BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Counsel for the parties have been heard and pleadings on record have been perused.

(2.) The uncontroverted factual premise is that the petitioners herein were appointed on the post of Lab Chemists under the Water Supply and Sanitation Department, State of Punjab purely on contractual basis for a period of 89 days on different dates between the years 2010-11. Thereafter, petitioners were granted extension of three months at that time.

(3.) The instant writ petition was instituted in the year 2012 impugning the advertisement dated 28.09.2012 (Annexure P-16), whereby applications were invited for filling up 27 posts of Lab Chemists apart from other posts again on contractual basis.