DHARAM PAUL SHARMA Vs. ALL INDIA INSTITUTE OF MEDICAL SCIENCIES

JUDGEMENT

(1.) Radiographer in the first respondent Organisation, has challenged the order of termination of his ad hoc service. The case of the petitioner that could be cornered from the averments in the writ petition is as follows : The petitioner applied to the AIIMS (first respondent) to be appointed as Radiographer. On 10.10.1979 he was appointed as Radiographer on a pay of Rs. 330.00 p.m. in the pay scale of Rs. 330-560 plus usual allowances as admissible to the Central Government servants purely on a temporary basis for a period of three months. This temporary ad hoc service was being extended in the Research Institute. In or about in the year 1984, AIIMS allowed the petitioner for interview alongwith others for the post of Radiographer for "RLU Project under Dr. B.N. Tandon, Prof. & Head Deptt. of Eastroentrology, AIIMS. On 8.10.1984 a communication was sent from the Officer Incharge of the Project to the petitioner in the following terms :

(2.) The petitioner was not selected. On 27.5.1986 the petitioner was issued with an order appointing him as Radiographer again on temporary basis for a period of three months. On 29.4.1987 the ad hoc appointment of the petitioner was put to an end and the order reads as under:

(3.) The petitioner made representations and there having no reply the petitioner approached the Administrative Tribunal and thereupon as the Tribunal had no jurisdiction, to this Court. The main case of the petitioner is that he had been in continuous service and, therefore, his services cannot be terminated.