OMBIR SINGH Vs. DISTT RURAL DEV AGENCY

JUDGEMENT

(1.) The Additional Deputy Commissioner-cum-Chief Executive Officer, District Rural Development Agency, Faridabad, sent a requisition to the Employment Exchange for the posts of Assistant Project Officer and Technical Assistant and some other posts. It may be mentioned that the posts of Assistant Project Officer and that of Technical Assistant are Class III posts. Petitioner Ombir Singh was sponsored by the Employment Exchange for the post of Assistant Project Officer whereas Dharambir, the other petitioner, was sponsored for the post of Technical Assistant.

(2.) The Deputy Commissioner of the District had constituted a Committee for interviewing the candidates for the said posts. The Additional Deputy Commissioner was the Chairman of the said Selection Committee. The interviews were held by the said Committee on 22nd December 1989 and the petitioners were selected for the respective posts. In pursuance of the selection they were issued appointment letters, dated 29th December, 1989 (Copies Annexures P(1) and P.2) These appointment letters were issued by the Additional Deputy Commissioner/Chief Executive Officer. It is not disputed that the Additional Deputy Commissioner-cum-Chief Executive Officer is one of the appointing authorities for Class III and Class IV employees.

(3.) In pursuance of the appointment orders, the petitioners joined the respective posts on 1st January, 1990. The probation period mentioned in the appointment letters was one year. It has been further stated in the petition that the petitioners' services were terminated only after about 1-1/2 months of their working vide order dated 19th February, 1990 (Copies Annexures P.3 and P(4) to this petition). Interviews for the said posts were again fixed for 19th March, 1990, and the petitioners were called for interview for the same very posts for which they had been earlier selected.