Dharender Singh Roha And Anr vs State Of Haryana And Others
2023 Latest Caselaw 15012 P&H

                                                                          2023:PHHC:116198

                               In the High Court for the States of Punjab and Haryana
                                               At Chandigarh


                                                                   CWP-19299-2022 (O&M)
                                                                   Date of Decision:- 04.09.2023



                 Dharender Singh Roha and another                            ... Petitioners



                                                    Versus



                 State of Haryana and others                                 ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



                 Present:-        Mr. Naman Jain, Advocate, for the petitioners.

                                  Mr. Sharad Aggarwal, DAG, Haryana.

                                  Mr. Subhash Ahuja, Advocate, for respondent No.2.

                                  Mr. Rajvir Singh Sihag, Advocate, for respondent No.3.

                                                    *****

                 GURVINDER SINGH GILL, J. (Oral)

1. The petitioners seek issuance of a writ in the nature of mandamus directing

the respondents No.1 to 6 not to engage out-sourced employees including

contractual staff through Haryana Kaushal Rojgar Nigam Ltd. till the RBI

guidelines dated 28.6.2021 and Section 37(3) of the Haryana Cooperative

Societies Act, 1984 are complied with. Further a writ of Mandamus is also

MOHAN SINGH 2023.09.04 19:04 I attest to the accuracy and authenticity of this order/judgment CWP-19299-2022 (O&M) (2) 2023:PHHC:116198

sought so as to direct the respondents No.2, 3 and 6 to allow deployment

through current manpower till 30.11.2022.

2. Learned State counsel assisted by learned counsel for respondents No.2 and 3

has informed that as of now all the employments are being made through

Haryana Kaushal Rojgar Nigam Ltd. which was constituted in the year 2021

which has been established so as to ensure that the employees are not

exploited. It has further been submitted that in any case one of the prayers

pertaining to deployment of the petitioners till 30.11.2022 has lost its

currency.

3. In view of the aforestated position, this Court does not find any ground for

issuance of any directions. The petition stands disposed off accordingly.

                 04.09.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                      JUDGE

                               Whether speaking /reasoned          Yes / No

                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.09.04 19:04
I attest to the accuracy and
authenticity of this
order/judgment