JAGBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present judgment would decide three cases - C. W. P. Nos. 17052, 17054 & 20220 of 2014 as the issues of fact and law raised in the same are similar. However, for the sake of convenience, facts have been extracted from C. W. P. No. 17052 of 2014 Jagbir Singh vs. State of Haryana and others.

(2.) The petitioner, who was recruited as a Computer Instructor by the respondents on contract basis, seeks his adjustment on regular basis in the light of order dated 21.01.2013 passed by the Apex Court in SLP No. 9230-31 of 2009, SLP No. 16389-16415 of 2009 and SLP No. 18074- 18094 of 2009.

(3.) Aggrieved by the above quoted directions, the State of Haryana approached the Apex Court, wherein on the basis of an affidavit filed on behalf of the State of Haryana, vide order dated 21.01.2013, the Apex Court was of the opinion that the respondents before the Apex Court, which included the petitioner, if eligible, be accommodated on humanitarian grounds. Though the petitioner was a respondent before the Apex Court, he was not given the benefit of adjustment on the ground that through order dated 08.04.2011, his services had been terminated, and therefore, on the date when the Apex Court passed the order, he was not in service. Whether the aforesaid grounds, on which the petitioner was denied adjustment, are justifiable, is the issue, which is raised before this Court for determination.