JAGDEV Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court praying for appointment to the post of Junior Basic Training teacher (in short 'JBT') on Guest Faculty basis on the ground that he is more meritorious than the selected candidaterespondent No. 6 Surender Singh and, therefore, had prior right of appointment.

(2.) Counsel for the petitioner contends that the petitioner, vide application dated 12.9.2008 (Annexure-P-2), applied for the post of JBT teacher on Guest Faculty basis, but instead of appointing the petitioner on the said post, respondent No. 6 Surender Singh was appointed to the said post.

(3.) The services of the said respondent No. 6 were terminated by the respondents and, therefore, the petitioner being more meritorious than respondent No. 6 should have been appointed in his place, but instead the claim of the petitioner has not been considered at all. Petitioner had submitted a representation dated 9.6.2009 (Annexure-P-6) to the respondents, but that also has not been responded to, forcing the petitioner to approach this Court by way of present writ petition.