INAMUL HASAN Vs. SATE OF HARYANA

JUDGEMENT

(1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.

(2.) The appellants have filed this appeal against the order dtd. 2/3/2021 whereby the writ petition filed by the appellants seeking quashing of impugned letter dtd. 18/2/2021 (Annexure P-8), was dismissed by the learned Single Judge.

(3.) The brief facts of the case of the appellants are that they were engaged as drivers by Civil Surgeon, Nuh on temporary basis for a period of 89 days through outsourcing agency i.e. respondent No.4-M/s Classic Manpower and Construction Services. Accordingly office of Civil Surgeon, Nuh passed order dtd. 10/8/2020 (Annexure P-3) and another order dtd. 27/8/2020 (Annexure P-4). The appellants were granted extension for 89 days vide letter dtd. 6/10/2020 (Annexure P-5). However vide impugned letter dtd. 18/2/2021 (Annexure P-8), Civil Surgeon, Nuh informed respondent No.4 that the driving licenses of the appellants were not found as per law and outsourcing agency was asked to replace the appellants with another three drivers. Accordingly, the appellants were disengaged by their employer. The appellants have challenged letter dtd. 18/2/2021 (Annexure P-8), through the writ petition.