M. JYOTHI Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) This Writ Petition is filed to issue Writ, Order or direction, more particularly one in the nature of Mandamus or any appropriate writ declaring the inaction of the respondents in not considering the case of the petitioners to regularise their services as illegal and violative of principles of natural justice and violative of Articles 14, 16 and 21 of the Constitution of India and consequently, direct the respondents to consider the petitioners and regularise their services as per their own rules and under the provisions of I.D.Act and direct payment of arrears from the date of petitioners relieving the respondents organisation after extension period.

(3.) Counter affidavit filed by the Respondents, in brief, is as follows: