IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 1317 OF 2002

STATE OF HARYANA & ORS. .......APPELLANT(S)  

Versus

SATYENDER KUMAR .....RESPONDENT(S)

O R D E R

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 )

New Delhi;    ...........................J. April 30, 2009.           ( B. SUDERSHAN REDDY )