SUKSHAM BALA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) I have heard the learned counsel for the parties at length.

(2.) The petitioner was engaged on the post of Lecturer in Philosophy on ad hoc basis in the year 1983. The petitioner filed Civil Writ Petition No. 856 of 1987 in the Hon'ble Supreme Court for regularisation of her services. Though initially status-quo was ordered on 24.09.1987, but the order was modified on 16.12.1987 and the respondent-State was allowed to appoint regularly selected candidate on the first instance by terminating the services of ad hoc employees on the basis of first come last go. Respondent No. 4 also filed Civil Writ Petition No. 1381 of 1987 before the Hon'ble Supreme Court seeking regularisation. Simultaneously, she also filed Civil Writ Petition No. 8036 of 1987 in this Court and her termination was stayed. During the same period another Civil Writ Petition No. 8602 of 1987 was also filed before this Court in which the following interim order was passed :-

(3.) The respondents in the reply filed, though admitted the ad hoc engagement of the petitioner, but stated that the petitioner was relieved on 25.1.1985 and is not entitled to claim any benefit. It has also been admitted that the petitioner appeared for interview on 30.03.1994 in view of the orders passed by this Court. The respondents have, however, no where admitted that the petitioner was selected or appointed at any stage as Lecturer on the basis of the aforesaid interview.