DEV RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) ALL the aforesaid writ petitions are being disposed of by a common judgement since similar questions of law and facts are involved in these cases.

(2.) THE following question arises for decision in all these cases:

(3.) ON 10.10.2002 the H.P.Subordinate Services Selection Board, Hamirpur (hereinafter referred to as the Board) issued an advertisement inviting applications for various posts including those of Steno -typists. The petitioner applied for the said post. Though the process started in the year 2002, screening test was held in the year 2007 and thereafter skill test was conducted on 28.08.2007 and the petitioner was found eligible for appointment. He was declared successful on 4.6.2008. Thereafter a letter was issued to him on 1.9.2008 offering him appointment as Steno typist in the Irrigation and Public Health Department. The appointment was, however, offered on contract basis and not on regular basis. The petitioner filed the present writ petition and on 29.9.2008 this Court passed an interim order permitting the petitioner to join service pursuant to the aforesaid letter without prejudice to his rights to claim regularization in the present petition.