- (1.) The petitioner was Assistant Engineer with the Haryana Vidyut Prasaran Nigam Limited (for short 'HVPNL'), formerly known as Haryana State Electricity Board. He has since retired from service. The Workers' Union of HVPNL had given a notice for token strike on March 14, 1989. At that time, petitioner was posted as Assistant Engineer at Gohana Suburban Sub Division.
(2.) On the allegation that the petitioner, instead of taking any steps to control the situation and to dissuade the workmen from going on strike, had actually instigated and prompted the workmen to go on strike resulting in a large scale absenteeism in his Sub Division, he was removed from service with immediate effect vide order dated April 01, 1989 (Annexure P-1).
(3.) The petitioner filed appeal against the order (Annexure P-1), which was accepted by the HVPNL vide order dated April 02, 1991 (Annexure P-2) and he was ordered to be taken back on duty with immediate effect. Thereafter, the HVPNL issued order dated October 30, 2003 (Annexure P-3) whereby the intervening period between removal from service and taking back on duty was treated as leave of the kind due. Against the order dated October 30, 2003 (Annexure P-3), the petitioner filed appeal dated December 29, 2003 (Annexure P-4) before the Director Technical of the HVPNL. When the appeal was not decided in spite of the representations dated August 25, 2004 and April 12, 2005 (both at Annexure P-5), made by the petitioner, he submitted review appeal dated September 20, 2005 (Annexure P-6). The said review appeal was rejected by the competent authority vide order dated January 24, 2006 (Annexure P-7).;