KASTURI LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This judgment will dispose of C. W. P. No. 3050 of 1977 C. W. P. No. 3748 of 1977, C. W P. No. 3875 of 1977, C. W. P. No 3876 of 1977 and C. W. P. No. 4189 of 1977.

(2.) In these five writ petitions common question of law is involved and the determination thereof would settle the common controversy emanating from these writ petitions, although the facts involved in these writ petitions in certain respects differ from each other. Accordingly, we propose a common judgment for all these writ petitions. However, where reference to facts becomes necessary, case shall be quoted from C. W. P. No. 3050 of 1977.

(3.) The question of law that falls for determination is as to whether the serving officials of the medical department who came to be appointed to the posts of Assistants in the cadre of main office and Head Clerks/Assistant Superintendents in the cadre of Civil Surgeon Offices and Medical Institutions and subordinate offices on the public health side in terms of cl. (a) of the instructions Amnexure P-1 dated Dec. 21, 1958, are to be considered as the direct appointees to the said posts.