JAI PARKASH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE petitioner has challenged the appointment of respondents No. 6 to 17 to the post of watchman in the Public Health Department, Sub Division Indri, District Karnal on the allegation that these appointments were made without issuing any advertisement.

(2.) IN reply this action has been defended on the ground that the posts were term appointments and without any element of regular appointment to a public post and that as and when regular appointment would be made, the same shall be done by way of inviting applications from the public. It is further mentioned that there were urgent requirements for these persons and, therefore, necessary requisition was placed on the notice board of the office. No written statement has been filed on behalf of respondents No. 6 to 17 despite having been served.

(3.) NOW these persons have continued in service for the last almost three years. This is surely not a case where the respondents are justified in ousting other eligible persons who may be desirous of vying for these jobs, ephemeral as they may be. The continuance of these persons for a period of almost three years clearly reveals that even though the assignments may be described as term appointments yet the work against which such persons have been appointed cannot be termed as transient work which can be filled up in such a roughshod manner.