YOGESH KUMAR VASHISHT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this writ petition filed under Article 226/227 of the Constitution of India, the petitioner calls upon the Court to grant the following substantive reliefs:-

(2.) In the considered view of this Bench, the following question arises for its adjudication:-

(3.) The petitioner was appointed as Assistant Professor in the Department of Forensic Medicine in Bhagat Phool Singh Govt. Medical College for Women, Khanpur Kalan, Sonepat vide appointment letter dtd. 25/10/2017. Clauses 9 and 10 thereof read as under:-