BADAN SINGH JATAVS Vs. UNION OF INDIA

JUDGEMENT

(1.) Matter comes up on the application filed by the respondents for vacation of ex-parte interim order dt.27.05.2019

(2.) Learned counsel for the petitioners Dr.Shivendra Singh Rathore submitted that this Court on 27.05.2019 had issued notices in the writ petition as well as stay application and the respondents were directed to allow the petitioners to continue and restrained to replace the petitioners by another set of contractual employees, in pursuance of impugned order dt.07.02.2019.

(3.) Learned counsel for the petitioners submitted that the petitioner No. 1 was appointed as Data Entry Operator and petitioner Nos. 2 and 3 were appointed as Multi Task Staff. Learned counsel submitted that before appointment of the petitioners on contract basis, an Advertisement No. 1/2015 dt. 30.10.2015 was issued and the petitioners after being found successful in the selection process, came to be appointed.