A
· SUSHILA DEVI ETC.
v.
STATE OF HARYANA AND ANR.
APRIL 2, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.)
Se1vice Law :
Appointme11t-S11pe1visor;-Selections made by Hwyana Subordinate
Sc1vices Selection Board-Vacancies as 11otified to be filled by general
category ca11didates subsequently reduced to give representation to the
rese1Ved catego1y candidates on canied fo1ward rese1Ved vacancies-Sonte of
general catcgmy candidates appointed 011 ad hoc basis against reseived
vacancies filing w1it petition for regulwisation-High Cowt decli11i11g to grant
relief-Held, Selectio11 Board would finalise selection iists i11 the order of merit
of all ca11didates as per procedure i11clt1di11g reserved categmies and Govem-
ment would make appointments accordingly.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 7072-73
of 1996 Etc.
From the Judgment and Order dated 20.2.90 of the Punjab &
Haryana High Court in R.A. No. 68/90 in C.W.P. No. 1934 of 1990.
Sunil Kumar Jain for the Appellants.
Ms. Renu George for Ms. Indu Malhotra for the Respondents.
The following Order of the Court was delivered :
Leave granted.
We have heard learned counsel on both sides.
•
J...
The respondents in their counter-affidavit have explained that initial-
ly, as many as 230 posts of Supervisors were notified by the Subordinate
Services Selection Board indicating therein the number of posts available
to various categories. It is stated that initially 57 posts were reserved for
t
the Scheduled Castes, 28 posts for Backward Classes, 31 posts for Ex-ser-
vicemen and 114 for general candidates. Subsequently, the Board had
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SUS!-l!LADEV!v. STATE
1093
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.
clarified that the carried forward posts shall be included for the reserved A
candidates. Consequently, 97 posts were reserved for the Scheduled Castes,
38 posts for Backward Classes and 72 posts for the Ex-servicemen. Out of
the general posts due to the selected candidates those who moved the High
Court obtained stay orders and 136 vacancies were occupied by such
candidates. Consequently, 24 posts remained to be filled.
The appellants approached to the High Court by tiling the writ
petitions seeking similar directions for their appointment on regular basis.
B
Jn the counter-affidavit filed in the High Court it was stated that they were
appointed on ad hoc basis against the reserved vacancies and that, there-
fore, the High Court has held that the appellants cannot be appointed in C
the reserved vacancies. Thus, these appeals by special leave.
It is sought to be contended by the appellants. that since the appel-
lants were duly selected by the Subordinate Services Selection Board, the
appellants are entitled to be appointed to the vacancies of the general
candidates and they are not seeking any placement to the posts meant for D
the reserved categories enumerated hereinbcfore.
The learned counsel for the respondent stated that 24 posts are
available to the general candidates selected by the Selection Board. In view
of the fact that a large number of persons have gone to the Court and E
obtained stay orders they are continuing as per interim directions issued
by the High Court.
In view of the above stand of the respondents, we do not adjudicate
the dispute in these appeals. It is needless to mention that the Selection
Board would finalise the select lists in the order of merit of all the
F
candidates as per its procedure including reserved calegories and would
communicate to the Government who would offer order of appointment to
the selected candidates found eligible, after confidential verification in
terms of their order of merit mentioned in the selection list. If the appel-
lants come within their zone in the orders of merit, they are ordered to be G
considered for regular appointment to the posts meant for the general
candidates. All the appointment should accordingly be made.
The appeals are accordingly disposed. No costs.
R.P.
Appeals disposed of. H
Lex