writ petition.