RAVINDER PAL Vs. SUGAR FEDERATION HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner has a Master's degree in Chemistry. On September 20, 1983, he was selected and appointed as a Manufacturing Chemist with the Haryana Cooperative Sugar Mills Limited, Rohtak. While working as such, the petitioner competed for the post of Taxation Inspector. He was selected. On April 18, 1990, he was offered appointment as an Inspector. He resigned from the post of Manufacturing Chemist. Vide order dated April 23, 1990, the petitioner's resignation was accepted w.e.f. April 16, 1990. He joined the post of Taxation Inspector.

(2.) The petitioner alleges that various persons who had resigned from different posts for joining as Taxation Inspectors have been accommodated against the original posts held by them. The petitioner has referred to the decision of this Court in CWP No. 851 of 1999 wherein Mr. Dharam Pal - a Hindi teacher was ordered to be reinstated on his original post by a Division Bench of this Court vide judgment dated April 6, 1999. The petitioner has also produced on record a copy of the judgment in LPA Nos. 269 to 271 of 1992 wherein similar directions had been given by the Bench on December 19, 1994. On these premises, the petitioner prays that a writ of mandamus be issued directing the respondents to reinstate him on the post of Manufacturing Chemist.

(3.) A written statement has been filed on behalf of the respondents by the Managing Director of respondent No. 2. It has been inter-alia averred that after the petitioner had resigned from the post, another person had been appointed on October 7, 1991. Thus, it is claimed that the petitioner cannot be accommodated.