The single judge bench of Justice Arun Monga of the Punjab and Haryana High Court in the case of Sunny Vs State of Haryana & Ors held that in the absence of any appointment letter it is not clear what are the terms of appointment.
BRIEF FACTS
The factual matrix of the case is that the petitioner’s mother forwarded an application to the District Forest Officer for appointing her son as the part-time Sweeper. Before that, the petitioner was appointed part-time at the DC rate in the year 2013. Thereafter, the petitioner’s services were terminated without giving any prior notice. However, the petitioner was taken aback when one Sompal furnished his affidavit that he didn’t want to continue. Petitioner services were yet again verbally terminated without giving any prior notice. Hence, the petition.
COURT’S OBSERVATION
The hon’ble high court held that in the absence of any appointment letter it is not clear what are the terms of appointment of the petitioner. In any case, the conceded case pleaded herein is that the petitioner was hired on a part-time basis on DC rates and subsequently, on verbal instructions, his services have been dispensed with. Further, learned state counsel urges that, in any case, all the outsourced employees henceforth are now to be employed through Haryana Kaushal Rozgar Nigam Limited. Being so, in case the petitioner so wishes, he can also approach the Haryana Kaushal Rozgar Nigam Limited and it is expected of the official respondents that in case the petitioner moves an application for being registered on the portal of above said Nigam, appropriate steps will be taken to facilitate the same.
CASE NAME- Sunny Vs State of Haryana & Ors
CITATION- CWP NO. 22195 OF 2022
CORUM- Justice Arun Monga
DATE-30.09.22
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