AJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present civil writ petition has been filed under Articles 226/227of the Constitution of India for issuance of a writ in the nature of CERTIORARI for quashing the advertisement/tender dtd. 17/9/2025 (Annexure P-1) issued by respondent No.2.

(2.) Learned counsel for the petitioner INTER ALIA contends that the impugned action is contrary to the instructions issued by Government of Haryana (Annexure P-6) which mandates contractual manpower to be engaged only through the Haryana Kaushal Rojgar Nigam Limited (HKRNL) and not other outsourcing agencies. The petitioner has served more than one decade of continuous service under the protective provisions of the Haryana Contractual Employees (Security of Service) Act, 2024.

(3.) Learned counsel for the petitioners has limited his prayer to the extent that the present petition be treated as a comprehensive representation and the same be decided in a time bound manner by passing a speaking order after affording the petitioner an opportunity of being heard.