SURINDER KUMAR KHATTAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was appointed as a Junior Engineer on daily wages with the Municipal Corporation, Faridahad. He alleges that he was illegally prevented from continuing in service after January 31, 1995. According to him the serviees could not have been terminated in view of the Circular dated February 3, 1995.

(2.) The respondents contest this claim. In the written statement filed on behalf of the respondents, it has been inter alia averred that the petitioner was appointed against a vacancy created by the suspension of Shri Shyam Singh, Building Inspector. It has been further stated that the |ietitioner has not produced a complete and true copy of the letter dated February 3, 1995. However, it has been admitted that there are a total of 3 posts of Junior Engineers (Civil) which had been notified to the Employment exchange. Steps to fill up these vacant posts are being taken.

(3.) Mr. Rakesh Garg, learned counsel for the respondent-Corporation admits that in view of the interim order passed by the Motion Bench on December 18, 1995, one post of Junior Engineer has been kept vacant. He also states that the candidates whose names had been sponsored by the Employment Exchange have been interviewed. However, no appointments have so far been made.