Punjab-Haryana High Court
Tarsem Kumar And Ors vs State Of Haryana And Another on 12 March, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.6679 of 2019
Date of decision : 12.03.2019
Tarsem Kumar and others
...Petitioners
Vs.
State of Haryana and another
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Naveen Bawa, Advocate,
for the petitioners.
***
Ritu Bahri, J. (oral) Petitioners were working as Data Processing Assistants on contract basis. Their services were extended from time to time. However, in the month of February, 2018, their services were terminated by the respondents. Now, the petitioners are seeking that they should be again adjusted by the respondents on the basis of existing workload.
No detail of the workload has been given in the petitioner. Moreover, it is not the case of petitioners that after relieving them in the month of February, 2018, the respondents have appointed another set of contractual employee. Hence, at this stage, no direction, as sought for, can be issued to the respondents.
No merits.
Dismissed.
(RITU BAHRI) 12.03.2019 JUDGE ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 28-04-2019 02:03:03 :::