LALIT KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This order will dispose of the aforesaid two writ petitions by a common order as the facts involved therein are the same. Brief facts are taken from CWP No.13024 of 2015 for adjudication of the said writ petitions.

(2.) Notice of motion was secured on 30/11/2015 by relying on pending CWP No.13999 of 2015. The order dtd. 30/11/2015 reads as under:

(3.) Services of the petitioner are covered by contract through outsourcing policy. There is a service agreement dtd. 29/5/2013 signed between the Civil Surgeon, Faridabad representing the 'Hospital' and Service Provider i.e. J.M.D. Consultant.