VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of orders dtd. 30/6/2022 whereby respondent has rejected their representation seeking reinstatement.

(2.) The petitioners No.1 and 2 joined Haryana Home Guards on 7/6/2010 and 1/7/1996 respectively. They worked with respondent till January' 2016. They submitted representations in 2021 seeking reinstatement but to no avail. They preferred CWP No.24615 of 2021 which was disposed of with a direction to respondent to decide their representation. The respondent by impugned order has rejected their representation. The respondent has held that petitioners did not work after 2016 and they are making false allegations of demand of bribe and filing representations. They have not filed representations as annexed with the writ petition.

(3.) Learned counsel for the petitioners submits that petitioners were not reengaged because they did not pay bribe to respondent No.6. Multiple FIRs have been registered against respondent No.6 which vindicates stand of the petitioners. They worked till 2016 and were discharged without any order. They approached respondent many times but were not considered though similarly situated volunteers were considered and assigned duty.