Punjab-Haryana High Court
Krishna Kumari & Anr vs State Of Haryana & Ors on 3 March, 2016
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.104-2
CWP No.23598 of 2015 (O&M)
Date of decision: 03.03.2016
Krishna Kumari and another ....Petitioners
versus
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Ms. Shalini Attri, Advocate,
for the applicants-petitioners.
* * *
DEEPAK SIBAL, J. (Oral)
C.M. No.2365-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 2016.03.04 14:12 I attest to the accuracy and authenticity of this document Chandigarh CWP No.23598 of 2015 (O&M) -2- Main Case The petitioners were appointed as a Multipurpose Health Workers (Female) on contract basis under the National Rural Health Mission. Though, the scheme under which the petitioners had been appointed continues till 31.03.2016, the services of the petitioners 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 petitioners' 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 petitioners would be allowed to join as Multipurpose Health Workers (Female), the post on which they were working prior to the termination of their services till 31.03.2016 i.e. the date till the scheme is in operation. It is further submitted that they would be paid salary from the date they joins 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 March 03, 2016 Jyoti 1 JYOTI SHARMA 2016.03.04 14:12 I attest to the accuracy and authenticity of this document Chandigarh