Tarlok Singh Chauhan,J. - (1.) Aggrieved by the dismissal of the Reference Petition by the learned Labour Court-cum-Industrial Tribunal, Shimla, the petitioner has filed the instant petition for the grant of following relief: "(i) That writ in the nature of certiorari be issued and the impugned award dated 28.04.2017 (Annexure P-3) may kindly be quashed and set-aside. Further the claim filed by the petitioner may kindly be allowed termination of the petitioner may kindly held illegal and petitioner may kindly be ordered to be reinstated in service with all consequential benefits including back wages."
(2.) It is not in dispute that the petitioner was purely appointed on contract basis by the respondents w.e.f. 4.5.2012 - 31.7.2012, thereafter on 10.9.2012 - 31.12.2012 and lastly w.e.f. 20.4.2013 to 15.7.2013.
(3.) Now, the moot question is whether the appointment limited by contract can confer any right to the post after the expiry of the time and limit of the contract.;