LAL CHAND PRASAD Vs. STATE OF H P

JUDGEMENT

(1.) THESE writ petitions are the outcome of a conditional Policy promulgated by the respondent -State, whereby extension of one year in service was granted to some of the employees.

(2.) THE State Government has now withdrawn the said Policy.

(3.) IN some of the writ petitions, the petitioners have questioned the action of the respondent -Authorities, whereby extension in service was not granted in their favour and in some of the writ petitions, the petitioners have challenged the cancellation of the extension orders, while in some of the writ petitions, the petitioners have challenged the notification whereby the said Policy has been withdrawn.