ROUF SHAHEEN Vs. STATE

JUDGEMENT

(1.) THE short point projected in the appeal is that learned Single Judge while interpreting the order of appointment of the appellant has observed that the appointment of the appellant was for a period of 89 days only or till selection by the Subordinate Service Recruitment Board is made to the post, with the stipulation which ever is earlier. As because order of appointment has been made on 1 -1 -1997, yet period of 89 days have not expired and the petitioner has approached learned Single Judge and sought indulgence of the court and wanted to extend his services by a judicial order.

(2.) LD . Single Judge after appreciating the matter and the law on the point has rightly directed the appellant to approach the authorities concerned for extension of his order of appointment on adhoc basis. Instead of approaching the authorities, the petitioner has approached this court by way of letters Patent Appeal.

(3.) HEARD Learned Counsel for the appellant at length.