A.P. Chowdhri, J. - (1.) THE question raised in this writ petition is whether the period of ad hoc service which is followed by regular appointment is to be counted for purposes of seniority?
(2.) BRIEF facts giving rise to this question are that the petitioner was appointed as Lecturer in Management, Government Institute of Management and Pharmacy, on September 17, 1985, vide appointment letter Annexure P -1. The appointment was purely on ad hoc basis for a period of six months or till the recommendees of Haryana Public Service Commission joined, whichever was earlier. The petitioner continued to serve respondent No.2 by virtue Of the extension given from time to time. His services were regularised with effect from January 1, 1991. Further case of the petitioner is that respondent No. 3 was also appointed on ad hoc basis on September 27, 1985 i.e. after about 10 days of petitioner's appointment of ad hoc basis are he too was regularised in terms of the policy decision of the State Government. The petitioner claimed to be senior to respondent No. 3 on the ground that he had been continuously officiating for a longer period and the service rendered by him on ad hoc basis was required to be counted for determining his seniority.
(3.) IN the written statement filed by the official respondents 1 and 2, it has been stated that the name of respondent No. 3 was recommended by the Haryana Public Service Commission and he was appointed on regular basis vide Government letter dated December 4,1987, Annexure R -3 filed with the written statement. It was further stated that as respondent No. 3 had been appointed on regular basis in December 1987, he ranked senior to the petitioner who was regularised with effect from January 1, 1991. The order promoting respondent No. 3 as Senior Lecturer was, thus, justified to be valid.;