PARAS RAM Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Through the present petition, the petitioner seeks setting aside of order dated 24.07.2007, through which his claim, for ante -dating his date of appointment from 01.10.1997 to 20.12.1993, was rejected.

(2.) On perusal of the record of the case and after hearing counsel for the parties, the relevant facts, which have emerged are that on 10.12.1993, the petitioner, along with others, was selected as a Science Master. In pursuance to such selection, the candidates, who were lower in merit than the petitioner, joined service on 20.12.1993, but the petitioner did not since according to him, no appointment letter was issued to him.

(3.) Other persons, like the petitioner, who had not been issued appointment letters, filed a petition in this Court and under orders passed on their petitions, appointment letters dated 01.10.1997 were issued not only to them but also to the petitioner. In pursuance to the appointment letter so issued, the petitioner joined his services on 24.10.1997. On 29.09.2006 i.e. after about nine years, the petitioner served upon the respondents a legal notice seeking to ante -date his date of appointment from 01.10.1997 to 20.12.1993. When his legal notice went unanswered, he approached this Court through C.W.P. No. 18646 of 2006, which was disposed of directing the respondents to take a decision on the aforesaid legal notice sent on behalf of the petitioner. In compliance with the order of this Court, through order dated 24.07.2007, representation made by the petitioner through his legal notice was rejected. It is such rejection that is challenged through the present petition.