GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition to quash condition No. 1 incorporated in the order Annexure P-1 limiting the appointment of the petitioner to 89 days.

(2.) THE petitioner was appointed as driver for 89 days by respondent No. 2 vide order Annexure P. 1 dated 25. 8. 1995. This appointment was not preceded by any selection consistent with the doctrine of equality inasmuch as candidature of other eligible persons were not considered either by making selection on the basis of requisition sent to the employment exchange or by advertisement of the posts. At the end of 89 days period, service of the petitioner was discontinued.

(3.) THE respondents have defended their action of not continuing the petitioner in service by stating that the appointment given to the petitioner was purely ad hoc and by way of stop gap arrangement and no right came to vest in him to be continued in service on the basis of such ad hoc appointment.