DHARMENDRA SINGH RATHOR Vs. HONBLE CHIEF JUSTICE

JUDGEMENT

(1.) Heard Sri Anil Tiwari, learned counsel for the petitioner and Sri Samir Sharma, learned counsel for the respondents.

(2.) The petitioner herein was appointed as routine grade clerk in the High Court along with 13 other persons vide orders of the Registrar General dated 01.09.2004 on the same terms and conditions. The appointment was on ad hoc basis with the condition that he was permitted to appear in the examination/ test to be held for direct recruitment of routine grade clerks and his appointment would be regularised and confirmed only if he was selected in that examination/ test. This condition existed in the appointment orders of all the 14 persons. Six other persons were appointed on various dates, whose appointment order did not mention the word 'Ad Hoc'.

(3.) Prior to such appointment, an advertisement was issued for selection on the same post in March, 2004.