D.N.PATEL,A.C.J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner, who had preferred W.P.(S) No. 1925 of 2016 for regularization of service. This writ petition was dismissed by learned Single Judge vide order dated 17th February, 2017 and, hence, the original petitioner has preferred the present Letters Patent Appeal.
(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that this appellant was given employment on ad-hoc basis as a Night Guard in the Industries Department with effect from 01.04.1985.
(3.) Neither any public advertisement was given, nor any interview was conducted. Public post cannot be given to any employee without giving an opportunity to public at large by way of advertisement, but, some persons are luckier than intelligent and they are the "fortunate few" who are getting back-door entry in the public employment and this appellant is not exception to such type of back-door entry in the public employment. Some over-generous administrative officer must have appointed him on the public post and, now he is claiming regularization into the services which is not permissible in the eyes of law.;