RAMESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Petitioner seeks a direction to the respondents to allow him to continue on the post of Peon with the Department of Women and Child Development. Petitioner was admittedly appointed on contract basis through an outsourcing agency namely Oscar Security and Fire Service on 30.09.2019 and thereafter through respondent No.5. Petitioner continued working till 30.12.2020. His services, it is submitted, have not been continued and respondent No. 5 i.e. the private contractor is not offering his services without any justification whatsoever as there is no complaint against the petitioner. It is further submitted that the petitioner is in effect an employee of the State and present writ petition is, thus, maintainable.

(3.) Learned counsel for the petitioner is unable to deny that the petitioner has been appointed purely on a contract basis, under outsourcing policy of the State of Haryana through a service provider.