(1.) The petitioners are seeking a direction to the respondents to take work from them in their respective trade and pay them regular monthly emoluments and also to consider them for absorption in permanent capacity. The petitioners are also challenging the order dated 4.9.2012 by which the services of the petitioners have been extended from 28.7.2012 upto 20.9.2012.
(2.) Briefly stated the facts are that an advertisement was issued on 5.4.2010 in the newspapers, wherein, applications were invited for appointment of 40 Cooks, 10 Barbers, 10 Dhobis and 15 Safai Karmchari for catering to the requirement of recruits undergoing training at the Central Reserve Police Force, Group Centre, Allahabad. As per the conditions of the advertisement, the petitioners were appointed on C-N Basis at the rate of Rs. 192/- per day to be paid to Cooks/Barbers/Dhobis and Rs. 169/- per day to Safai Karmachari. The candidates applying under the advertisement were required to be registered with the Employment Exchange. A selection was held and the petitioner Nos. 1-13 were selected for the post of Cook, petitioner Nos. 31-43 were selected for appointment as Barber, Petitioner Nos. 44-54 were selected for appointment as Dhobis while petitioner Nos. 55-61 were selected for appointment as Safai Karmachari. The appointment letters were issued between 10.5.2010 to 23.11.2010 and in pursuance thereof the petitioners were joined their respective posts.
(3.) It is further stated that from 21.9.2012, the respondents have stopped taking any work from the petitioners and the petitioners have been relieved from their duties without any written order of disengagement. Subsequently, an amended relief was added challenging the order dated 4.9.2012 by which the tenure of the petitioners was extended from 28.7.2012 to 20.9.2012. From a perusal of the appointment order dated 19.5.2010 filed as Annexure-3 to the counter affidavit, the petitioners were appointed initially on 10.5.2010 upto 6.8.2010 and thereafter the period was extended from time to time.