- (1.) THIS appeal is directed against the judgment and decree dated 17. 5. 1984 passed by the District Judge, Rohtak, by which the appeal filed by the plaintiff-appellant was dismissed and the judgment and decree dated 24. 1. 1984 passed by the trial Court (dismissing the plaintiff-appellant's suit for declaration) was upheld.
(2.) THE plaintiff-appellant joined the service as Steno-Typist in the office of the Executive Engineer, Electrical Division, in the year 1977. He was appointed on ad hoc basis and the letter of appointment was issued by the Superintending Engineer. The services of the plaintiff-appellant were terminated by the Executive Engineer on 17. 7. 1979. The plaintiff-appellant has challenged the order of dismissal, stating that the order is void, illegal, inoperative and without jurisdiction.
(3.) THE defendant-respondents have admitted the plaintiff-appellant's appointment as a Steno-Typist, but they have asserted that he was appointed on ad hoc basis and his services were liable to be terminated at any time without any notice. It was further pleaded that the order of termination passed by the Executive Engineer was legal and valid. Preliminary objection has also been taken that the suit filed by the plaintiff-appellant is barred by limitation and that, since the plaintiff-appellant was appointed on ad hoc basis, therefore, he has no right to the post.;