(1.) By this petition, the eight petitioners herein seek the issuance of a writ of certiorari quashing the impugned orders Annexures P-10 to P-16, by which they were relieved, on completion of training at various hotels run by the respondent Haryana Tourism Corporation. The petitioners were undergoing such training in catering services and as per the impugned orders, they were shown to be Trainee Waiters. They also seek quashing of the advertisement Annexure P-17, dated 27.03.1999, by which applications for appointment as Waiters had been invited by the respondents, the last date for submission of such application forms being 26.04.1999.
(2.) As per the petitioners, the Corporation is a Government Company incorporated under the Companies Act, 1956, with the share capital wholly subscribed by the Government. They are contended to have joined courses in catering services, cooking and for being appointed as receptionists, pursuant to an advertisement issued by the Corporation, with the training thereafter having been imparted at the Haryana Institute of Catering, Panipat and at the Hotel Management and Food Craft Institute, Faridabad.
(3.) All eight petitioners are stated to have completed a one year diploma course and were thereafter appointed as 'job trainees'/practical trainees for a period of two years, vide the appointment letters issued to each of them, as have been annexed as Annexures P-1 to P-8 with the petition. The said letters are seen to be dated between June and August, 1994. The petitioners accordingly joined as Trainee Waiters, except for petitioner no.7, Manoj Kumar, who joined as an Assistant Cook, all between July and August, 1994. They were initially paid L 800/- as a stipend, increased later to L 1000/- and then L 1500/- in the case of Waiters, with petitioner no.7 having been paid L 850/- initially, but later he too having been paid L 1000/- and L 1500/- per month.