RAJNI RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, I intend to dispose of CWP No.4714 of 2023, CWP No.5968 of 2023, CWP No.33844 of 2024 and CWP No.8702 of 2025, as common questions of law and facts are involved for adjudication. For the sake of convenience, reference is made to the facts as set out in the lead case, CWP No.4714 of 2023.

(2.) Prayer in writ petition (CWP-4714-2023) filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari, for quashing the impugned order dtd. 18/10/2022 (Annexure P-1) whereby a decision has been taken to freeze the salary of contractual workers working under Outsourcing Policy Part-II, who do not consent to joining on the portal of respondent No.3 and letter dtd. 12/1/2023 (Annexure P-2) whereby directions have been issued for seeking consent of contractual workers working under Outsourcing Policy Part-II, for shifting to the portal of respondent No.3 on the basis of decision taken by respondent No.1 vide Notification dtd. 30/12/2022 (Annexure P-3). Further a writ of mandamus has been sought, directing the respondents not to shift the petitioners to the portal of respondent No.3, who are serving as contractual staff under Part-II of Outsourcing Policy and to pay the enhanced salary to the petitioners by giving annual increase and pay arrears of salary along with interest.

(3.) At the very outset, Mr. Baldev Raj Mahajan, learned Senior counsel appearing for respondent/UHBVNL in CWP-4714-2023 and CWP-5968-2023, submits that during the pendency of the present petition(s), the Government of Haryana has implemented the Haryana Contractual Employees (Security of Service) Act, 2024, vide Notification dtd. 5/8/2025, which covers the case of the petitioner(s). He further submits that the present petition(s) may be disposed of as the case of the petitioner(s) would be considered in the light of the Haryana Contractual Employees (Security of Service) Act, 2024 (in short 'the Act of 2024') and a speaking order would be passed within a period of three months from today and in case the services of the petitioner(s) are covered under the Act of 2024, all admissibebenefits would be extended to them.