LAKHVINDER SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) It is not necessary to advert to the averments in any detail. Suffice it to mention that petitioners, who are 5 in number in this writ petition are working as Lecturers, on ad hoc basis, in Govt. Polytecnic College, Ambala City and are teaching different subjects. The prayer made in the writ petition is that the petitioners should be allowed to continue on the respective posts till regular recommendees from Haryana Public Service Commission are selected to join the posts.

(2.) Supreme Court in a number of Writ Petitions (CWP No. 125 of 1987 and 317 of 1987) has allowed the ad hoc teachers to continue in Service till persons regularly selected by the Public Service Commission are appointed to the posts. It was observed by the Supreme Court in Rajbinder Singh s case,1988 1 SLR 351that the respondent ought to extend the benefit of that order of the Supreme Court to all the ad hoc teachers and it is not proper to drive them to the Supreme Court for securing similar relief. In the said judgment it was made clear that the petitioners in that case and other similar ad hoc teachers were entitled to the benefit of the order of the Supreme Court made in Writ Petition No. 125 of 1987 and 317 of 1987.

(3.) This being the position, respondents are directed not to dislodge the petitioners till regular recommendees from the Haryana Public Service Commission join the posts held by the petitioners.