D.V. Sehgal, J. - (1.) This judgment will dispose of C.W.Ps Nos. 343, 352, 95 and 280 of 1986 as common questions of law and fact are involved in all these petitions.
(2.) It would suffice to take the facts from C.W.P. No. 343 of 1986. The petitioner, a Law Graduate, joined the legal profession in July, 1976. Through an advertisement Annexure P.l published in the year 1979 the Prosecution Department, Haryana, invited applications for 28 posts of Assistant District Attorneys (15 posts reserved for Ex-servicemen, 7 for scheduled castes and 6 for general category) in the pay scale of Rs. 360-25-500/30-650 plus Rs. 75.00as special pay and other allowances, as sanctioned from time to time. The qualifications for the eligible candidates to apply for the said posts laid down therein are Law Graduate of a recognised University with Hindi upto Matric standard and practical experience at the Bar for a period not less than two years. The petitioner states that he was eligible and a qualified candidate and, therefore, applied for one of these posts. An interview was held by a Selection Committee comprising the Legal Remembrancer, the Advocate General and the Director Prosecution of Haryana for selection of suitable candidates out of the applicants for these 28 posts. He was duly interviewed by the said Committee and according j to him he was selected for appointment. Later, however, when the letter of appointment was issued, it was mentioned that his appointment was on ad hoc basis initially for a period of 6 months.
(3.) The petitioner states that on joining service he continued working as Assistant- District Attorney. His appointment was extended from time to time upto 29.11.1981. Even subsequent thereto he has been continuing in service though there has been no formal extension for. his continuance in the job. He earned annual confidential reports for 5 years which are graded as "Very Good" and there is nothing against him in his service record maintained by the department.;