MUKESH KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed for quashing the order dated 05.05.2021 (Annexure P-1) by which, respondent No. 2 has written to respondent No. 3 that there is no requirement of the staff posted by respondent No. 3 on the basis of outsourcing.

(2.) Learned counsel for the petitioners argues that the juniors to the petitioners have been retained whereas, the petitioners have been sent back to respondent No. 3 on the ground that their services are not required.

(3.) Learned counsel for the petitioners concedes before this Court that the petitioners are the employees of respondent No. 3 and were only posted with respondent No. 2 keeping in view the contract which respondent No. 2 had with respondent No. 3 for providing manpower to them by way of outsourcing.