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Judgment
Hari Pal Verma, J
The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.
Petitioners have filed this writ petition under Articles 226/227 of the Constitution of India seeking quashing of orders dated 17.08.2020 (Annexures P-5 and P-6) passed by respondent no.2, whereby they have been declared as non-eligible for the post of Extension Lecturers.
Pursuant to order dated 17.09.2020 of this Court, Mr. Ajit Balaji Joshi, IAS, Director General, Higher Education, Haryana, respondent no.2, is available on video conferencing.
Learned State counsel, on instructions from respondent no.2, submits that the respondents would withdraw the impugned orders dated 17.08.2020 Annexures P-5 and P-6 and further shall pass a fresh speaking order after considering the grievances of the petitioners, as highlighted in the petition and as per the available relevant record.
I have heard learned counsel for the parties.
In view of the statement of learned State counsel, the present petition is disposed of at this stage and the impugned orders dated 17.08.2020 Annexures P-5 and P-6 are hereby set aside. The matter is remanded back to respondent no.2 with a direction to pass a fresh order within 4 weeks from today after hearing the grievances of the petitioners. However, till the passing of the fresh orders, the services of the petitioners, who are stated to be continuing on the posts of Extension Lecturers, be not dispensed with.