VIJAY RAINA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 05.06.2003, passed by the Court of Principal District Judge, Srinagar, instant appeal has been filed.

(2.) Appellant vide order dated 14th March, 1978, was appointed as Clerk Grade-II purely on ad hoc basis with a condition that the order will not confer, on her, any right or privilege for continued regular appointment on the post with a further condition that her services will be terminated without prior notice as soon as the candidates are nominated by the Staff Selection Commission for appointment to the post of Clerk Grade-II in the office of Station Director.

(3.) Vide memorandum No.1(7)/78-S dated 26th June, 1978, appellant has been informed that Shri G. Q. Rah, Clerk Grade-I (Ad hoc) AIR, Leh, has been re-transferred to Srinagar Station as Clerk Grade-II, consequently her services will stand terminated from the date Shri G. Q. Rah joins the Station.