CHANDRA MOULI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellants-petitioners are aggrieved by the order dated 06-12-2019, passed by the learned Single Judge in W. P. No. 5830 of 2019, whereby the learned Single Judge has dismissed the said writ petition.

(2.) Briefly, the facts of the case are that the appellants, who are four in number, claim that they were appointed on the posts of Technical Officers/ Junior Technical Officers on contractual basis in the respondent-Department on 20-05-2013, 17-05-2013, 20-05-2013, and 14-05-2012 respectively. Subsequently, they joined the services. Although the contract was only for a period of one year, their contract was continued till 20-12-2018. On 21-12-2018, without giving any notice, and without assigning any reasons, their services were terminated. Therefore, the appellants had filed the aforesaid writ petition before the learned Single Judge. However, as mentioned hereinabove, the learned Single Judge has dismissed the writ petition. Hence, the present appeal before this Court.

(3.) The learned counsel for the appellants submits that although the appellants were appointed in 2013, for a period of one year, their services were continued till 20-12-2018.