Punjab-Haryana High Court
Seema Gupta vs State Of Haryana And Ors on 1 March, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
204
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 6 of 2017
Date of decision: 01.03.2019
Seema Gupta ...Petitioner
versus
State of Haryana and others ...Respondents
AND
CWP No. 1552 of 2017
Seema Sharma ...Petitioner(s)
versus
State of Haryana and others ...Respondent(s)
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Shiv Charan Bhola, Advocate and
Mr. J.S. Khattar, Advocate for
Mr. Deepak Sharma, Advocate for the petitioner(s).
Ms. Palika Monga, DAG, Haryana.
Mr. Deepak Manchanda, Advocate
for respondents No. 2 and 3.
****
RITU BAHRI , J. (Oral)
Learned counsel for respondents No. 2 and 3 submits that the notice/advertisement dated 09.12.2016 (Annexure P-6) has been withdrawn by the respondents and the petitioner is continuing to work on contract basis.
Keeping in view this fact, this petiton is being disposed of by giving direction to the respondents that in future the petitioner can be replaced only by regularly selected candidate or her work and conduct is not found satisfactory.
(RITU BAHRI)
01.03.2019 JUDGE
Divyanshi
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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