SATISH KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By this writ petition, the petitioner is challenging the order dated 7.7.1987 (copy annexure P/2) vide which his services were terminated. He has also prayed for a writ for mandamous directing the respondents to regularise his services in view of the instructions at annexures P/3 to P/5.

(2.) The petitioner was appointed as Clerk on ad hoc basis on 18.9.1979. A copy of order of appointment is at annexure P/I. The service of the petitioner was terminated on 7.7.1987. By virtue of interim order passed in this petition, the termination of the service of the petitioner was stayed.

(3.) The question that arises before me in this writ petition is whether the petitioner was entitled to regularisation on the date he was terminated or even before that and whether he could be terminated.