GURPREET Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) Prayer in this writ petition is for issuance of a writ in the nature of certiorari to quash/modify impugned Outsourcing Policy, Part-I, dtd. 6/4/2015 with a further prayer for issuance of direction to respondents to continue services of petitioner as Mali under Outsourcing Policy, Part-II, dtd. 6/4/2015.

(3.) Petitioner in this case was admittedly appointed as a Mali (Gardener) on contractual basis through an outsourcing agency i.e. respondent no.5 under the Outsourcing Policy Part-I. He worked for respondent no.4 w.e.f. 30/7/2020 upto 17/8/2021. It is contended that petitioner was continuously discharging his duties before he was advised rest for eight days from 18/8/2021 till 25/8/2021. However, he was not permitted to join his duties thereafter. Petitioner now seeks quashing of Outsourcing Policy, Part-I itself and at the same time seeks a direction to the respondents to permit the petitioner to continue with his services with respondent no.4 or at any other nearby institution under the Outsourcing Policy, Part-II.