PREM CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal arises out of the judgment and order dtd. 2/8/2012 passed by the Division Bench of the Punjab & Haryana High Court in LPA No.699 of 2012, whereby the judgment and order dtd. 25/4/2011 by the Single Judge in Writ Petition No. 1223 of 2008 and order dtd. 19/1/2012 in Review Application No.215 of 2011 has been upheld, consequently dismissing the claim of the Appellants herein for regularization of their services.

(2.) The brief facts are that the Appellants were appointed as peons and clerks in the Department of Finance (Treasuries and Accounts Branch) on ad hoc basis in 1995-96.

(3.) On 12/8/1996, the Government of Punjab issued a letter stating that all employees working on ad hoc basis against Class III and Class IV posts may be allowed to continue in service for a period not exceeding six months or till such date as the regular candidates selected by the Subordinate Services Selection Board or the Departmental Selection Committee are appointed by the respective appointing authorities, whichever is earlier. It was also stated that all appointments made on ad hoc basis after 13/6/1996 were to be terminated forthwith.