- (1.) This is a writ petition filed by the petitioner for stopping the implementation of his transfer orders and for restraining the respondent No.1 from terminating the services of the petitioner. The respondent No.1 is the Organizing Committee of the Commonwealth Games Delhi, 2010.
(2.) The petitioner was admittedly appointed in terms of the appointment letter dated 17.2.2006. This appointment letter reads as under:- JUDGEMENT_355_LAWS(DLH)3_2013(1).html
(3.) Paras 6 and 7 of the appointment letter dated 17.2.2006 makes it more than clear that the petitioner's services were co-terminus with the holding of the commonwealth games during October, 2010 and the tenure of the services of the petitioner will not exceed the requirements for the commonwealth games which were to be held during October, 2010. In fact, services of the petitioner were liable to be terminated on one month notice or payment of salary in lieu thereof on either side and were to be periodically reviewed after every six months.;