Punjab-Haryana High Court
Neeraj Kumar & Ors vs State Of Haryana & Ors on 3 March, 2016
Author: Deepak Sibal
Bench: Deepak Sibal
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.4314 of 2016
Date of Decision: 03.03.2016
Neeraj Kumar and others
. . . Petitioners
Versus
State of Haryana and others
. . . Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Narender Kumar Sharma, Advocate
for the petitioners.
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Deepak Sibal, J. (Oral)
Notice of motion.
Mr. Harish Rathee, Senior DAG, Haryana, who is present in Court, accepts notice on behalf of the respondents.
The petitioners were appointed as Sweeper-cum- Attendant on contract basis under the National Health Mission. Though, the scheme under which the petitioners had been appointed continues till 31.03.2016, they have been issued notice to the effect that their services would be terminated mid-way i.e. with effect from 04.03.2016. It is that notice which has been challenged before this Court through the present petition. SACHIN SHARMA 2016.03.09 14:36 I attest to the accuracy and authenticity of this document Chandigarh 2 CWP No.4314 of 2016
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 continue as Sweeper-cum-Attendant, the post on which they are working till 31.03.2016 i.e. the date till the scheme is in operation. It is further submitted that they would be paid salary 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 03.03.2016 sachin SACHIN SHARMA 2016.03.09 14:36 I attest to the accuracy and authenticity of this document Chandigarh