ZILE SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Zile Singh-petitioner joined the Police Department on Oct. 10, 1973. He was promoted to officiate as Clerk on purely ad-hoc basis for a period of six months as per Annexure P.1. As the promotion was purely on ad-hoc basis, therefore, it was ordered that he shall be liable to reversion any time without notice and his case would be considered for regular appointment after six months. He shall have to qualify the required typing test within a year of his taking over as clerk at the required speed in typing as mentioned in the Clerical Rules, 1977 and other terms and conditions applicable to a clerk shall apply to him also.

(2.) After his promotion of officiate as clerk, Zile Singh-petitioner has been working on the post for three years. He also qualified the typing test. He has, however, been reverted to the rank of peon as per order Annexure P.2 dated Novembr, 20, 1986 simply on the ground that Haryana Subordinate Services Selection Board (hereinafter referred to as 'the Board') has not approved his appointment as Clerk. It is this order, Annexure P.2 which is under challenge in the present writ petition.

(3.) I have heard Mr. Maharaj Kumar, learned counsel for the petitioner for Mr. Vijay Dahiya, learned A.A.G. for the State of Haryana.