UMRAO SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BRIEF facts that would emanate from the pleadings on record are that the petitioners were appointed as School Lecturers in the subjects of History/Hindi in the year 1997. Such appointment was in pursuance to a selection process having been followed, whereby names of the petitioners were sponsored through the Employment Exchange and they were interviewed by a duly constituted Selection Committee. However, inspite of work and conduct of the petitioners being without blemish, they were relieved from service in the year 1997 itself. At that stage a number of writ petitions came to be filed by identically situated employees and which were disposed of by this Court with a direction to the department to consider the claim of such teachers to be taken back in service. Suffice it to notice that vide order dated 26.10.2005 and placed on record at Annexure P -2, passed by the Commissioner and Director General, School Education, Haryana, petitioner no.1 was offered a fresh appointment as Lecturer in Hindi on contractual basis. However, in such order condition no.5 read as follows: -

(2.) LIKEWISE , petitioner no.2 was also offered fresh appointment in the light of order dated 26.10.2005 at Annexure P -3 under similar terms and conditions.

(3.) IT so transpires that the petitioners herein along with one Rajesh Kumar filed CWP No.3659 of 2006 seeking quashing of condition no.5 as noticed herein above. The writ petition came to be disposed of by this Court on 7.3.2006 with the direction to the department to consider and to take a final decision on a representation that had already been submitted by the petitioners.