TARLOK CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 19/9/2018 (Annexure P-5) whereby his claim has been rejected on the ground that regional record is not available.

(2.) The petitioner joined as Primary School Teacher in State of Punjab. He joined Education Department of State of Haryana on 28/8/1983. He superannuated on 30/4/2010. He vide letter dtd. 9/6/2017 requested respondent to count his past service for retiral benefits. He filed CWP-22190-2017 before this Court which was disposed of with a direction to respondent to decide his legal notice. The respondent vide order dtd. 19/9/2018 rejected his claim. He again filed representation on 18/10/2024 seeking details of his past service rendered with State of Punjab.

(3.) This is second round of litigation. On the earlier occasion, the petitioner preferred CWP No. 22190 of 2017 which was disposed of vide order dtd. 27/9/2017 with a direction to respondent to pass a speaking order. The respondent passed speaking order on 19/9/2018. The present writ petition is filed in 2025.