DALJEET SINGH Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioner challenges the order of consideration dated on 8.4.2005, issued by the Government rejecting the case of the petitioner for giving him retrospective benefit of regularisation of his services as Lecturer w.e.f. 29.5.1984, the date when he was made as Incharge Lecturer.

(2.) The facts of the case, as they emerge from the records are that the petitioner who was a teacher in the subject of botany, was adjusted as Lecturer on Incharge capacity vide order dated on 29.5.1984, in his own pay and grade, for a period of six months or till the selection of a suitable candidate was made by the Public Service Commission. The aforementioned arrangement continued till finally the petitioner was promoted as Lecturer on substantive basis vide order dated on 26.2.1988 w.e.f. 13.5.1986.

(3.) Feeling aggrieved of the aforementioned order passed by the official respondents, petitioner filed SWP No. 2435/2003, seeking retrospective benefit of regularisation against the post of Lecturer w.e.f. 29.5.1984. The case of the petitioner for retrospective promotion was considered pursuant to an interim direction passed by this court dated on 15.1.2004, in the aforementioned writ petition, SWP No. 2435/2003, and rejected by virtue of order dated on 8.4.2005, impugned in the present petition.