State of Haryana
& Ors. Vs. Satyender Kumar [2009] INSC 865 (30 April 2009)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO. 1317 OF 2002 STATE OF HARYANA & ORS.
.......APPELLANT(S) Versus
ORDER
1.
This
appeal is directed against the order of the High Court of Punjab & Haryana
dated 7/12/1999 in which a direction had been issued that the services of the
petitioner/respondent before us be continued till regular appointees are
appointed. The respondent had been appointed on contract basis and his service
was terminable at any time without notice.
2.
Notice
was issued in this case on 13/8/2001. The respondent was served but has not put
in appearance. It appears that in some connected cases, this Court had stayed
the order of the High Court in similar matters. It is possible, therefore, that
the respondent, who was on contract basis, would have been relieved by now and
it is this reason that he has not put in appearance despite notice. We are also
disinclined to adjourn the appeal, as it pertains to the year 2002.
3.
We,
accordingly, allow this appeal, set aside the order of the High Court and
dismiss the writ petition. No order as to costs.
...........................J.
( HARJIT SINGH BEDI )
...........................J.
New
Delhi;
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