KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this Common Order C.W.P. No.22409 of 2023, C.W.P. No.22585 of 2023, C.W.P. No.22604 of 2023 & C.W.P. No.22608 of 2023 are disposed of since issue involved in all the Petitions and prayer sought are common. With the consent of parties and for the sake of brevity, facts are borrowed from C.W.P. No.22409 of 2023.

(2.) The Petitioner through instant Petition under Articles 226/227 of the Constitution of India is seeking direction to Respondents to appoint the Petitioner at the appropriate post.

(3.) The Petitioner during 2009-2010 was appointed an apprentice by Respondent. The Petitioner completed apprenticeship training which was of 1 year. The Respondent did not appoint the Petitioner as regular or contractual Employee. The Petitioner remained silent till October' 2020. On 26/10/2020, the Petitioner sent a representation to the Respondents to consider his case for the appointment at an appropriate post.