RAM RATTAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was appointed as Clerk by respondent No. 3 on ad hoc basis. In the year 1980, the respondents terminated the service of all the Clerks due to regular selection of the clerks by the Subordinate Services Selection Board, Haryana. The petitioner's services were also terminated though he had rendered three years service. The petitioner made request to the respondent that he be taken back in service but he was informed vide order copy Annexure P-11 that he could not be taken back in service due to the advice given to the department vide letter dated 28.4.1986, copy Annexure P-12, in view of Government Instructions. Aggrieved against the aforesaid action of the respondent, the petitioner filed the present writ petition in September, 1988 seeking direction for quashing order Annexure P-11 and a further direction that he be taken back in service.

(2.) The main thrust of the petitioner is that he is Scheduled Caste and two other persons belonging to Scheduled Caste category have been taken back in service in pursuance of Govt. order dated 8.1.1982 copy of which is annexure P-5 and the petitioner has been discriminated.

(3.) When the respondents did not file any written statement despite many opportunities given for the purpose, the case was admitted.