- (1.) The petitioners have challenged the appointment of the private respondents made in Haryana Raj Bhawan, Chandigarh. These appointments of the private respondents are made by requisitioning names from Head Quarter, Western Command, Chandimandir. All the private respondents are Ex-servicemen and are recruited on various different posts.
(2.) It is averred that His Excellency the Governor, Haryana has given approval for the appointment on contractual basis for one month, which are likely to be made permanent on the basis of their performance and suitability. The appointments are made to posts like Telephone Attendant, House Bearer, Khallasi, Peon, Cook and Waiter. As per the petitioners, the necessary qualifications and eligibility for such appointment have been ignored while making these appointments.
(3.) It is stated that A.D.C to Governor had approached Resettlement Cell of Head-Quarter Western Command on 10.7.2008, intimating the dates of interview for these posts. The petitioners have averred that the names could have been got from District Sainik Board and the mode as adopted was illegal. The petitioners accordingly would make a grievance about the appointments of private respondents, Shiv Charan Singh as Telephone Attendant and Sandeep Kumar, who is also appointed as Telephone Attendant, though the original post was that of Clerk.;