CHAMBEL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for the issuance of direction to the respondent authorities to consider this case for the purposes of giving him the benefit of seniority, promotion, increments and other consequential benefits after counting the period of his ad hoc service.

(2.) In view of the conflict of judgments of two Division Benches of this Court a reference was-made to the Full Bench for giving an authoritative pronouncement and resolving the controversy. The Full Bench vide its judgment delivered on 23.9.1994 in Civil Writ Petition No. 559 of 1989 (Chambel Singh vs. State of Haryana) held that ad hoc service per se cannot be counted to determined the appointee's seniority in the cadre and referred to the circumstances under which such service can be counted for the purposes of grant of relief as prayed for by the writ petitioner.

(3.) Another Full Bench of this Court in R.K. Singla vs. State, 1995 4 SCT 285had also taken a similar view.