Punjab-Haryana High Court
Saravjit Singh vs State Of Haryana And Others on 11 November, 2020
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CWP No.10135 of 2020 (O&M)
216 (1st case)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.10135 of 2020 (O&M)
Date of Decision: 11.11.2020
Saravjit Singh
......... Petitioner
Versus
State of Haryana and others
......... Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. R.K.Malik, Senior Advocate assisted by
Mr. Sunil Hooda, Advocate for the petitioner.
Mr. Vishal Malik, DAG, Haryana for the respondents.
****
MAHABIR SINGH SINDHU, J.
Present writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned advertisement dated 01.05.2020 (P-4), whereby respondent No.3 had advertised certain posts including the post of Driver, held by the petitioner through Contractor. Further prayer is to direct the respondents to continue the petitioner in service till the regular appointment is made.
In response to the notice of motion, issued by the co-ordinate Bench, short reply by way of affidavit dated 26.10.2020 of Deputy Group Commander, NCC Group Headquarter, Ambala Cantt. on behalf of the respondents was filed and para 5 thereof reads as under:-
"That the answering respondent No.2 has directed the answering respondent No.3 to allow the petitioner to continue on the posts as per the Outsourcing Policy Part-II of the State -1- 1 of 2 ::: Downloaded on - 11-11-2020 23:24:41 ::: CWP No.10135 of 2020 (O&M) Government subject to condition that their work and conduct remain satisfactory. Further in compliance of the interim direction of the Hon'ble High Court, the answering respondent No.3 requested to the petitioner to join his duty at the earliest, but he has not joined the duty as per order of Hon'ble High court. A copy of letters sent to petitioner are attached as Annexure R-1, R-II & R-III. "
Learned State Counsel has apprised the Court that in terms of order dated 09.11.2020, petitioner has joined his duties and the same is duly acknowledged by learned Senior Counsel representing the petitioner as well.
In view of the above, this writ petition is disposed off as having been rendered infructuous.
Ordered accordingly.
Since the main petition stands disposed off, therefore, the pending applications, if any, shall also stand disposed off.
Needless to say that respondents shall remain bound by the averments made in para 5 of the affidavit, extracted hereinabove.
November 11th, 2020 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
-2-
2 of 2
::: Downloaded on - 11-11-2020 23:24:41 :::