Shiv Kumar Sharma, J. - (1.) Heard learned counsel for the parties. Learned Single Judge allowed the writ petition filed by the respondent No. 1 directing the State Insurance Department (appellant herein) to give promotion to respondent No. 1 on the post of Stenographer Grade -I w.e.f. August 9, 1988. This order of learned Single Judge is under challenge in the instant appeal.
(2.) The grievance of the respondent No. 1 before the learned Single Judge was that even after having qualified the examination held by the Rajasthan Public Service Commission (for short 'RPSC') for recruitment by way of promotion to the post of Stenographer Grade -I, the respondent No. 1 was not given promotion and instead three adhoc employees were working on the posts ever since.
(3.) It is now well settled that the State should not be allowed to depart from the normal rule and indulge in temporary employment on permanent posts. Regular recruitment should be insisted upon, only in a contingency, can an adhoc appointment be made in a permanent vacancy, but the same should soon be followed by a regular recruitment and appointments to non available posts should not be taken note of for regularisation.;