RANJEET SINGH Vs. NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) By this common order, CWP-8612-2020, CWP-17953-2020 and CWP-12126-2014 are disposed of as issue involved in all the petitions is common. For the sake of convenience, the facts are borrowed from CWP-8612-2020.

(2.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondents to continue to work the petitioners as Computer Operators and Professional Assistants (Library) till regular appointments are made.

(3.) The petitioners pursuant to advertisement No.15/2010, applied for the post of Computer Operators and Professional Assistants (Library). The petitioners appeared for typing test and thereafter interview. The petitioners came to be selected for the post of Computer Operator or Professional Assistant (Library). The petitioners were appointed on contract basis and period of contract was 3 months. The respondent vide advertisement No.4/2011, 24/2012 and 18/2013 invited applications and appointed petitioners on contract basis. Every time, the petitioners had to appear for typing test as well as interview. The respondent in 2014 decided to dispense with practice of direct appointment of Computer Operators on contract basis and opted to engage manpower agency on contract basis. Few petitioners became employees of manpower agency and few petitioners in terms of stay order dtd. 30/6/2014 passed by this Court continued to work with respondent as contractual employee. The petitioners in CWP No.12126 of 2014 are continuing with respondent since 2014 and they have been on the roll of respondent. The petitioners in CWP No.17953 of 2020 and CWP No.8612 of 2020 became employees of manpower agency in 2014 which dispensed with service of the petitioners in 2020. They preferred writ petitions before this Court, however, as on day, they are not working with either manpower agency or respondent. It is apt to mention here that respondent is engaging manpower agency on annual basis, thus, manpower agency has been changed from time to time.