NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) AFTER 11 years of the alleged termination of his service, the petitioner has invoked jurisdiction of this Court under Article 226 of the Constitution of India and prayed that a writ in the nature of mandamus may be issued directing the respondents to appoint him as white-washer.

(2.) THE petitioner has averred that he was appointed as white-washer in Public Works Department in the beginning of 1990 and that his service was terminated in 1993 while he was posted at Jhajjar. He has further averred that despite repeated representation to the departmental authorities, he has not been taken back in service and even legal notice dated 22. 3. 2004 sent by his counsel has not yielded any result.

(3.) SHRI S. P. Singh, learned counsel for the petitioner relied on the order passed in C. W. P. No. 526 of 2004 Rajiv alias Ruli v. State of Haryana and circular,' dated 22. 3. 2004 (Annexure P2) issued by Chief Secretary, Haryana for expeditious disposal of the representations made by the employees, and submitted that the respondents may be directed to decide the petitioner's notice and appoint him on the post of white-washer.