VIRESHWAR SINGH Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are General Duty Medical Officers (GDMO) Grade-II who were appointed on ad hoc basis between 1986 and 1989. They are aggrieved by the denial of their claim to regularization with effect from the dates of their initial appointments. Regularization granted from the date of the recommendations of the Union Public Service commission (for short 'UPSC'), namely, 24.07.1998 as approved by the High Court of Delhi by means of the impugned order dated 05.07.2011 has been called into question in the present appeal.

(3.) The relevant facts are as follows.