LAWS(P&H)-1992-12-1

GURPAL SINGH Vs. STATE OF HARYANA

Decided On December 09, 1992
GURPAL SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) DENIAL of appointment of a regularly selected candidate on the pica that the post for which he had been selected was no longer available, it having been filled, in the meanwhile, by the regularisation of the services of an employee who had been appointed to it on adhoc basis, such ad hoc appointee having completed the requisite qualifying period of service by virtue of an interim order of this Court, is what constitutes the challenge in this writ petition.

(2.) TO give the relevant factual background, in September, 1987, the Department of Industrial Training and Vocational Education, Haryana, sent a requisition to the Subordinate Services Selection Board, Haryana, for filling up 51 vacancies of Language Teachers (English ). As a result of this selection recommendations for filling up of 27 posts from the general category were received in January 1988 but only 19 out of the 27 persons so recommended were, however, given appointment. The remaining 18, including the petitioner, were denied appointment on the ground that no posts were available for them, as 18 persons who had been given ad hoc appointment to these posts had in the meanwhile, completed two years service by December 3, 1990 and their services had consequently been regularised with effect from January 1, 1991, in accordance with the notification issued by the Haryana Government by its letter No, GSR-II/cost/art/309/91 dated February 28, 1991.

(3.) BEFORE proceeding further, it would be pertinent to note here that the said 18 ad hoc employees whose services had been regularised had as per their letter of appointment, been given this employment,