JASVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of two Civil Writ Petitions bearing Nos. 23144 of 2010 and 281 of 2011. For the sake of convenience, the facts have been extracted from C.W.P. No. 23144 of 2010. The present petition has been filed for quashing of impugned order dated 31.8.2009, whereby, the appointments of the petitioners were kept in abeyance and order dated 21.7.2010, whereby, the appointment letters of the petitioners, which were earlier kept in abeyance, were withdrawn. A prayer has also been made for issuing directions to the respondents to allow the petitioners to work on the said post as they were duly selected by the Selection Committee and there was no misrepresentation or concealment on their part.

(2.) The facts of the case as averred in the petition are that an advertisement was issued on 13.1.2009, whereby, applications for the post of Radiographer along with other technical and non-technical posts were invited. As per advertisement, the qualification for the said post was to be as per Haryana Government and PGIMS, Rohtak. It was also mentioned in the advertisement that the persons who are working in the respondent-College shall be given preference.

(3.) The petitioners along with other eligible candidates applied for the said post but the respondent-College did not carry out selection in pursuance to the abovesaid advertisement and it was intimated to the petitioners that the advertisement process had been cancelled. Thereafter again an advertisement was issued on 2.7.2009 inviting applications for the posts of Radiographers. In response to that advertisement, the petitioners again applied for the same. The petitioners were called for interview and they appeared before Selection Committee comprising of experts in the field including respondent No. 3 i.e. Administrative Officer of the College-Principal being representative of the Society running the College and two nominees/outside experts from PGMIS, Rohtak. Total 16 candidates appeared for interview and out of them, 11 candidates including all the petitioners herein were selected and the result after declaration was displayed on the notice board of the College. The petitioners were issued appointment letters and they joined on their respective posts. As per terms and conditions of the appointment letters, medical examination and character verification of the petitioners was conducted. Thereafter on 31.8.2009 a letter was issued by respondent-College, wherein, it was mentioned that appointment of all the petitioners be kept in abeyance without mentioning any reason.