Ajit Singh And Others vs State Of Haryana And Others

Harpreet Singh Brar, J

The present civil writ petition has been filed under Articles 226/227of the Constitution of India for issuance of a writ in the nature of CERTIORARI for quashing the advertisement/tender dated 17.09.2025 (Annexure P-1) issued by respondent No.2.

Learned counsel for the petitioner INTER ALIA contends that the impugned action is contrary to the instructions issued by Government of Haryana (Annexure P-6) which mandates contractual manpower to be engaged only through the Haryana Kaushal Rojgar Nigam Limited (HKRNL) and not other outsourcing agencies. The petitioner has served more than one decade of continuous service under the protective provisions of the Haryana Contractual Employees (Security of Service) Act, 2024.

Learned counsel for the petitioners has limited his prayer to the extent that the present petition be treated as a comprehensive representation and the same be decided in a time bound manner by passing a speaking order after affording the petitioner an opportunity of being heard.

Notice of motion.

Mr. Sukhdeep Parmar, Advocate puts in appearance and accept notice on behalf of the respondents and submits that the grievance raised by the petitioners in the present writ petition would be considered by passing a speaking order in accordance with the law by respondent(s)/competent authority.

Therefore, in view of the submissions made by the learned counsel for the parties, the present writ petition is disposed of and the respondent(s)/competent authority is directed to treat this writ petition as a comprehensive representation and consider the claim of the petitioners and pass a speaking order after affording them an opportunity to be heard, within a period of 02 months from the date of receiving a certified copy of this order. Further, the decision taken thereof shall be conveyed to the petitioners. Needless to say, if the petitioners are found entitled to the relief sought, the same shall be granted forthwith by the respondents. In the meantime, status quo as it exists, shall be maintained.

However, in case, the adverse order is passed, the status quo would enure for another two weeks to enable the petitioners to take recourse to the remedy available in accordance with law.