PANKAJ KUMAR LAKHANPAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Since common questions of law and facts arise for consideration in all these petitions, therefore, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) For the sake of convenience and in order to maintain clarity, facts of CWP No. 1686/2020 are being referred to.

(3.) All the petitioners hold Bachelor's degrees in Veterinary Science and Animal Husbandry (B.V.Sc. and AH) and being duly qualified were appointed as Veterinary Officers on contract basis initially pursuant to advertisement issued by the Himachal Pradesh Public Service Commission (HPPSC) and thereafter their services have been regularized.