SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of two connected writ petitions, C.W.P. No. 2278 of 1987 filed by Suresh Kumar and others and C.W.P. No. 944 of 1988 filed by Raja Ram and others.

(2.) The petitioners are Laboratory Assistants, Junior Laboratory Assistants, Beldars, gardeners, peons and sweepers employed by Government College, Narnaul, District Mohindergarh. The petitioners were appointed to their respective posts on various dated between April, 1975 in the case of Sugan Chand and Mara Ram Beldars petitioners No. 3 and 4 in C.W.P. No. 944 of 1988 and October/November, 1985 in case of petitioners No. 4 to 8 in C.W.P. No. 2278 of 1987.

(3.) According to the petitioners all the vacancies against which they working were permanent vacancies and they were duly qualified to be appointed. They had been sponsored by the Employment Exchange and were appointed on adhoc basis by the selection committee. However, the college in order to save money by not having to pay salary to the petitioners during the vacation period from March to July, would every year terminate their services in March when the session was over and re-appoint them in July when the new session commenced. Therefore, the petitioners were deprived of salaries for this period.