- (1.) THIS writ petition has been filed for quashing the impugned order dated 015' June, 2007 by which the petitioner has been denied regularisation of services on the ground that at the initial stage of appointment on ad-hoc basis he did not possess the requisite qualification.
(2.) THE facts and circumstances giving rise to this petition are that petitioner was appointed as Principal on ad-hoc basis in Government Industrial Training Institute vide order dated 5-10-1988 for a period of one year or till the regular selections are made by the Public Service Commission whichever was earlier. As the vacancies could not be filled up by the Commission on regular basis, period of employment had been extended from time to time by passing specific orders. While granting the re-employment, there has been an artificial break of two days' time and the petitioner continued to serve the institution at different places as is evident from different transfer orders till 26-10-2005. After serving 17 years on ad- hoc basis, the petitioner's service came to an end vide order dated 26-10-2005 only on the ground that his service could not be regular ized as the regularization have been made in cases of other similarly situate persons on the ground that petitioner did not possess the requisite qualification for appointment on the said post on the date of initial appointment. In fact, the petitioner has passed M. Sc. (Physics) with specialization in Electronics and subsequent thereto M. Tech. from NT, Khadakpur though the req uisite qualification for the post of Principal as per rules was B. Tech. (Electronics) or any other equivalent qualification.
(3.) BEING aggrieved, petitioner challenged the said order by filing Writ Petition No. 72154 of 2005 wherein the interim order was passed on the basis of which petitioner continued to be in service and as an interim measure this Court di rected the respondent authorities to re-examine the case of the petitioner In pursuant thereto, the impugned order dated 1st June, 2007 has been passed refusing the relief of regularisation on the ground that on initial date of appoint ment the petitioner did not possess the requisite qualification i. e. B. Tech. /b. E. (Electronics) or equivalent thereof. We have heard Sri Shashi Nandan, learned Senior Counsel duly assisted by Sri P. S. Chauhan, learned Counsel for the petitioner and Sri R. B. Pradhan, learned Standing Counsel for respondents.;