Rubi vs State Of Haryana And Others
2024 Latest Caselaw 7698 P&H

Punjab-Haryana High Court

Rubi vs State Of Haryana And Others on 10 April, 2024

                                                                                       2024:PHHC:048788




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 112/113/114
                                                                      Date of Decision: April 10, 2024

                       1.
                                                                 Civil Writ Petition No.7905 of 2024

                       Rubi
                                                                                 ..... PETITIONER(S)
                                                             VERSUS
                       State of Haryana & others
                                                                               ..... RESPONDENT(S)

                                                               ...

                       2.
                                                                 Civil Writ Petition No.8038 of 2024

                       Mohit Kumar & others
                                                                                 ..... PETITIONER(S)
                                                             VERSUS
                       State of Haryana & others
                                                                               ..... RESPONDENT(S)

                                                               ...

                       3.
                                                                 Civil Writ Petition No.8051 of 2024

                       Babita Yadav & another
                                                                                 ..... PETITIONER(S)
                                                             VERSUS
                       State of Haryana & others
                                                                               ..... RESPONDENT(S)

                                                               ...

                       CORAM:                 HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                                               ...

                       PRESENT: - Mr. Kanhiya Soni, Advocate, for the petitioners.

                                              Mr. Sanjeev Kaushik, Additional Advocate General,
                                              Haryana.

                                                              . . .




AVIN KUMAR
2024.04.15 10:57
I attest to the accuracy and
integrity of this
judgment/order.
                                                                                     2024:PHHC:048788

                       CWP No.7905 of 2024                                          [2]



                        Tribhuvan Dahiya, J (Oral)

This order shall dispose of the afore mentioned three

petitions which have been filed with similar facts, inter alia, seeking a

direction to the respondents not to transfer/relieve the petitioners, who are

working as contractual Library Attendants in the respondent government

colleges. It is apprehended that they are being relieved to accommodate

other employees.

2. Learned State counsel, on instructions, submits that the

apprehension is misplaced as the Department, as of now, does not intend to

relieve the petitioners.

3. In view of the statement made, there is no ground to

entertain the petition at this stage.

4. Disposed of as such.

(Tribhuvan Dahiya) Judge April 10, 2024 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No