SATYAVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of direction to the respondents to modify/amend instructions dated 16.12.2005 (P-1) by making provision for reservation for candidates belonging to SC Categories as provided in the Constitution. A further prayer has been made seeking direction that Service Recruitment Rules be made applicable in the appointments of Guest Faculty teachers and to appoint the petitioner on the post of Lecturer (Hindi) under the Guest Faculty Scheme from the date he applied with all consequential benefits.

(2.) AFTER hearing the learned counsel for some time we are of the view that the appointment is admittedly being made in pursuance to the policy of the respondents, which cannot be traced to any statutory provisions. The aforementioned policy can also not be construed to be instructions issued under Article 162 of the Constitution. Therefore, we do not found any ground to interfere in the matter and no legal right has been conferred upon the petitioner. For the reasons aforementioned this petition fails and the same is dismissed.