UTTARAKHAND COOPERATIVE SUGAR FACTORIES FEDERATION LIMITED Vs. SUMAN

JUDGEMENT

(1.) The present special appeal arises out of an interim order dated 18.12.2019 passed by a learned Single Judge of this Court in Writ Petition (S/S) No.2801 of 2019.

(2.) It appears that the Government of Uttarakhand had passed a Government Order dated 27.04.2018, by which appointments on daily wage basis are not to be made any further in Government Departments and Government Corporations, etc., and in case there is a requirement by the Government Departments and Government Corporations then services of daily rated employees can only be taken through an outsourcing agency.

(3.) Pursuant to the Government Order dated 27.04.2018, the services of certain employees of the Sugar Factory i.e. petitioners in Writ Petition (S/S) No. 2801 of 2019 were discontinued and was to be taken through an outsourcing agency. This order was challenged by the petitioners before a learned Single Judge of this Court where the following order was passed:-