LALIT KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) - Parties through their counsel.

(2.) Learned counsel for the parties have fairly stated before this Court that that an identical writ petition has already been decided i.e. Writ Petition No.5706/2017 (Praveen Patidar v. Public Health and Family Welfare Department and Others) and therefore, no further adjudication is required in the matter. Paragraphs No.2 to 14 of the Judgment delivered in the case of Praveen Patidar on 22/03/2018 reads as under:-

(3.) Facts of the case are that the respondent No.3 issued an advertisement inviting application for the post of "DDC Support Staff". The petitioners being eligible candidates applied and after assessing their merits by duly constituted selection committee, they were appointed on 4.12.2014. According to the petitioners, their services are governed under Rule issued by M.P. Public Health and Family Welfare Department, Bhopal. As per Clause 24.1, the contract period will be upto 31st March of every current year and same shall be extended on the basis of their performances. Clause 24.1 and 24.11 reads as under:-