Punjab-Haryana High Court
Manmander Singh & Ors vs State Of Punjab And Anr on 21 August, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:107534
CWP-21944-2017 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
232 CWP-21944-2017 (O&M)
Date of Decision :21.08.2024
Manmander Singh and others ...Petitioners
Versus
State of Punjab and another ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Naveen Bawa, Advocate for the petitioners.
Mr. Arun Gupta, DAG, Punjab.
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Harsimran Singh Sethi, J. (Oral)
In the present petition, grievance being raised by the petitioners is that their services have been terminated by the respondents vide order dated 31.03.2017 (Annexures P/5 to P/15) and that too without any valid justification and hence, the respondents be directed to reinstate them in service and allow them to continue on the post on which they were working.
Upon notice of motion, the respondents have filed reply, wherein, it has been stated that petitioners have been engaged as Data Processing Assistant on consolidated remuneration on contract basis. It has been further mentioned in the reply that services of the petitioners have been discontinued as for the scheme in question under which the petitioners were working, the Government of India has not provided any financial assistance 1 of 2 ::: Downloaded on - 24-08-2024 19:33:08 ::: Neutral Citation No:=2024:PHHC:107534 CWP-21944-2017 (O&M) -2- for the year 2017-2018 and hence, the service of the petitioners have been terminated w.e.f. 31.03.2017.
There is no replication to the written statement has been filed. I have heard learned counsel for the parties and have gone through the record with their able assistance.
Once, the petitioners were appointed on consolidated salary on contract basis under the scheme which was financed by the Government of India and it has already come on record that Government of India already discontinued the said scheme, there was no other option left with the respondents but to relieve the petitioners from service.
Keeping in view the facts and reasons given by the respondents for relieving the petitioners from service, the action of the respondents cannot be treated arbitrary and illegal hence, no interference by this Court is called for and the present petition is accordingly dismissed.
Civil miscellaneous application pending , if any, is also disposed of.
August 21, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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