AUGUSTINE GEORGE MASIH - (1.) PETITIONER has approached this Court praying for quashing of the order dated 24.10.2006 (Annexure P-7), vide which the appointment order issued to the petitioner on the post of Multi Purpose Health Worker (Male) had been cancelled on the ground that he was in the waiting list and inadvertently, the appointment letter was issued to him. PETITIONER had earlier filed CWP No. 17201 of 2006 titled as Ravinder Kumar vs. State of Haryana and others, which came up for hearing before a Division Bench of this Court on 16.10.2008 when following order was passed:- " By filing this writ petition, petitioner has laid challenge to the order dated October 12, 2006, vide which appointment letter issued to him earlier was cancelled. In this writ petition, the main grouse of the petitioner is that he was duly selected against Advertisement No. 4/2006 (Category No. 13) for the post of Multi Purpose Health Worker (Male), Department of Health, State of Haryana. After selection, appointment letter was issued to him on October 12, 2006 and consequently he joined the service against the post, referred to above. However, subsequent thereto his appointment letter was cancelled. PETITIONER states that before cancelling his appointment letter, no opportunity of hearing was given to him.
(2.) LEARNED counsel for the State has stated that the petitioner was not in the select list. His name was in the waiting list. Appointment letter to him was issued due to some inadvertence. Against that officer, necessary action has already been initiated. Heard. After going through the record, we are satisfied that the petitioner was at No. 2 in the waiting list for DESM General Category candidates. Shri Rathee states that all the selected candidates have joined and no post is available. It has further been stated that as and when any post falls vacant in this selection list, the petitioner's case will be considered as per policy.
(3.) IN view of averments made in para No. 1 of the preliminary objections and para No. 10 of the reply on merits, no case is made out for interference. Dismissed.;