Punjab-Haryana High Court
Kamlesh Kumari vs State Of Haryana & Ors on 26 February, 2016
Author: Ritu Bahri
Bench: Ritu Bahri
CM No.2354 of 2016 in/and
CWP No.24628 of 2015 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CM No.2354 of 2016 in/and
CWP No.24628 of 2015
Date of decision: 26.02.2016
Kamlesh Kumari
...Petitioner
versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Ms. Shalini Atri, Advocate,
for the applicant-petitioner.
****
RITU BAHRI , J.
CM No.2354 of 2016
Notice of the application.
At this stage, Mr. Keshav Gupta, AAG, Haryana, accepts notice on behalf of the respondent-State.
In view of the averments mentioned in the application, the main petition i.e. CWP No.24628 of 2015 is preponed and taken up today itself for disposal.
Misc. application stand allowed accordingly. CWP No.24628 of 2015 The petitioner is seeking to quash the relieving order dated 29.08.2015 (Annexure P-4) whereby her services have been terminated. Further prayer has been made to direct the respondents to reinstate the AJAY PRASHER services of the petitioner on the post of ANM under NHM. 2016.02.27 17:13 I attest to the accuracy and authenticity of this document High Court Chandigarh CM No.2354 of 2016 in/and CWP No.24628 of 2015 2 Learned counsel for the petitioner states that this petition may be disposed of in view of the judgment passed by this Court in Rina Rani and others Vs. State of Haryana and others, CWP No.20558 of 2015 (decided on 17.02.2016), as general directions have been issued to retain the petitioners till 31.03.2016.
In these circumstances, this petition is disposed of in terms of judgement passed in Rina Rani's case (supra).
(RITU BAHRI) JUDGE 26.02.2016 ajp AJAY PRASHER 2016.02.27 17:13 I attest to the accuracy and authenticity of this document High Court Chandigarh