AMBALA COLLEGE OF ENGINEERING AND APPLIED RESEARCH DEVSTHALI (NEAR MITHAPUR), AMBALA AND ANOTHER Vs. RAMESH KUMAR AND OTHERS

JUDGEMENT

(1.) The respondents herein were initially appointed on contract basis at fixed salaries and are non-teaching staff of the appellant-college.

(2.) Feeling aggrieved by this order of the Educational Tribunal passed on 27.08.2010, the respondents preferred writ petition in this Court.

(3.) At this stage, it would be necessary to reproduce the relevant portion of the order passed by the Tribunal dismissing the claim of the respondents herein as not maintainable being pre-mature, which reads as under:-