HC dismisses petition against non-appointment as peon in MC, after appointment was made during suit pendency (Read Order) 

As per the contentions of the Petitioner (Mamta Rani); she was appointed as a peon and was directed to join the office of Municipal Corporation, Faridabad/ respondent No. 2 but owing to a miscarriage that she suffered from, she had to submit herself to medical care and therefore, she could not join her duty on stipulated time. Right after getting discharged from the hospital, the Petitioner claimed to have visited the office of her appointment, and also wrote a letter to the said Respondent.

While on the other hand, it was the case of the respondent that the Petitioner did not approach the Respondent 2, right after getting discharged. The Court on first hearing dated May 15, 2020 issued notice to the State and sought information on vacancy of post if available with the office of Municipal Corporation. The Court further issued interim order to keep the post vacant (if not filled already).

On the date of next hearing (15 July 2020), it came to the Court’s notice that the Petitioner was allowed to join her duty and therefore, the Petition as dismissed as infructuous.   

Case Details:

Before: Punjab and Haryana High Court 

Bench: Hon'ble Ms. Justice Ritu Bahri 

Parties: Mamta Rani v. State of Haryana & Ors.

Case No. CWP No. 7368-2020 

Date of Decision: 15.07.2020

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