HIMANSHI GARG Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) (A) Since common questions of law and facts are involved in these writ petitions, therefore, with the consent of learned counsel for the parties, the same are taken up together for adjudication.

(2.) The petitioners in CWP No.1240 of 2019 are serving as Assistant Professors on contractual basis in the Education Department of Government of Himachal Pradesh, whereas, the petitioner(s) in CWPs No.1397 & 1398 of 2019 are employed on contract basis with the Himachal Pradesh State Electricity Board.

(3.) We have heard learned counsel for the parties and gone through the record. Contentions:-