SYED MOHD SHAFI Vs. STATE

JUDGEMENT

(1.) THE petitioners applied for the post of Urdu Stenographer. They were selected. The selection was held for giving a regular appointment. When letter of appointment came to be issued instead of giving regular appointment adhoc appointment was given. It is this adhoc appointments given vide order Annexure F issued on 16th of March 1988 which is the subject matter of the challenge in this petition.

(2.) THE learned counsel for the petitioner submits that the respondents be directed to regularise the services of the petitioner and this be done with the retrospective effect.

(3.) I am of the opinion that there is merit in the contention of the learned counsel for the petitioner. The petitioners were interviewed by Service Selection Board. The selection was for giving regular appointment.