RANDHIR SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner was appointed as a Clerk on the recommendations of the Subordinate Services Selection Board-Haryana vide appointment letter dated 25.1.1997 and joined as such on 14.3.1977. The petitioner proceeded on leave on 24.3.2 986 due to domestic circumstances and his services were terminated vide order dated 26.12.1986 a copy of which is attached as Annexure P-2 to the writ petition.

(2.) The petitioner has filed this Writ Petition for quashing the order of termination of his services.

(3.) The case of petitioner, in brief, is that he filed representations copies to which are Annexures P-3 and P-4 with this Writ Petition. The respondent considered his representations. The (sic) of Higher Education informed the petitioner that his claim would be considered for reinstatement if he gives an affidavit to the effect that he will not claim any arrears of pay for the period when he remained out of job. The petitioner in response to the letter submitted the required affidavit. The petitioner again submitted representation copy of which is Annexure P-7 to the Writ Petition and had sent repeated reminders. The petitioner was, however, informed that his representation has been rejected vide order dated 17.4.1997 a copy of which has been attached as Annexure P-8 with the Writ Petition. The impugned order of termination of services, dated 26.12.1986 a copy of which has been attached as Annexure P-2 and rejection of representation have been impugned on the ground that the termination of the services of petitioner was absence front duty. The Court can always look into the background of the impugned order.