SUSIATHUL ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners were appointed, temporarily as 'Vocational Instructors', in the Vocational Training Center, for physically and mentally challenged under the special project.

(2.) The appointments of the Petitioners were for a period of three years, but before the expiry of three years, the Petitioners, were relieved from service.

(3.) The Petitioners, being aggrieved by the action of the respondent No. 1, in relieving them from service, these writ petitions were filed, praying for issuance of writ, in the nature of certiorari, for quashing the orders of relieving from the job.