VIKAS SHARMA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) BY this petition the petitioner claims regularisation on the post of peon.

(2.) THE admitted facts are that the father of the petitioner was working on a sanctioned aided post of Lab Attendant with respondent No. 3 - College and died on 24.6.2003. The petitioner who was otherwise eligible for Class IV post was appointed on ad hoc basis as a peon. Thereafter by resolution dated 6.8.2004 (Annexure P -2) the management of respondent No. 2 passed the following resolution: -

(3.) COMING back to the chronology of the facts of the present case, the management respondent No. 3 continued requesting respondent No. 2 for permission for approval of appointment of the petitioner to the vacant aided post of peon (despite the order Annexure P -4) but no order was passed thereon. It was in these circumstances that he filed the present writ petition. He has relied upon a decision of another Division Bench of this Court in CWP No. 20078 of 2002, Indrawati v. State of Haryana, decided on 20.01.2004. In that case also the husband of the petitioner was working on an aided post in the C.R. Kisan College, Jind. On his death the petitioner was given appointment as a Clerk by the College and approval was sought from the Director Higher Education. Since no approval was being granted, the petition was filed. This Court, however, directed the respondents to regularise the appointment of the petitioner therein.