RAJ SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The application for early hearing of case is allowed.

(2.) The case is taken up with the consent of counsel for the parties for hearing for final decision.

(3.) The petitioner was appointed as Lineman Instructor (Theory) on adhoc basis with respondents on 10.11.1987. Four posts of Lineman Instructor (Theory) were advertised for Ex-serviceman category by the respondents on 14.07.1987 through requisition. The Subordinate Services Selection Board, Haryana, vide its selection list dated 25.05.1989 recommended five candidates against four posts of Ex-serviceman category. The name of the petitioner was at Sr. No. 3 in the selection list. One candidate namely Shri Jagdish Lal who was shown at Sr. No. 1 in the Ex-serviceman category was offered appointment, however, the remaining candidates in the said list could not be appointed on regular basis due to stay order granted by this Court in favour of the adhoc employees who were working at that time as Lineman Instructor (Theory) in the respondent department. The petitioner continued as Lineman Instructor (Theory) on adhoc basis and ultimately his services were regularised vide order dated 22.04.1992 with effect from 01.01.1991 in the light of the instructions dated 28.02.1991. Thereafter, the petitioner submitted a representation to the respondents that his service be regularised from the date his name was recommended by the Subordinate Services Selection Board i.e. 25.05.1989. The said representation was dated 23.01.2002 (Annexure-P-7). In the representation, the petitioner prayed that his case is fully covered by the ratio of Judgment passed by this Court in C.W.P. No. 15308 of 1995 titled Smt. Saroj Kumari v. Director, Industrial Training and Vocational Education, Haryana. The claim of the petitioner was considered by the Director, Industrial Training and Vocational Education, Haryana, and vide order dated 17.05.2002, the same was rejected primarily on the ground of delay.