SANJAY GUPTA Vs. RAKESH RANJAN

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs in the writ petition againsta) issue a writ of certiorari quashing the clause whereby the managementhas reserved the right to terminate the services of its employees by givingone month's notice simpliciter in the service conditions of its employees;b) issue a writ of mandamus thereby directing the respondent not to alter theservice conditions of the petitioners, unilaterally to the prejudice of thepetitioners;c) issue a writ of mandamus to the respondent directing them to dispensewith the unfair practice of keeping their employees under contract for manyyears without regularisation;d) to issue of writ of mandamus directing the respondent to regularise theservices of the petitioner No. 2."

(2.) The case of the petitioners is that the respondent had bracketed the services inan arbitrary fashion and the respondent is amenable to writ jurisdiction of this court,though a private organisation.

(3.) The respondent had taken the stand that the writ is not maintainable and therespondent had not acted in accordance with the terms of the appointment.