NARAYAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner herein is aggrieved by the order of termination. A copy of the order has been placed on record as Annexure P.4. A few facts may be noticed.

(2.) On August 12, 1989, the petitioner was appointed as Lecturer in Commerce on Purely adhoc basis. This appointment was to last till November 2, 1989. On November 3, 1989, a leave vacancy became available. Applications for this leave vacancy were invited. The petitioner applied. He was selected. On November 3, 1989, he was appointed "as a full-time Lecturer in Commerce upto 31.8.1990 against the leave vacancy of Shri S.K. Bansal." This appointment was subject to the approval of the M.D. University, Rohtak. The College sought approval of the appointment from the University. Vide letter dated March 7,1990, the University informed the Principal of the College that "Vice-Chancellor has approved his appointment as Lecturer in Commerce on A adhoc basis w.e.f. 12.8.1989 to 2.114989 and on temporary basis against leave vacancy of Sh. S.K. Bansal w.ei. 3.11.1989 to 31.8.1990." However, on March 15, 1990, the College informed the petitioner that" the Director of Higher Education has informed that adhoc appointments are to be made only upto 153.1990. Accordingly, I am to inform you that your services are no longer required. You are hereby relieved with immediate effect i.e. w.e.f. 163.1990." Aggrieved by this order, the petitioner has approached this Court through the present writ petition.

(3.) While this petition was pending consideration for admission, the petitioner filed Civil Misc. No. 2690 of 1991, seeking permission to place on record a copy of the letter dated October 30, 1987 issued by the Commissioner & Secretary to Government, Haryana, Department of Education to the Director, Higher Education, Haryana. In this letter, it has been stated that the Government has agreed that "if a lecturer is appointed against a leave vacancy through a Selection Committee and lateron that leave vacancy post becomes available then the incumbent appointed against such leave vacancy through a Selection Committee shall continue on regular basis."