Punjab-Haryana High Court
Annu Rani And Ors vs State Of Haryana And Ors on 23 February, 2016
Author: Deepak Sibal
Bench: Deepak Sibal
126 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.3637of 2016
Date of decision:23.02.2016
Annu Rani & anr. ... Petitioners
vs.
State of Haryana and others ... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
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To be referred to Reporters or not ?
Whether the judgment should be reported in the digest ?
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Present : Mr. Naveen Sheokand, Advocate
for the petitioners.
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DEEPAK SIBAL , J. :
The petitioners were appointed as Lab Technician and Staff Nurse respectively on contract basis under the National Health Scheme. Though the scheme was to be continued upto 31.03.2016 their services were terminated in September 2015. Challenging their termination the present petition has been filed.
Notice of motion.
Mr. Harish Rathee, Sr. DAG, Haryana accepts notice and submits that in view of the statement made by him on behalf of the State in CWP No.20558 of 2015 titled as Rina Rani & others Vs. State of Haryana & others decided on 17.02.2016, the petitioners shall also be made to join on their respective posts and will be allowed to continue till the present scheme is in operation i.e upto 31.03.2016. It is further stated that after the date of their joining and till 31.03.2016 they shall also be paid their salaries.
The aforesaid statement satisfies the learned counsel for the RIMPAL RANI 2016.02.26 11:49 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh C.W.P. No.3637of 2016 :2: petitioners. On such expression of satisfaction, the present petition renders infructuous.
Ordered accordingly.
23.02.2016 ( Deepak Sibal )
rimpal Judge
RIMPAL RANI
2016.02.26 11:49
I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh