NAVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226/227 of the Constitution of India seeking issuance of a writ in the nature of certiorari for setting aside the appointment of respondents No.4 and 5 on the post of Scientific Assistant (Lie Detection/Psychology).

(2.) In brief, the facts as stated in the writ petition are that the petitioner was offered appointment to the post of Scientific Assistant (Psychology) on contract basis for a period of one year under Outsourcing Policy against the advertisement dtd. 9/7/2011 issued by respondent No.3. After the expiry of contractual period of one year from 18/7/2011 to 17/7/2012, respondent No.3 did not renew the contract of the petitioner, rather re-advertised various posts vide advertisement dtd. 24/11/2012 (Annexure P-2) including two posts of Scientific Assistant (Psychology) on contract basis for a period of six months. The petitioner again applied for the post of Scientific Assistant (Psychology), however, respondent No.3 cancelled the selection process of the above said post with the remarks that 'no suitable candidate was found for the said post'. Thereafter, again in the month of June, 2014, various posts of Scientific Assistants in various departments were advertised on contract basis for a period of one year or till filling up the said posts on regular basis, whichever is earlier, which included two posts of Scientific Assistant (Lie Detection/Psychology). The petitioner herein again participated in the selection process and appeared for interview held on 19/7/2014. However, the petitioner had also approached this Court vide CWP No.19308 of 2014 titled as Naveen Kumar Vs. State of Haryana seeking quashing of advertisement dtd. 22/6/2014 and praying for his continuation on the said post till such time as regular appointments are made. The said writ petition was dismissed vide order dtd. 17/9/2014 as premature as none of the candidates at that time were selected on the posts of Scientific Assistant (Lie Detection/Psychology). Thereafter, the selection committee recommended the name of respondent No.4 and another candidate i.e. Varun Goyal for the aforesaid posts and since, Varun Goyal did not join, respondent No.5 was appointed from waiting list, ignoring the petitioner who had experience of one year on the same very post. Aggrieved by the said action of the respondents, petitioner made a complaint against one Dr. Surender Singh, Assistant Director (Lie Detection) and Smt. Rajni Gandhi, SSO (Lie Detection) alleging that they had cancelled the entire selection process under the 2012 advertisement with mala fide intention, although candidates were recommended for appointment by the selection committee. On the complaint of the petitioner, an enquiry was marked by the Chief Secretary against Smt. Rajni Gandhi, SSO (Lie Detection) and her husband Dr. Rajesh Kumar (Assistant Director Ballistic) in which it was found that they had wrongly declared the petitioner unsuitable for selection on the comparatively lower post of Laboratory Assistant in the year 2012 and again in November, 2012 and recommended for issuance of a charge-sheet under Rule 7 of the Haryana Civil Services Rules along with other committee members. Despite detailed enquiry, no action was taken against the members of the selection committee, who were found guilty and therefore, a complaint was given to the DGP, Haryana and Superintendent of Police, Karnal for taking action against them, but no action has been taken. The petitioner also made a representation dtd. 31/10/2015 to the DGP, Haryana for reinstatement of the petitioner on the post of Scientific Assistant but no action has been action thereon. Hence, the writ petition.

(3.) Learned counsel appearing on behalf of the petitioner would contend that it is settled position of law that a contractual employee can be replaced only with the regular appointees and therefore, replacement of petitioner with another set of contractual employees is totally wrong and unjust. It is further contended that the petitioner was a victim of mala fide act of the members of selection committee, who with an ulterior motive declared him unsuitable for the post of Laboratory Assistant, though he satisfactorily discharged his duties on the post of Scientific Assistant in 2011 for one year and further cancelled the selection process initiated for the post of Scientific Assistant in the year 2012, and again in the year 2014 did not recommend his name for the said post. The mala fide intention of members of the selection committee against the petitioner was proved in the inquiry conducted at the instance of the Secretary, Home Department, Haryana but no action had been taken against the erring officers/officials.