VIJAY AHLAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner, who is a HCMS doctor and at present working at PGIMS Rohtak, is seeking a direction to the respondents to release his salary from the month of June, 2019.

(3.) Learned counsel for the petitioner contends that the service book of the petitioner is with respondent No. 5 and respondent No. 2, his current employer, is insisting on his last pay certificate while the petitioner was employed in the Civil Hospital, Charkhi Dadri, before disbursing his salary. He also contends that all the documents which were available with the petitioner have already been handed over to the respondents.