RITIKA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vakalatnama has been filed on behalf of respondent No.5 in Court today and the same is taken on record.

(2.) In the present writ petition, the grievance of the petitioner is that keeping in view an SMS, which the petitioner received on his mobile, a copy of which has been appended as Annexure P-6, the services of the petitioner were terminated by the respondents. By relying upon the said SMS, the petitioner had filed the present writ petition in which, notice of motion was issued on 21.05.2019 and a direction was issued to the respondents to allow the petitioner to continue his duties and the following order was passed:-

(3.) The petitioner had been working on contract basis since 02.09.2010 and has continued till 12.05.2019 when she has been informed that her services are not required with immediate effect vide mobile SMS dated 12.05.2019 (Annexure P-6). The petitioner has worked for more than 8 years and without initiating any enquiry, her services have been terminated. 1 of 3 Notice of motion for 24.07.2019.