SHAMBHU LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Challenge in this writ petition is against the judgment dtd. 12/7/2022 passed by Central Administrative Tribunal, Jaipur Bench, Jaipur (hereinafter referred to as 'the Tribunal') vide which, Original Applications ('OAs') filed by the petitioners assailing their verbal termination orders dtd. 30/6/1992/1/7/1992 were dismissed.

(3.) Learned counsel for the petitioners submits that the Tribunal has committed grave error of facts and law in rejecting the claim of the petitioners. He further submits that the action of the respondent employer was malafide as the advertisement dtd. 23/3/1991 was issued for recruitment on different posts for short term on sanctioned posts and it cannot be considered as contractual employment. He further submits that before terminating services of the petitioners, no prior notice was served upon the petitioners. The petitioners had worked more than 240 days in twelve preceding calendar months. He further submits that the posts were available upto 31/12/1993 and thus, termination of services of the petitioners prior to 31/12/1993 is illegal. He placed reliance on the following judgments: