RAKESH JOLLY Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is an Ex. Ranji player from Haryana and was enrolled as a member of the Panchkula Golf Club (hereinafter referred to as the "Club") when he was serving in the Custom and Excise Department of the Central Government as a Class-II officer. On a verbal complaint, a show cause notice dated 06.08.2012 was served upon him that he was not eligible for membership in Service-B category as it was meant only for Class-I officers of the Central Government and as such, his membership was converted into General category and was asked to pay the relevant membership charges accordingly. The petitioner filed reply to the aforesaid show cause notice on 24.08.2012, in which he made the following averments:-

(2.) Thus, he requested that his earlier status of membership be maintained. However, vide order dated 08.12.2012, the Club declined the prayer of the petitioner and asked him to deposit a sum of Rs. 70,000/- towards the difference of amount as he was not treated as a Central Government employee because it was only meant for Class-I officers and not for Class-II officers.

(3.) Aggrieved by the action of the respondents, this petition has been preferred in order to challenge the show cause notice dated 06.08.2012 and the order dated 08.12.2012.