- (1.) The petitioners, who claimed to have joined service in the respondent-Public Health Department, State of Haryana on the post of Beldar and Mali-cum-Chowkidar respectively in the years 1983 and 1986, have filed the instant writ petition seeking the issuance of writ in the nature of mandamus directing respondents to re-instate them with continuity in service. Further prayer is for release of salary to the petitioners which is stated to have been withheld since 2014.
(2.) There are no averments in the body of the petition which would indicate that the petitioners have been placed under suspension or that their services have been dispensed with, and neither has any document in such regard placed on record so as to justify the prayer seeking re-instatement. Likewise, a claim for release of salary w.e.f. 2014 has been raised without substantiating that the petitioners have worked and discharged their duties for such period.
(3.) Placed on record and appended along with the petition are two legal notices carrying even date i.e. 27.1.2016 at Annexures P13 and P14 which, as per petitioners, have been served upon the respondent-Authorities. In the legal notices, it has been asserted that the petitioners have filed repeated representations for release of the retiral benefits, GPF along with interest thereupon. The relief sought in the writ petition is totally at variance to the claim raised in the legal notices at Annexures P13 and P14.;