Vijay Bahuguna, J. - (1.) By the present writ petition under Article 226 of the Constitution the petitioners seek a writ of mandamus directing the respondents to regularise their services as Collection Amins and to quash the order of the Naib Tehsildar dated 17-8-1991 and the order of the Tebsildar of the same date respectively dispensing with the services of the petitioners.
(2.) The petitioners have been working as seasonal Collection Amins since 1-5-1985. Their appointments are for a few months and thereafter their services come to an end in accordance with the terms of appointment. However, every year since 1985, the petitioners have been working for a few months. The petitioners have, on an average, worked for a period of three months every year since 1985.
(3.) In the counter affidavit it is stated that due to exigencies of work seasonal Collection Amins are appointed and thereafter in accordance with the terms of their appointments, they arc removed. The appointments are purely ad-hoc in nature. It is further stated in the counter affidavit that no seasonal Collection Amin had been retained at the time of passing of the impugned orders dated 17-8-1991.;