VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Court has examined the Policy Annexure R-1 dated 15.1.2013 formulated in pursuance to the observations made by this Court on 28.5.2012 which read as follows:

(2.) However, the order of the Home Secretary, Haryana was not implemented which led to the filing of this writ petition leading to the observations of this Court which have resulted in formulation of Policy decision (Annexure R-1). The petitioner has been reinstated on 16.7.2012 but by an order which reinstates with immediate effect, that is, prospectively thereby taking away past benefit accruing by virtue of recall of dismissal order without imposition of punishment.

(3.) The prayer in this petition is for the issuance of a writ of certiorari for quashing that part of the reinstatement order which makes it prospective and therefore a writ of mandamus is sought against the respondents that the petitioner should be reinstated to his old post with effect from 16.3.2010 (P-8).