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Judgment
J. Chelameswar, C.J.—The unsuccessful Petitioner in W.P.(C) No. 3043 of 2010 is the Appellant herein. He was employed by the State as a driver on daily wage basis from 1994 onwards. Apprehending that his services are likely to be terminated, the Petitioner/Appellant approached this Court praying that his service may be dispensed with until a regular employee is appointed. By the judgment under appeal the learned Judge dismissed the writ petition on the ground that the Petitioner/Appellant has no enforceable legal right.
Heard Sri. M.V. Bose, the learned Counsel appearing for the Appellant and Sri. Benny Gervasis, the learned Senior Government Pleader appearing for the Respondents.
Nothing is brought to our notice to demonstrate that the judgment under appeal needs interference, except stating that a lenient view may be taken in view of his provisional service of more than 10 years. We are afraid such a discretion is not available to this Court. The appeal is therefore dismissed at the admission stage.