Punjab-Haryana High Court
Sudesh Kumari vs State Of Haryana And Ors on 24 February, 2016
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.104
CWP No.2487 of 2016 (O&M)
Date of decision: 24.02.2016
Sudesh Kumari ....Petitioner
versus
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Ms. Shalini Attri, Advocate
for the petitioner.
* * *
DEEPAK SIBAL, J. (Oral)
C.M. No.2235-CWP of 2016 Through the present application, the applicant-petitioner seeks to place on record the letter dated 31.07.2015 (Annexure P-9).
Allowed as prayed for.
CM stands disposed of.
Main Case Notice of motion.
Mr. Harish Rathee, Senior DAG, Haryana, who is present in Court, accepts notice on behalf of the respondents.
The petitioner was appointed as a Multipurpose Health Worker (Female) on contract basis under the National Rural Health Mission. Though, the scheme under which the petitioner had been appointed continues till 31.03.2016, the services of the petitioner have been terminated JYOTI SHARMA 2016.02.26 14:10 I attest to the accuracy and authenticity of this document Chandigarh CWP No.2487 of 2016 (O&M) -2- mid-way. It is that termination which is challenged before this Court through the present petition.
Mr. Harish Rathee, Senior DAG, Haryana, states that petitioner case would also be covered as per the statement made by him on behalf of the State in CWP No.20558 of 2015 titled as Rina Rani and others vs. State of Haryana and others, decided on 17.02.2016 and resultantly, the petitioner would be allowed to join as Multipurpose Health Worker (Female) on the post on which she was working prior to the termination on her services till 31.03.2016 i.e. the date till the scheme is in existence. It is further submitted that she would be paid salary from the date she joins till 31.03.2016.
The aforementioned statement made on behalf of the State satisfies the learned counsel for the petitioner. On such expression of satisfaction, the present petition has been rendered infructuous.
Ordered accordingly.
(DEEPAK SIBAL) JUDGE February 24, 2016 Jyoti 1 JYOTI SHARMA 2016.02.26 14:10 I attest to the accuracy and authenticity of this document Chandigarh