VIJAY Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Challenge in the present writ petition is to the impugned order dated 24.4.2014 (Annexure P -5), whereby the General Manager, Haryana State Transport, Gurgaon, on the basis of the verification report received vis   -vis the driving licence No. 33096/CG, which has been found to be fake, has withdrawn the appointment letter dated 19.1.2014 issued in favour of the petitioner. He further ordered for cancellation of the selection on the post of driver. Mr. Bhupinder Singh, learned counsel appearing on behalf of the petitioner submits that the petitioner had obtained information under the Right to Information Act from the District Transport Officer, Chura Chandpur, Manipur with regard to the aforementioned licence and as per the said report, the driving licence was allegedly issued on 10.10.2001, which was valid upto 9.10.2004. According to the petitioner, the driving licence was issued for class of vehicle, i.e., MC/LMV/HTV. He further submits that the aforementioned driving licence was later on renewed from the office of Licensing Authority, Jhajjar, Bahadurgarh and, therefore, the withdrawal of the selection and cancellation of the appointment letter is bad in law as the petitioner is duly eligible to drive the HMV.

(2.) Mr. Keshav Gupta, learned Assistant Advocate General, Haryana appearing on behalf of the State submits that the information obtained by the petitioner under the right to Information Act (Annexures P -6 and P -7) with regard to the validity of driving licence No. 33096/CG cannot be taken into consideration as its genuineness and authenticity is under doubt. He further submits that even from the perusal of Annexure P -4, the driving licence was renewed only on 25.10.2013, though the back page thereof mentions the date as 26.10.2004, thus, it is not a complete copy of the renewed driving licence and even the back page of Annexure P -4 does not bear the old driving licence number. He further submits that the impugned order is legal and justified and has been passed after seeking verification report from the office of District Transport Officer, Chura Chandpur, Manipur.

(3.) I have heard the learned counsel for the parties and appraised the paper book.