MOHAN SINGH Vs. UNION OF INDIA
LAWS(HPH)-1981-10-3
HIGH COURT OF HIMACHAL PRADESH
Decided on October 14,1981

MOHAN SINGH Appellant
VERSUS
UNION OF INDIA Respondents


Referred Judgements :-

JASWANT SINGH VS. UNION OF INDIA [REFERRED TO]


JUDGEMENT

V.P.GUPTA,.J. - (1.)In 1960 the State of Punjab and Rajasthan had started the construction of Beas Project and a Board known as Bsas Control Board was constituted by the Central Government on 10 -2 -1961. The decisions of this Board were to be implemented by the Punjab Government which was administering and executing the work of the Beas Project.
(2.)The petitioners in pursuance to an advertisement in the Tribune dated 27 -2 -1965 issued by the General Manager, Beas Project Talwara Township, District Hoshiarpur, applied for the posts of Junior Specialists. The Junior Specialists were to hold the charge of Sub -Divisions of the Beas Sutlej Link Project and their appointments were to be on contract basis for a period ranging from 3 years to 5 years. The petitioner were selected for the posts and were appointed for a period of two years in the first instance. The appointment letters were issued to the petitioners (specimens of letters are Annexures p. 2 and p. 3). The petitioners after their selection and appointment executed agreements (specimen of agreement dated 11 -2 -1966 is Annexure P. 4).
(3.)The petitioners were posted as Junior Specialists against the vacancies of Sub -Divisional Officer (Annexures P. 5 and P. 6). The terms of the service of the petitioners were being extended from time to time, firstly for period of two years and then for a period of one year. The services of the petitioners were terminated on 30 -6 -1981 because no orders of extension were issued from 30 -6 -1981 on wards.
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