Full Judgment Text
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PETITIONER:
DR. SURINDER SINGH JAMWAL & ANR.
Vs.
RESPONDENT:
THE STATE OF JAMMU & KASHMIR & ORS.
DATE OF JUDGMENT: 17/07/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
JT 1996 (6) 725 1996 SCALE (5)528
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted. We have heard counsel on both sides.
The controversy raised in this case is squarely covered
by the judgment of this Court reported in J. & K. Public
Service Commission v. Dr. Narinder Mohan [(1994) 2 SCC 630]
is not in dispute that the appellants were recruited on ad
hoc basis and have been continuing as such. It is their
contention that since they had put in more than 13 years of
service they are entitled to regularisation of service and
approached the High Court for direction to regularise their
services. The High Court has followed the ratio in the above
judgment and dismissed the petition. In the light of the
judgment of this Court the settled legal position now is
that the recruitment to the service should be governed by
their appropriate statutory rules. Under the rules the
regular recruitment to the posts shall be made by the Public
Service Commission. Consequentially, the ad hoc appointments
would be only temporary appointments de hors the rules,
pending regular recruitment without conferring any right to
regularisation of service. This Court in Narinder Mohan’s
case (supra) had given the following directions:
Accordingly, we set aside the
directions issued by the Division
Bench of the High Court and confirm
those of he Single Judge and direct
the State Government of the J & K
to notify the vacancies to the PSC
which would process and complete
the selection, as early as
possible, within a period of six
months from the date of the receipt
of this order. The State Government
should on receipt of the
recommendation, make appointments
in the order mentioned in the
selection list within a period of
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two months thereafter Since the
respondents have been continuing an
ad hoc doctors, they shall continue
till the regularly selected
candidates are appointed. They are
also entitled to apply for
selection. In case any of the
respondents are barred by age, the
State Government is directed to
consider the cases for necessary
relaxation under Rule 9(3) of the
age qualification. If any of the
respondents are not selected the ad
hoc appointment shall stand
terminated with the appointment of
the selected candidate. The
direction sought for by Dr. Vinay
Rampal cannot be given. His appeal
is accordingly dismissed and the
State appeal is also dismissed. The
appeals of the PSC are accordingly
allowed but in the circumstances
parties are directed to bear their
own costs."
Following the above directions, there shall be a
direction to the State Government to notify the vacancies to
the Public Service Commission within a period of two months
from today. On notification so made it would be open to the
appellants to apply for regular recruitment. It would be for
the PSC to consider the respective claims of the candidates
who have applied for and to make necessary selection
according to rules. On selection so made and recommendation
made to the State Government the State Government will make
appointments as per rules within a period of two months from
the date of the receipt of the list of the selected
candidates from the PSC. The PSC is directed to complete the
process of the selection within a period of three months
from the date of the receipt of the requisition. The State
Government after receipt of the lists shall make the
necessary appointments in accordance with law. Till then the
appellants would continue only on ad hoc basis till the
regularly selected candidates are appointed.
It is obvious that the appellants have become barred by
age for the direct recruitment. It would, therefore, be
necessary that the State Government would relax the
necessary age qualification so as to enable them to apply
for and seek recruitment through PSC.
The contesting respondents who have come on record have
stated that the panel stands expired during the interregnum
due to the order of suspension granted by this Court. Under
these circumstances, the life of the panel is extended for
the period during which the stay order is in operation.
The appeal is accordingly disposed of. No costs