VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners herein seek the benefit of ad hoc service towards the fixation of their seniority. A few facts necessary for resolving this controversy may be noticed.

(2.) The petitioner Nos. 1 to 5 were appointed as Clerks on purely ad hoc basis in the Rehabilitation department. Petitioner No. 6 was appointed as a Steno-Typist. These appointments were made on different dates. Petitioner No. 1 was appointed on January 7,1982 while others were appointed later on in 1982,1985 and 1987. A copy of the letter of appointment issued in the name of petitioner No. 1 has been produced as Annexure El. While working as such, the petitioners filed C.WP. No. 8329 of 1988 claiming regularisation. It is averred that this writ petition was decided on October 3, 1988.

(3.) On February 28,1991, the Haryana Government issued a notification under Article 309 of the Constitution in which it was inter-alia provided that the employees who have completed two years service on December 31,1990 and were in service on that date shall be eligible for regularisation against the post/vacancies of the relevant categories. With regard to seniority, a specific provision was made in Rule 2, which is as under:-