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SH. MAHESHWARI SENIOR HIGHER SECONDARY
SCHOOL AND ANR.
v.
BHIKHA RAM SHARMA AND ORS.
FEBRUARY 12, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.)
Se1Vice Law :
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Appointment on ad hoc basis-Abolition of the post-Subsequent ter-
mination of se1Vice-Tribunal and High Court holding tennination not in
accordance with Rules-Held, on abolition of post, holder of post ceases to
continue from date of abolition of post-Hence tennination valid-Question
of conducting enquiry under Rules does not arise.
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CIVIL APPELLATE JURISDICTION : Civil Appeal No. 3645 of
1996.
From the Judgment. and Order dated 29.8.95 of the Rajasthan High
Court in D.B.C.S.A. (Writ) No. 482 of 1995.
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M.C. Bhandare, Vipin Gogia, Sushil K. Jain and AP. Damija for the
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Appellants.
Rajesh Srivastava, Ujjwal Banerjee, H.K. Puri and S.P. Lenka, for
the Respondents.
The following Order of the Court was delivered :
Leave granted ..
This appeal by special leave arises from the order· of the Rajasthan
High Court made in D.B. Special Appeal (Writ) No. 492/95. The short
G question is: whether the respondent can be permitted to continue in a post
that stands abolished? It is not in dispute that the respondent was ap-
pointed as Steno-Typist on ad hoc basis w.e.f. July 15, 1992. While he was
continuing, the Management had passed. a Resolution on May 21, 1994
stating that there was no necessity to continue the ad hoc post of Steno-
H typist. Consequently," the post stood abolished. Thereafter, the impugned
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;
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MAHESHWARI SR. HR. SEC. SCHOOL v. B.R. SHARMA
467
order was passed on May 31, 1994 terminating the service. When the A
appellants had proceeded to the Tribunal and then to the High Court, the
High Court came to the conclusion that termination is not according to
rules and directed to conduct an enquiry according to Rules and to take a
decision. The approach adopted by the High Court is wholly erroneous. It
is settled law that on abolition of the post, the existing holder of the post
ceases to continue from the date of abolition of the post. Since the
termination of the service of the respondent is only due to abolition of the
post, the question of conducting the enquiry under Rules does not arise.
The appeal is accordingly allowed. No costs.
G.N.
Appeal allowed.
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