SUNITA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) IT is admitted position that the petitioners were inducted in service as ANM under the Re-productive and Child Health Programme Scheme on 19.4.2005. Their services have been terminated on 23.2.2006. Some of the persons who were working on the post of ANM filed C.W.P. No. 9673 of 2004 and this Court had stayed the operation of the termination order qua those persons on 30.1.2006 (P-7). However, such like order can C.W.P. No. 5339 of 2006 [1] no longer be passed because once the petitioners are employed on 89 days basis and their services have been terminated in accordance with the terms and conditions of the contract employment then according to the Constitution Bench judgment of the Hon'ble Supreme Court no mandamus can be issued by this Court for extending the period of employment. The aforementioned view has been taken by the Hon'ble Supreme Court in the case of Secretary, State of Karnataka & others v. Umadevi & others, JT 2006(4) SC 420. Therefore, no illegality could be found in the impugned order. For the reason aforementioned, this petition fails and the same is dismissed.