Rajni Rani And Others vs State Of Haryana And Others

Harpreet Singh Brar, J

Vide this common order, I intend to dispose of CWP No.4714 of 2023, CWP No.5968 of 2023, CWP No.33844 of 2024 and CWP No.8702 of 2025, as common questions of law and facts are involved for adjudication. For the sake of convenience, reference is made to the facts as set out in the lead case, CWP No.4714 of 2023.

Prayer in writ petition (CWP-4714-2023) filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari, for quashing the impugned order dated 18.10.2022 (Annexure P-1) whereby a decision has been taken to freeze the salary of contractual workers working under Outsourcing Policy Part-II, who do not consent to joining on the portal of respondent No.3 and letter dated 12.01.2023 (Annexure P-2) whereby directions have been issued for seeking consent of contractual workers working under Outsourcing Policy Part-II, for shifting to the portal of respondent No.3 on the basis of decision taken by respondent No.1 vide Notification dated 30.12.2022 (Annexure P-3). Further a writ of mandamus has been sought, directing the respondents not to shift the petitioners to the portal of respondent No.3, who are serving as contractual staff under Part-II of Outsourcing Policy and to pay the enhanced salary to the petitioners by giving annual increase and pay arrears of salary along with interest.

At the very outset, Mr. Baldev Raj Mahajan, learned Senior counsel appearing for respondent/UHBVNL in CWP-4714-2023 and CWP-5968-2023, submits that during the pendency of the present petition(s), the Government of Haryana has implemented the Haryana Contractual Employees (Security of Service) Act, 2024, vide Notification dated 05.08.2025, which covers the case of the petitioner(s). He further submits that the present petition(s) may be disposed of as the case of the petitioner(s) would be considered in the light of the Haryana Contractual Employees (Security of Service) Act, 2024 (in short ‘the Act of 2024’) and a speaking order would be passed within a period of three months from today and in case the services of the petitioner(s) are covered under the Act of 2024, all admissibebenefits would be extended to them.

On the other hand, learned counsel for the petitioner(s) submits that they would be satisfied in case the respondents are directed to consider the case of the petitioner(s) and pass a speaking order in a time bound manner.

Therefore, in the wake of the stand taken by both the parties in the present writ petitions, respondent No.2 is directed to consider the issue involved in the present petitions and pass a speaking order, after affording an opportunity of hearing to the petitioner(s), within a period of 03 months from the date of receiving a certified copy of this order. Further, the decision taken thereof shall be conveyed to the petitioner(s). Needless to say, if the petitioner(s) are found entitled to the relief sought, the same shall be granted to them forthwith by respondent No.2.

Disposed of, accordingly.

Liberty is granted to the petitioner(s) to revive the captioned writ petitions in case anything still survives.

Till the effective orders are passed by the respondents by considering the claim of the petitioner(s) in the light of the Act of 2024, the interim order passed by this Court will enure.

A photocopy of this order be placed on the file of other connected cases.