VIJAY KUMAR Vs. SHER

JUDGEMENT

(1.) Through the instant writ petition, petitioner seeks the following reliefs:

(2.) The case of the petitioner is that vide order dated 8th September, 2006, he was initially engaged as Laboratory Assistant on Adhoc basis in the pay scale of Rs. 3050-4590 for a period of 89 days and thereafter the official respondents granted various extensions in his favour. The last extension was granted for a period of 89 days w.e.f. 30th May, 2008 which was extended upto 30th August, 2008. However, the respondents extracted the work from the petitioner as Laboratory Assistant upto December, 2008. In this regard reliance is placed on attendance sheet.

(3.) Learned counsel for the petitioner states that petitioner moved various representations requesting the respondents to regularize his services on the ground that during his continuance as Laboratory Assistant in the respondent-Department, he became over-age, therefore, rendered himself ineligible to seek employment elsewhere. It is further stated that before engagement of the petitioner on Adhoc basis, the respondents had issued a Notification No. 23/Est. of 2005 dated 31st March 2005, inviting applications for various posts including that of Medical Assistant and accordingly, pursuant to the said Notification, the petitioner also applied for the post of Medical Assistant and consequently, one Deepak Sharma came to be selected and appointed against the post of Medical Assistant.