BHARTENDU SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The point involved in this writ petition is as to whether the petitioner who was appointed purely on ad hoc basis for a maximum period ending on 2,10.1994 can continue on the appointment after this date till a duly selected candidate from the Haryana Subordinate Services Selection Board (hereinafter referred to as SSSB) is made available. This writ petition arises out of the following facts;

(2.) Petitioner who is a resident of Haryana was appointed as Instrument Mechanic Instructor at Industrial Training Institute vide order Annexure PI dated 9.3.1994 in the grade of Rs. 1400-40-1600-5C-2300-EB-60-2600 plus usual allowance admissible under the rules purely on adhoc basis for a maximum period ending on2.10.1984 on the terms and conditions mentioned in the letter of appointment. Under the terms and conditions, the services of the petitioner were liable to be terminated at any time without any notice and without assigning any reason. Petitioner in pursuance to the appointment letter Annexure P1 joined the service on 15.3.1994.

(3.) It is averred in the petition that the work and conduct of the petitioner is satisfactory and the post against which the petitioner was appointed on adhoc basis is a permanent post; that the SSSB has advertised the post and applications have been invited for appointment on regular basis; that no appointment has been made so far. Apprehending that the petitioners' appointment would come to an end by afflux of time on 240.1994 and that he may not be given extention, filed the present writ petition on 17.9.1994 with a prayer that the petitioner be allowed to continue in service till a regularly appointed candidate is made available to man the post.