KULDIP SINGH,J. - (1.) This judgment of mine shall dispose of three connected civil writ petitions bearing Nos.8513 of 2012, 375 and 1556 of 2015.
(2.) The petitioners in all, retired from Government service as doctors have filed three separate writ petitions. They were re-employed on different dates, vide their respective appointment letters (Annexure P-2 in case of Dr. Kapoor Chand Goyal and Annexure P-1 in cases of Dr. Tarlochan Singh and Dr. N.R. Duggal). For the purpose of brevity, the facts have been extracted from CWP No.8513 of 2012.
(3.) In the appointment letter (Annexure P-2), the following condition No.1 is mentioned: "1. This appointment will be on contract basis and during re-employment period the fixed monthly amount (last pay - pension) will be paid per month. No increment etc. will be given." ;