GURDEEP SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) As per the averments made in this petition, the petitioner joined on a temporary post of Clerk at a consolidated salary of Rs. 1500 per month on 24.09.1997 with respondent No.3. He was also granted an increment on 28.10.1999. It is further averred that services of the petitioner were terminated vide order dated 19.04.2001. Petitioner challenged the said order before Director, Higher Education, who vide his order dated 17.05.2001 set aside the same and ordered that petitioner shall continue to be in service with all consequential benefits.

(2.) As per the further averments, services of the petitioner were terminated by the respondent-management vide order dated 12.05.2004. The said order was challenged by the petitioner before the Commissioner, Higher Education, Haryana, who vide order dated 04.10.2004 set aside the termination order dated 12.05.2004 and directed the Respondent-College to take the petitioner back in service with all consequential benefits. It is further case of the petitioner that the Commissioner, Higher Education, Haryana also directed the College to pay the minimum wages as per the Minimum Wages Act from the date of his appointment. It was further directed that in future as and when the post of clerk is to be filled-up, the petitioner will be given preference for employment.

(3.) Grievance of the petitioner before this Court is that he is working continuously on the post of Clerk on a consolidated salary of Rs. 1500 to the full satisfaction of the College and despite the fact that the posts of Clerk are lying vacant with respondent No.3 and further the Government has directed them to fill up the posts of non-teaching staff, the respondents have failed to take any action to constitute a Selection Committee for the said purpose and thus, a direction be given to the respondents to constitute such a Selection Committee for consideration of his case for appointment on a regular sanctioned vacant post of Clerk.