LAWS(P&H)-1993-1-154

JAI SINGH Vs. STATE OF HARYANA AND ANOTHER

Decided On January 18, 1993
JAI SINGH Appellant
V/S
State Of Haryana And Another Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Shri Jagdev Sharma, Addl. A.G. Haryana.

(2.) The case of the petitioner is that he was selected for the post of Constable Driver. His grievance is that though he was selected, yet no appointment letter was issued to him. Written statement has been filed in which it has been admitted that the petitioner was selected as a Constable Driver, but since the authorities concerned felt that the driving licence submitted by him was suspected to be a fake one, the Superintendent of Police, Telecommunication, Haryana, Chandigarh, had sent a letter to the Licensing Authority, Delhi Administration, Delhi, for verification as to whether the licence was genuine or not. This letter was sent on Sept. 16, 1992. Under the circumstances, we direct that the Superintendent of Police, Telecommunication, Haryana, to issue a letter to the petitioner authorising him to collect the licence from the Licensing Authority, Delhi Administration, Delhi and also to produce the verification certificate from the said Licensing Authority. As soon as the petitioner produces the verification certificate and the licence duly verified by the licensing authority, Delhi Administration, Delhi, the petitioner shall be issued an appointment letter within a period of two weeks thereafter. With the above directions, this writ petition is disposed of. Ordered accordingly.