1993 LAB. I. C. 2027 ::(1993) 52 DLT 483 ::(1994) 1 LabLJ 445 ::(1993) 26 DRJ 234 ::(1993) 2 Lab LN 777 ::(1993) 4 SCT 578

Delhi High Court

Hon'ble Judge(s): D. P. Wadhwa, P. N. Nag , JJ

(A) All India Institute of Medical Sciences Act (25 of 1956) , S.11— Regularisation of services - Research scientists - Appointment on ad hoc basis till project lasts as per direction of funding agencies - Institution has no option but to terminate their services on completion of project - Services of such scientists cannot be regularised. Regularisation of services - Research Scientists Appointment till completion of project by All India Institute of Medical Sciences - Such services cannot be regularised. Where the research scientists were appointed by the Institute of Medical Sciences in the projects in accordance with the directions of the Funding Agencies on ad hoc basis and they were aware that their services were required only till the duration of that particular project, the Institute would have no option but to terminate their services on duration of project being over and their services cannot be regularised on the basis of particular length of service as in such a case, the very purpose of starting these projects would be defeated. In fact projectwise research helps to generate better efficiency than caderised research organisation. Once service guarantees are provided and security of service is available, the flow of inspiration from within perhaps slows down. Even otherwise if persons are appointed against a regular cadre of the in....