Punjab-Haryana High Court
Vinod Kumar Jhajhria vs State Of Haryana And Others on 9 July, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
C.W.P. No.19117 of 2011 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. No.19117 of 2011 (O&M)
Date of Decision: July 09, 2012
Vinod Kumar Jhajhria, IFS
......PETITIONER
Vs.
State of Haryana and others
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr.R.K.Malik, Senior Advocate with
Mr.Mikhil Sharma, Advocate
for the petitioner.
Mr.Harish Rathee, Sr.DAG, Haryana
for the State-respondent.
Mr.Kuldeep Tiwari, Advocate
for the applicant-respondent.
AUGUSTINE GEORGE MASIH, J. (ORAL)
C.M.No.6935 of 2012 Prayer in this application is for impleading applicant Sher Singh as respondent No.5 as he is the complainant on the basis of whose complaint the vigilance inquiry has been initiated against the petitioner which has been impugned through this writ petition.
Notice of the application was issued to the non-applicant- petitioner. Reply on his behalf has been filed and the prayer made in the present application has been opposed.
I have heard the learned counsel for the parties and have gone though the record of the case.
In the light of the fact that the applicant is the complainant C.W.P. No.19117 of 2011 (O&M) 2 and on the basis of whose complaint, the present impugned vigliance inquiry has been initiated against the petitioner, I am of the view that the applicant is a necessary party. The present application is thus allowed. Applicant Sher Singh s/o Rameshwar, r/o Village Devsar, Tehsil and District Bhiwani, Haryana is impleaded as respondent No.5. Registry is directed to make necessary additions in the memo of parties.
CWP No.19117 of 2011
Counsel for the petitioner, after arguing for some time, prays for withdrawal of the present writ petition.
Prayer granted.
Dismissed as withdrawn.
(AUGUSTINE GEORGE MASIH) JUDGE July 09, 2012 jt