ABHISHEK SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The question which require adjudication is "whether the respondents are correct in calling upon the petitioners to deposit three month's salary before issuing Experience Certificate, particularly when the petitioners have resigned and left from their service without sending 3 months advance notice.

(2.) Some facts are required to be noticed.

(3.) Petitioner no.1 was appointed as an Associate Professor on 18/1/2017, whereas petitioner no.2 was appointed as an Assistant Professor on 3/2/2017. Both of them have resigned from their services during their probation period on 19/4/2018 and 6/4/2018 respectively. They were working as teaching faculty in Shahdeed Hassan Khan Mewati Government Medical College, Nalhar, Nuh, District Mewat. They resigned after having been selected in new Medical Colleges set up in the State of Madhya Pradesh.