CONSTABLE MUKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Three Civil Writ Petition Nos.12259 of 2009 (Ex.Constable Mukesh Kumar Vs. State of Haryana and others), 12261 of 2009 (Ex.Constable Suresh Kumar Vs. State of Haryana and others), and 12314 of 2009 (Ex.Constable Krishan Kumar Vs. State of Haryana and others) are being disposed of together as a common question of fact and law arises in these cases. The facts are being taken from Civil Writ Petition No.12259 of 2009.

(2.) On 15.6.2002, certain posts of Constable Drivers were advertised. The petitioner applied for the same and was selected. He was offered appointment on 14.3.2003. Subsequently, he was charge-sheeted with the allegation that driving licence issued on 28.6.1998 by Licensing Authority, Hodal was found bogus. In reply, the petitioner submitted that he was having two driving licenses. One driving licence was issued by Licensing Authority, Agra on 6.9.1996 whereas another was of the year 1998 issued by Licensing Authority, Hodal. The plea was that the earlier licence was misplaced and so the second one was obtained from Licensing Authority, Hodal, through a Agent of the Licensing Authority. This licence was concededly shown at the time of recruitment.

(3.) The petitioner was issued show cause notice for dismissal on 3.7.2007. In response, the petitioner pleaded that he had a valid licence which could be verified from Agra. The respondent State, however, dismissed the petitioner on 17.9.2007. Having failed in his appeal, the present writ petition was filed before this Court. Similar are the facts in the other two cases except for the dates of the licenses obtained.