Punjab-Haryana High Court
Waseem Akram vs State Of Haryana And Ors on 3 March, 2016
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.104
CWP No.22724 of 2015 (O&M)
Date of decision: 03.03.2016
Waseem Akram ....Petitioner
versus
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Ms. Shalini Attri, Advocate,
for the applicant-petitioner.
* * *
DEEPAK SIBAL, J. (Oral)
C.M. No.2398-CWP of 2016 Through the present application, pre-ponment of the date of hearing of the main case is sought for.
Let notice of this application be issued to the counsel for the non-applicants/respondents.
Mr. Harish Rathee, Senior DAG, Haryana, who is present in Court, accepts notice on behalf of the non-applicants/respondents and he has no objection, if the application is allowed.
In view of the contents of the application and after hearing learned counsel for the parties, the application is allowed and the main case is ordered to be preponed for today.
CM stands disposed of.
JYOTI SHARMA 2016.03.08 11:24 I attest to the accuracy and integrity of this document CWP No.22724 of 2015 (O&M) -2- Main Case The petitioner was appointed as a Lab Technician on contract basis under the National 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 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's 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 Lab Technician, the post on which he was working prior to the termination of his services till 31.03.2016 i.e. the date till the scheme is in operation. It is further submitted that he would be paid salary from the date he 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 March 03, 2016 Jyoti 1 JYOTI SHARMA 2016.03.08 11:24 I attest to the accuracy and integrity of this document