ARUN MONGA

1. Petition herein, inter alia, is for issuance of a writ in the nature of mandamus directing the respondents for re-employment of the petitioners (Outsourcing Policy Part-I contract Employees) in view of the order dated 10.06.2021 issued by Health Minister Haryana by which no contract employee will be replaced who was employed under Outsourcing policy Part-I.

2. Learned counsel for the petitioners submits that qua their aforesaid grievance, petitioners submitted representation dated 24.02.2022(Annexure P-3) but to no avail. Hence, the instant petition.

3. On advance service, learned State counsel appears and submits that a decision will be taken by competent authority, either way, on the representation dated 24.02.2022 (Annexure P-3) by passing a speaking order.

4. At this stage, learned counsel for the petitioners also seeks decision on the pending representation, as suggested by learned State counsel.

5. Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings are required.

6. Without commenting on the merits of the case, the instant writ petition is disposed of with a direction to the respondents to look into the representation dated 24.02.2022 (Annexure P-3) of the petitioners and pass an administrative order, in accordance with law, as expeditiously as possible.

7. Disposed of accordingly.