KRISHNA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos.1700 and 3318 of 1993.

(2.) The Respondent-Department advertised 25 posts of Mukhya Sevikas. Out of these 25 posts, 13 were to be filled up from amongst the candidates belonging to the General Category and the remaining 12 had been served for members of Scheduled Castes etc. The petitioners were candidates for these posts. They were selected and placed at Sr.Nos. 10 and 12 in the merit list of candidates belonging to the General Category. In spite of their selection, the petitioners have not been appointed. Their grievance is two-fold. Firstly, it is alleged that one Smt. Krishna Devi who was at Sr.No.13 has already been appointed while the petitioners who are admittedly above her, have not been appointed. Secondly, it has been contended that persons who had been appointed on merely ad hoc basis and had been rejected at the time of regular selection or had not even appeared for competitive selection are continuing to work as Mukhya Sevikas while the petitioners who are regularly selected candidates, are not being appointed.

(3.) Mr. Jaswant Singh, learned counsel for the respondents states that Smt. Hardesh Kumari and Smt. Gyatri Devi, are working as Mukhya Sevikas on ad hoc basis since the year 1989 but their services have not been regularised so far. Learned counsel, however, points out that these two persons are holding posts reserved for members of Scheduled Castes, etc.