Ajoy Nath Ray, C.J. and Ashok Bhushan, J. - (1.) We are in respectful agreement with the reasoning given and the order passed by Hon'ble Mr. Justice A.K. Yog, on the 16th of July, 2002, granting the respondent-writ petitioner reinstatement in service, arrears salary and all benefits.
(2.) Although we adopt his Lordship's judgment, the principal reasons why we have felt persuaded in this manner need to be set out here.
(3.) The case of the appellant was that the writ petitioner was employed on or about 25.9.1998 purely on a contractual basis for one year. There was a written agreement to that effect of that date. The year ran out after one year. Thereafter the termination of the writ petitioner was automatic. No document needed to be forwarded by the Federation to the writ petitioner and none was forwarded. The writ petitioner was simply terminated, or put in another way orally terminated.;