LOKESH DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks quashing of the order dated 21.04.2017 (Annexure P-5) vide which the Additional Chief Secretary to Government of Haryana, Cooperation Department, Haryana Civil Secretariat, Chandigarh (respondent No.2) has given additional charge of the post of Assistant Registrar Cooperative Societies, Sonipat to Sh. Yashpal Dahiya, Assistant Registrar, Cooperative Societies, Panipat (respondent No.4). It is alleged that the giving of said charge is illegal, arbitrary and in violation of the policy/guidelines dated 07.04.1989 (Annexure P-6). A further prayer has been made for directing the official respondents to decide the legal notice dated 09.05.2017 (Annexure P-8) and direct the Additional Chief Secretary to Government of Haryana, Cooperation Department (respondent No.2) to give the charge of the post of the Assistant Registrar, Cooperative Societies, Sonipat, to any other officer in lieu of Sh. Yashpal Dahiya (respondent No.4).

(2.) This petition came up for hearing before a learned Single Judge of this Court on 16.05.2017 and the following order was passed:-

(3.) This is how the petition has been listed before this Bench. A perusal of the above order shows that the petitioner is not claiming the post of Assistant Registrar, Cooperative Societies at Sonipat, the additional charge of which has been given to Sh. Yashpal Dahiya (respondent No.4), for herself.