JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of CWP Nos. 7383 of 1998, 11072 of 1998 and 11561 of 1998 as these petitions have been filed against identical awards given by Labour Court. The facts are being taken from CWP No. 7383 of 1998.

(2.) Briefly the facts are that on 25.1.1995 the petitioner was appointed on ad hoe basis as Steno -typist after his name was sponsored by the Employment Ex change. It was mentioned in the appointment order dated 25.1.1995 Annexure P -1 that:

(3.) On expiry of the first term of appointment, another appointment letter dated 2.5.1995 was issued to the effect that petitioner had again been selected for appointment as Steno -typist. This appointment was made again on ad hoc basis from 3.5.1995 to 28.7.1995 or till the date of joining of regular candidate. Yet another appointment letter was issued on 3.8.1995 again mentioning that petitioner had been again selected for appointment as Steno - typist on ad hoc basis from 3.8.1995 to 31.8.1995 or till the regular incumbent join, whichever was earlier.