RAJESH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This order will dispose of CWP Nos. 22455 of 2012 and 19730, 19871 and 20897 of 2013, as common questions of law and facts are involved. However, the facts have been extracted from CWP No. 22455 of 2012.

(2.) Challenge has been made to the order dated 3.5.2006 vide which services of the petitioner as Constable in Haryana State Industrial Security Force were dispensed with. It is not in dispute that prior to filing of the present writ petition, petitioner Rajesh had filed CWP No. 7703 of 2012, in which vide order dated 26.4.2012, this Court directed the authorities to decide the legal notice got served by the petitioner, which was rejected vide order dated 18.9.2012, which has also been impugned in the present writ petition. To seek relief, the petitioner is placing reliance upon an order dated 15.2.2012 passed in CWP No. 11129 of 2006 Satya Narayan and others vs State of Haryana and others.

(3.) The stand of the State is that after the services of the Constables, who were recruited in the Haryana State Industrial Security Force after enactment of Haryana State Industrial Security Force Act, 2003, were dispensed with, the action was challenged before this Court in CWP No. 248 of 2006 Sanjay Kumar and others vs State of Haryana and others. The writ petition was dismissed on 9.1.2006. SLP filed against the order dated 9.1.2006, was also dismissed on 12.5.2006. He further submitted that there is an inordinate delay in filing the present petition as the impugned order dispensing with the services of the petitioner was passed on 3.5.2006. Merely filing a belated representation/ legal notice and passing an order thereon will not revive the stale claim.