KARAMVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) The above detailed two civil writ petitions one by petitioner Karamvir Singh and the other one by Janak Raj pertain to the rights of contractual employees to continue in service and their replacement by similarly placed employees on fresh contractual basis. Since this common question has arisen in both these matters and, therefore, are being disposed off together by this common judgment.

(3.) The facts have been drawn from CWP 16512 of 2020 titled as Karamvir Singh Vs. State of Haryana and others.