SURINDER SINGH Vs. STATE

JUDGEMENT

(1.) THE process for appointment to the post of Junior Engineer (Mechanical) initiated in the year 1997 vide Advertisement Notice No. 3 of 1997 dated 29.04.1997 has yet to assume its finality. Unsuccessful candidates including petitioners are litigating in the Courts by questioning the appointments made by the respondents vide Order dated 21.10.2004 in pursuance to the aforesaid Notification.

(2.) A batch of writ petitions came to be filed in this Court which are being disposed of by a common judgment as identical questions of law and facts are involved in all the petitions.

(3.) IN order to understand the controversy involved in the writ petitions, the brief resume of the case is as under.