SANDEEP KAPOOR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner, through the instant writ petition, under Articles 226 & 227 of the Constitution of India, has prayed for a writ in the nature of certiorari for quashing of order dated 14.12.2011, Annexure P17, passed by respondent No.3, the Managing Director of Haryana State Electronics Development Corporation Limited (hereinafter referred to as HARTRON), placing the petitioner under suspension in purported compliance of order dated 14.12.2011 passed by respondent No.2 i.e., Chairman of the HARTRON. He has also questioned the inaction on the part of the respondents in not reinstating him despite the fact that more than 11/2 years has passed without issuing chargesheet pertaining to an incident of irregularities in the process of award of tender in respect of supply, installation, commissioning and project management of outdoor surveillance system for Gurgaon and Faridabad. The petitioner has also sought a writ in the nature of mandamus directing the respondents to reinstate him and permit him to discharge his duties.

(2.) The relevant facts for adjudication of the present writ petition are that the petitioner had joined the HARTRON in June 1989 as an AGM and is presently working as General Manager (Projects) and contributed 23 years of dedicated, spotless and unblemished service having spearheaded many important projects.

(3.) As the HARTRON is implementing various projects on behalf of the Government Departments, Boards and Corporations of the State in the field of Electronics and Communications, Computers and Information Technology, the police Department, Haryana, wanted to get an outdoor surveillance system implemented to enhance safety and security system in the Districts of Gurgaon and Faridabad. As per their requirements, a number of meetings were held between officials of the respondent-HARTRON including the petitioner with senior officers of police Department including the Additional Director General of Police, (Administration) to work out and prepare draft request for proposal (RFP). A detailed NIT was prepared and the same was released in the leading newspapers of national circulation.