RAMPHAL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) I have heard the learned counsel for the parties at some length. The petitioner was working as Peon in the office of the District Red Cross Society, Bhiwani, since 19.5.1990 and was appointed on ad hoc basis for a period of nine months or till such time regular appointment is made whichever is earlier. This order was passed on 19.5.1990. The petitioner's services were transferred to the office of the Deputy Commissioner, Bhiwani, where he continued to work till his services were terminated vide order dated 28.8.1991. This order is impugned in this writ petition.

(2.) The respondents have filed a reply and it is stated that the petitioner was not appointed on regular basis. His appointment was made purely on ad hoc basis and would be liable to be terminated at any time without notice.

(3.) In Annexure P-5 order dated 28.8.1991 it is no where stated that the regular incumbent was joined. In fact, it is stated that consequent on the availability of the regular incumbent on the post of Peon, the services of Dharam Vir are dispensed with. However, operation of this order was stayed by a Division Bench of this Court while issuing notice on this petition and, therefore, the petitioner continues to be in service till date.