VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226/227 of the Constitution of India is seeking setting aside of order dtd. 4/1/2022 whereby respondent has denied extension to the petitioner.

(2.) The petitioner was engaged as Launderer (Dhobi) at Haryana Armed Police, Madhuban on contractual basis on 25/1/2018. His contract was annually renewed. He was not given extension after 1/1/2022 due to his implication in FIR No. 191 dtd. 11/4/2020 under Sec. 25, 29 of Arms Act, 1959 and Sec. 188 IPC at PS Gannaur (Sonipat). He submitted application dtd. 6/4/2022 seeking re-engagement on the ground that he has been implicated on the basis of statement of co-accused and has been granted anticipatory bail on 2/5/2020 by learned ASJ, Sonepat. The respondent vide order dtd. 28/6/2022 rejected his application.

(3.) Learned counsel for the petitioner submits that trial in aforesaid FIR has concluded and the petitioner has been acquitted vide judgement dtd. 13/4/2024 passed by learned JMIC, Ganaur, Sonipat. Similarly situated contractual employees after acquittal have been re-engaged by the department.