- (1.) Heard learned counsel for the petitioners and Sri Sanjay Kumar Om, learned counsel appearing for all the respondents.
(2.) The present petition has been filed with following prayer:- " i) Issue a writ, order or direction in the nature of certiorari thereby quashing the impugned advertisement dated 24.3.2015 passed by opposite party no. 4 as contained in Annexure no. 1 to this writ petition so far it relates to the petitioners. ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the opposite parties to allow the petitioners to continue to work and discharged their duties on the post National Youth Corps and pay them honorarium/salary every month as they were getting earlier and not to create any hindrance in their peaceful working and functioning. iii) Issue any other suitable order or direction which this Hon'ble Court may deem fit, just and proper under the circumstances of the case in favour of the petitioner. iv) Allow the writ petition of the petitioner with costs."
(3.) Admittedly, the petitioners were engaged as volunteers under National Youth Corps scheme and their period of engagement is over. The engagement was only for a period of two years.;