STATE OF PUNJAB Vs. BALKAR SINGH

JUDGEMENT

(1.) Leave granted in Special Leave Petition (C) No. 20737 of 1997.

(2.) Balkar Singh, respondent herein, was appointed on ad hoc basis in the year 1996 for a period of 89 days. His services were sought to be terminated without selecting the candidates on a regular basis to fill up the posts. Aggrieved by the said proposed action, the respondent filed Writ Petition No. 3827 of 1997 in the High Court of Punjab and Haryana seeking a writ of mandamus directing the State to permit him to continue working on ad hoc basis (on 89-days basis) till the candidates duly selected were made available by the competent authority/selecting agency.

(3.) The High Court dismissed the writ petition by a detailed order on 1.4.1997 stating therein that back-door appointments made on ad hoc basis could not be continued indefinitely as it leads to nepotism and favouritism. A positive direction was given to the State to terminate the services of all those employees who were appointed on ad hoc basis (89-days basis) and to make appointments on regular basis after due selection in accordance with law. This order became final between the parties.