NARESH KUMAR SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing.

(2.) Petitioner has preferred this writ petition for the issuance of an appropriate writ, order or direction especially in the nature of mandamus directing respondent No.3 to allow him to join his duty as Peon without any delay.

(3.) Brief facts are that respondent No.3 has not allowed the petitioner to join his duty for want of relieving order/report from Prison Department in which the petitioner was earlier selected on the post of Cook, but he never joined in the said Department, rather filed a CWP No.3535 of 2019 before this Court for change of cadre. The said writ petition is still pending. During pendency of the said petition, the petitioner has been re-allocated to the post of Peon in Treasury and Accounts Department, Haryana. However, despite the re-allocation of the petitioner, he has not been allowed to join his duty, whereas one Rajendra Kumar, selected on the post of Cook in Prison Department, who also did not join his duty in Prison Department, has been allowed to join duty in Higher Education Department, Haryana on re-allocation in an identical situation, without insisting upon his relieving order from the Prison Department.