MAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition the petitioner has questioned the legality of the order (Annexure P-3) dated 31.1.1981 passed by the Director, Agriculture, Punjab, terminating his service after he had served as Sub Inspector in the Department of Agriculture, Punjab for a period of nine years. The petitioner has prayed that the impugned order be quashed and a direction be issued to the respondents to regularise his services.

(2.) The facts of the case are that the petitioner joined the service of the Department of Agriculture, Government of Punjab, on his appointment as Sub Inspector vide order dated March 25, 1972, of the Oil and Seeds Extension Officer, Punjab, Ludhiana. This appointment of the petitioner was purely ad hoc. As already mentioned above, he had rendered nine years of service when the impugned order came to be issued by the Director, Agriculture, Punjab, terminating his services on the ground that the departmental committee has found him to be ineligible for the purposes of regularisation in service.

(3.) The petitioner has made reference to the policy decision of the Government of Punjab regarding regularisation of the services of the ad hoc appointees. He has placed reliance upon Annexures P-1 and P-2 in support of his assertion that the Government of Punjab has taken a policy decision for regularisation of the services of the existing ad hoc employees. He has pleaded that even though he fulfilled the conditions prescribed by the Government which entitled him to be regularised in service, the respondent- Director, Agricultural, Punjab, has passed the impugned order and this has been done without hearing him.