Punjab-Haryana High Court
Attar Singh vs The Presiding Officer, Labour Court on 24 December, 2008
RA No. 323 of 2005 (O&M) in
CWP No. 6054 of 2001
Attar Singh versus The Presiding Officer, Labour Court
and others
Present: Mrs. Abha Rathore, Advocate
for the applicant
Mr. Narender Hooda, Advocate
for the respondent
***
This review application is directed against a common order dated 27.09.2005 passed in Writ Petition No. 6054 of 2001 filed by the review-applicant and a batch of similar other cases whereby the said petition has been dismissed. The controversy in the writ petition filed by the review applicant related to the legality of the termination of the petitioner's services as a daily wager by the respondent-Municipal Corporation, Faridabad. We are not in the present review application called upon to examine the contentions urged in the review application, in view of an affidavit which the Corporation has filed in Ramkesh and others V. Municipal Corporation, Faridabad, Review Application No. 306 of 2005 in Civil Writ Petition No. 6142 of 2001. According to the said affidavit, Attar Singh, the review applicant, will be continued in service as daily wager till such time regular selections are made by the Corporation against the available vacancies.
Mr. Hooda, learned counsel appearing for Municipal Corporation submits that in the light of the decision taken by the Corporation during the pendency of the review application, the same could be disposed of with a suitable direction in modification of the order under review.
RA No. 323 of 2005 (O&M) in CWP No. 6054 of 2001 [2] Mrs. Abha Rathore, learned counsel appearing for the review applicant has no objection to that course being followed. She submits that all other contentions urged by the review applicant-petitioner in the writ petition could be left open to be determined at the appropriate stage should the occasion to do so ever arise.
In the circumstances, therefore, and in view of the subsequent developments mentioned above, we dispose of this review application and direct that in modification of the order passed by the learned Single Judge in Civil Writ Petition No. 6054 of 2001, the review applicant-petitioner shall continue in service as stated by the Corporation till such time regular selections are made by the Corporation against the available vacancies or till any other development justifying his termination takes place.
(T.S.THAKUR) CHIEF JUSTICE (JASBIR SINGH) JUDGE 24.12.2008 'ravinder'