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Judgment
Ravindra Maithani, J
Petitioners were engaged on contract basis in a hospital run by respondent no.1. Their period of contract expired on 31.03.2021, but it is submitted
that in view of COVID-19 pandemic, they were allowed to continue till 15.07.2021 and now they have been restrained to work at the hospital.
Instant petition seeks declaration that discontinuation of the services of the petitioners be declared to be in violation of the Government Orders on
the subject and other related reliefs have also been sought.
Heard learned counsel for the parties and perused the record.
At the very outset, learned counsel for the petitioners would submit that since all the petitioners were contract workers and their terms of contract
had already been expired, they may not claim their continuous engagement as a right. In view of a letter dated 02.08.2018, written by the Director
General, Medical Health and Family Welfare, State of Uttarakhand (Annexure No.1 to the writ petition) their services should not have been
discontinued. It is submitted that all the petitioners had already submitted a representation to the Chief Medical Superintendent of the concerned
hospital (Annexure No.6 to the writ petition), therefore, direction may be issued that the representation may be decided within a stipulated time.
Learned State counsel gives a statement that the representation (Annexure No.6 to the writ petition) will be decided by the respondent no.4 within a
period of one month from today.
The Court takes on record the statement given by the learned State counsel.
The writ petition is disposed of with the directions to the respondent no.4 to decide the representation of the petitioners (Annexure No.6 to the writ
petition) within a period of one month from today.