Prohibition till 3rd November, 2020 on strike/agitation by contractual employees employed through outsourced agency in CATS ambulance service run by Delhi Govt.

F.03/06/HESMA/2017/HP-II/874-886.—Whereas the vide Home Department GNCTD notification No. F.03/06/HESMA/2017/HP-II/4183-95 dated 24.10.2019 HESMA was imposed against contract employees engaged through outsourced agency in Centralised Accident & Trauma Services (CATS), GNCTD for a period of six months to secure uninterrupted health services necessary for the life of the community of the citizen of Delhi. The said notification is valid up to 03.05.2020.

And whereas the Lt. Governor of the National Capital Territory of Delhi is further satisfied that to ensure life saving essential services of ambulances uninterruptedly to the citizen of Delhi, It is necessary to extend HESMA for another period of six months against contractual employees engaged through outsourced agency in Centralised Accident & Trauma Services (CATS).

Now, therefore, the Lt. Governor of the National Capital Territory of Delhi, in exercise of Powers conferred upon him under section 3 read with section 4A of the Haryana Essential Services Maintenance Act 1974 (Haryana Act No. 40 of 1974) as extended to the National Capital Territory of Delhi vide Govt. of India, Ministry of Home Affairs Notification No. GSR 526(E) dated 30.07.93, hereby declares the above-said services as essential services and prohibits the strike/agitation by any of the contractual employees engaged through outsourced agency in Centralised Accident & Trauma Services (CATS), ambulance services run by the Government of National Capital Territory of Delhi for another period of six months w.e.f 04.05.2020 up to 03.11.2020.

To access the notification, please click here: NOTIFICATION