KULDEEP Vs. MUNICIPAL CORPORATION, PANCHKULA

JUDGEMENT

(1.) The present writ petition has been filed by six petitioners under Article 226/227 of the Constitution of India with prayer to grant the following substantive reliefs:

(2.) The petitioners claimed that they were working for Municipal Corporation, Panchkula in the Enforcement Wing on contract basis since the year 2014. Although it has not been disclosed in the writ petition, however, learned counsel for the writ petitioners has admitted that the writ petitioners were engaged by an outsourcing agency, M/s Oscar Security and Fire Service, SCO No. 016, NAC Manimajra, Chandigarh. It is the case of the writ petitioners that they are no more working for Municipal Corporation, Panchkula since February, 2020. Previously also, the writ petitioners claim that they were not permitted to work in the year 2017. The writ petitioners filed Civil Writ Petition No. 25600 of 2017 titled as "Kuldeep and Others v. Municipal Corporation, Panchkula and Others". During the pendency of the aforesaid writ petition, the writ petitioners were permitted to join back. Hence, the previously filed writ petition was withdrawn.

(3.) This Court has heard learned counsel for the petitioners and with his able assistance, gone through the writ petition as well as the documents attached thereto.