Punjab-Haryana High Court
Jagdish Rai vs State Of Haryana And Others on 12 February, 2020
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No. 3700-2020 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 3700-2020
Date of decision:-12.02.2020
Jagdish Rai .....Petitioner
vs.
State of Haryana and ors. ....Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr. S.K. Bhardwaj, Advocate
for the petitioner.
RITU BAHRI, J.(Oral)
Petitioner is seeking quashing of engagement/reappointment of the private respondents, which is in violation of the rules and notifications dated 06.06.2012 (P-1).
The petitioner was given appointment on 13.07.2015 on the post of Accountant in the office of respondent No. 6 but he was not permitted to join and the private respondents have been permitted to join.
The grievance of the petitioner is that the private respondents have been given re-employment which is in violation of the point No. 4 (IV), whereby no employee can be given re-employment under the outsourcing policy after crossing the age limit for 60 years. Further on a complaint made by the petitioner, an enquiry was conducted and the Inquiry Officer held that the private respondents have wrongly been appointed, as the appoitnments were not issued by inviting applications..
It is not in dispute that the private respondents have been appointed in the year 2015 and the petitioner is approaching this Court after a gap of almost 05 years.
1 of 2 ::: Downloaded on - 23-02-2020 18:38:26 ::: CWP No. 3700-2020 2 The present petition is also liable to be dismissed on the ground of delay itself, as the petitioner had approached this Court after a gap of almost 05 years.
This aspect has been considered by this Court in a case of Satyabir and others vs. State of Haryana and others, decided on 08.01.2015. This judgment has further been followed by this Court in CWP No. 25502-2015 titled as Jeet Ram and others vs. State of Haryana and others, decided on 05.12.2015. The writ petition was dismissed on the ground of delay by following Satbir's case (supra) In view of the aforesaid facts and the settled position of law, the present petition is dismissed.
(RITU BAHRI)
12.02.2020 JUDGE
G Arora
Whether speaking/reasoned : Yes
Whether reportable : No
2 of 2
::: Downloaded on - 23-02-2020 18:38:26 :::