KRISHAN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was Professor & Head of the Department, Physical Medicine & Rehabilitation, AIIMS, New Delhi, attained the age of superannuation on the 30/9/1998. Before that date some time in April, 1998, process of regular selection for the post was started by the Institute. On the 3rd of June, 1998, the petitioner asked for extension of his services on the basis of Regulation 30[2] of the All India Institute of Medical Sciences Notification dated 15/10/1958. On the 26th of August, 1998, according to the petitioner, the Director of the Institute recommended his case for re-employment for two years. That was reiterated by the Director on the 4th of September, 1998. On the 28th of September, 1998, it was decided to grant re-employment to the petitioner for a period of six months but that was not given effect to. On the 28th of November, 1998, an order was passed giving petitioner re-employment for a period of six months. The order dated 28/11/98 reads as under:-

(2.) The petitioner was to comply with certain formalities. On the 30th of November, 1998, the petitioner wrote a letter to the Director, AIIMS. The letter dated 30/11/1998 reads as under:- "This is to acknowledge receipt of the above memorandum advising my re-employment at the AIIMS. Kindly treat this as my intimation of assuming charge, though due to paucity of time since receipt of above memorandum, I have not been able to examine the details of the terms of re-employment. I seek an appointment with you at the earliest to discuss the aspects of the above terms across the table, for which kindly intimate a convenient date and time. The fitness Medical Certificate from the Standing Board for group A & B officers at the Institute will be sent separately."

(3.) On the 30th of November, 1998, regular incumbent was appointed, who is the fourth respondent in this writ petition.