SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have challenged the order dtd. 9/11/2021 (Annexure P-9) whereby their claim to take them on the pay roll of Municipal Committee, Safidon has been rejected.

(2.) Learned counsel for the petitioners submits that the services of the petitioners, who had been engaged as Safai Karamcharis in July, 2017 on contractual basis with the respondent/Municipal Committee, Safidon, had been discontinued without assigning any reasons. The petitioners had served a legal notice to the respondents in this regard but their claim had been rejected while passing the impugned order (Annexure P-9).

(3.) Heard.