ANOOP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Civil Writ Petition has been filed under Articles 226/227 of the Constitution of India by Anoop Singh who is working as Ayurvedic Medical Officer in the State of Haryana. The prayer made in the petition is to quash the order dated March 19, 1999 whereby respondent No. 2 has directed to withdraw the benefit of ad hoc service earlier given to the petitioner and also directed the Chief Medical Officer to withdraw and recover the excess amount paid to the petitioner because of counting the aforesaid ad hoc service.

(2.) Certain facts may be noticed as follows :

(3.) On a notice issued to the respondents, written statement has been filed by respondents No. 1 to 3 contesting the claim of the petitioner. The stand taken by the respondents is that since there was break in ad hoc service and the petitioner had not been selected through the proper channel at the time of his initial appointment on ad hoc basis, therefore, the aforesaid service could not be counted for granting him the benefit.