VIJAY KUMAR Vs. STATE T B CONTROL SOCIETY HARYANA
LAWS(P&H)-2007-3-289
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 23,2007

VIJAY KUMAR Appellant
VERSUS
STATE T.B.CONTROL SOCIETY, HARYANA Respondents

JUDGEMENT

- (1.) BY this order we propose to dispose of civil Writ Petition No. 19110/2005, Civil Writ petition No. 19618/2005, Civil Writ Petition no. 20068/2005 and C. W. P. No. 4060/2007, which involved identical questions of law and facts.
(2.) THE facts are being taken from the Civil writ Petition No. 19110/2005.
(3.) PURSUANT to the advertisement issued by the Statet. B. Control Society Haryana on June 25,2004, applications were invited for 23 posts of Laboratory Technicians and all the petitioners had applied for the said posts and they were interviewed by duly constituted selection Committee. On November 23, 2004, the petitioners were offered appointment on contract basis for one year. In pursuance of the said offers, the petitioners had joined on december 1, 2004, December 14, 2004, november 30, 2004, December 7, 2004, december 3, 2004 and December 7, 2004 respectively.;


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