Punjab-Haryana High Court
Narayan Chhettri And Others vs State Of Haryana And Others on 8 June, 2020
Author: Ritu Bahri
Bench: Ritu Bahri
CWP-7419-2020 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-4936-CWP-2020
CM-4937-CWP-2020 in/and
CWP-7419-2020
Date of decision: 08.06.2020
Narayan Chhettri and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM:HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. R.K. Malik, Senior Advocate
with Mr. Samrat Malik, Advocate,
for applicant-petitioners.
Mr. Hitesh Pandit, Addl. A.G., Haryana.
***
Ritu Bahri, J.
With the concurrence of learned counsel for the parties, main petition i.e. CWP No.7419 of 2020 is taken up today itself for disposal.
While notice of motion was issued on 22.05.2020, learned State counsel sought time to get instructions, whether the contract of petitioners was likely to be extended pursuant to letter dated 30.04.2020 (Annexure P-
3) beyond 27.05.2020.
Short reply filed on behalf of respondent Nos. 1 and 2 is taken on record. As per this reply, the respondents have considered the case of petitioners and have given direction to respondent No.3 not to relieve the petitioners and allow them to continue on the posts as per the outsourcing Policy, Part-II of the State Government. In this regard, copy of letter sent to the Commanding Officer, 10 Haryana Bn. NCC, Kurukshetra, has been placed on record as Annexure R-1.
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CWP-7419-2020 (O&M) -2-
Keeping in view the short reply filed by the respondent-State, this petition is disposed of by giving direction that the respondents will retain the petitioners as per conditions of the Outsourcing Policy, Part-II, till the regular appointments are made subject to the condition that their work and conduct is satisfactory.
(RITU BAHRI)
08.06.2020 JUDGE
ajp
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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