DURGESH KUMAR SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By this petition the petitioners have prayed for a direction to the respondents not to terminate the contractual services of the petitioners and have further sought a direction to continue the petitioners on the post of Data Entry Operator after 30.6.2019.

(3.) The case of the petitioners is that they were appointed on the post of Data Entry Operator on contract basis at different point of times between 2007 to 2015 and their contractual appointment was extended and is going to expire on 30.6.2019, therefore, they should be granted the relief as prayed for.