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Punjab-Haryana High Court

Akhleshwar Singh & Ors vs Union Of India & Ors on 18 February, 2016

Author: Deepak Sibal

Bench: Deepak Sibal

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

           Sr. No.253

                                                         CWP No.23965 of 2015
                                                         Date of decision: 18.02.2016


           Akhleshwar Singh and others                                      ....Petitioners

                                             versus

           Union of India and others                                        ....Respondents



           CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL


           Present:             Mr. Arvind Rajotia, Advocate
                                for the petitioner.

                                Mr. Abhinav Gupta, Advocate
                                for respondents No.1 to 3.

                                Mr. Ramesh Hooda, Advocate
                                for respondents No.6 and 12.

                                Mr. Harish Rathee, Senior DAG, Haryana
                                for respondents No.4, 5, 7 to 11 and 13 to 24.

                                      * * *

           DEEPAK SIBAL, J. (Oral)

The petitioners were appointed as RMNCH Counselor on contract basis under the National Health Mission. Though, the scheme was to be continued upto 31.03.2016, their services were terminated in September 2015. Challenging their termination, they have filed the present petition.

Mr. Harish Rathee, Senior DAG, Haryana, on instructions from Mr. J.K. Sapra, Deputy Civil Surgeon, Faridabad and Mr. R.N. Sharma Deputy Civil Surgeon, Gurgaon states that petitioners case would also be covered as per the statement made by him on behalf of the State in JYOTI SHARMA 2016.02.25 17:37 I attest to the accuracy and integrity of this document CWP No.23965 of 2015 -2- CWP No.20558 of 2015 titled as Rina Rani and others vs. State of Haryana and others, decided on 17.02.2016.

Resultantly, the petitioners would be allowed to join as RMNCH Counselor on the posts on which they were working prior to the termination of their services till 31.03.2016 i.e. the date the scheme is in existence. It is further submitted that they would be paid salaries from the date they join till 31.03.2016.

The aforementioned statement made on behalf of the State satisfies the learned counsel for the petitioners. On such expression of satisfaction, the present petition has been rendered infructuous.

Ordered accordingly.

(DEEPAK SIBAL) JUDGE February 18, 2016 Jyoti 1 JYOTI SHARMA 2016.02.25 17:37 I attest to the accuracy and integrity of this document