Tejinder Singh Dhindsa, J. - (1.) Petitioner was engaged by the respondent Municipal Corporation, Faridabad on the post of Junior Engineer (Contractual basis) on 11.03.2010 at a fixed remuneration of Rs. 6852/- per month. The tenure of such contractual engagement was extended by the respondent Corporation from time to time.
(2.) The instant writ petition has been filed assailing the action of the respondent Corporation in terms of issuance of an order dated 23.01.2014 (Annexure P-3) whereby it was decided to engage the petitioner along with certain others through an outsourcing agency. It the case of the petitioner that he is fully qualified and eligible to hold the post of Junior Engineer as per the relevant Rules and has been initially engaged after following due procedure in consonance with Articles 14 and 16 of the Constitution of India and the respondent Corporation arbitrarily and just to evade its obligation and responsibility towards a contractual appointee has now resorted to take recourse by way of outsourcing.
(3.) Petitioner in the instant petition is also asserting his right to be permitted to continue on such contractual engagement till such time regular appointments are not made.;