R M JOSHI Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) FOR appointment on contractual basis on the post of Professor, Department of Microbiology, Government Medical College & Hospital, Sector 32, Chandigarh, an advertisement was issued by the Chandigarh Administration in February, 1996 (Annexure R-5/5). The applicant who is MBBS and MD Microbiology applied for the said post. He was offered appointment by letter dated 8.5.1996, Annexure A-1.

(2.) The applicant is again before this Tribunal with a simple prayer that since he has been continuing on the post of Professor Microbiology for the last six years on contract basis which has been extended from time to time without break, the respondents be restrained from terminating his services as he is to be substituted or replaced only by a duly selected regular incumbent through the Commission.

(3.) HEARD Mr. R.K. Sharma, learned Counsel for the applicant, Mr. Sandip Suri for official respondents 1 to 4 and Mr. R.S. Bains for respondent No. 5, at considerable length.