M.C.Jain, J. - (1.) The petitioners who are five in number have filed this writ petition for quashing the condition imposed in their appointment letters to the effect that their services would stand terminated on 14.5.1992. A direction has also been sought for the respondents not to interfere in their working and to pay their month to month salary. Their case is that in consequence of advertisement dated 23.10.1990 published in Nav Bharat Times, inviting applications for lecturers/ teachers in different subjects in the colleges of hill areas, they applied and were selected for ad hoc appointment. The petitioner Nos. 1 to 4 were appointed as lecturers whereas the petitioner No 5 to the post of teacher in L.T. grade. Appointment letters were issued to them (Annexures-2 to 6 to the writ petition) and they Joined the institutions where they had been appointed. A condition was imposed in their appointment letters that their services would stand terminated on 14.5.1992. The said condition has been assailed to be wholly unfair and unreasonable having been imposed to deprive them of salary for the summer vacation. They claimed to be entitled to continue on the posts with no reason for dispensing with their services after 14.5.1992. Their work and conduct had also been absolutely satisfactory.
(2.) I have heard Sri Prakash Padia, learned counsel for the petitioners and the learned standing counsel.
(3.) No counter-affidavit has been filed.;