Ritu Bahri, J. - (1.) C.M. No. 6449 of 2015 The application seeking listing the case in urgent/ ordinary motion list for final disposal is allowed and the main case is taken up by today itself for final disposal of the case. C.W.P No. 4040 of 2007
(2.) Petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari for quashing the selection process qua all the selected candidates in pursuance to advertisement No. 1/05 dated 21.06.2005 (P-6) issued by the respondents in regard to category No. 3 whereby 54 posts of Lab Attendant-cum-cleaner were advertised.
(3.) Brief facts of the case are that petitioner was appointed on 08.01.2004 on the post of Lab Attendant-cum-Cleaner on contractual basis in the department by the Physiotherapy after the interviewing Committee found him suitable (P-2). Thereafter, the period of contractual appointment of the petitioner was extended from time to time. Subsequently, petitioner was terminated from service w.e.f. 09.07.2005 (P-5).;