LAL CHAND Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed for quashing the conditions contained in Annexures P-1 and P-3 limiting the appointment of the petitioner to six months and for directing the respondents to continue him in service till the regular appointment is made.

(2.) The petitioner was interviewed in 1995 for recruitment as Driver in the service of the Zila Sainik Board, Narnaul and on being selected he was appointed as Driver by order dated 16.8.1995 issued by the Deputy Commissioner-cum-President, Zila Sainik Board, Narnaul. The term of his appointment was extended by letters dated 9.2.1996 and 21.8.1996. When the extended term of his appointment was going to expire, the petitioner filed this petition and made the prayers as aforementioned.

(3.) During the pendency of the writ petition, the petitioner filed CM No. 7235 of 1997 for restraining the respondents from making fresh appointment on the post of driver by alleging that the respondents have initiated process for making fresh ad hoc appointments and interviews are going to be held on 10.4.1997.