SUDHIR AGARWAL, J. - (1.) Heard learned counsel for petitioners and perused the record.
(2.) Petitioners were engaged as Special Educator through Service Provider, namely, Omex Security Private Limited, under a particular scheme and have filed this writ petition seeking writ of mandamus directing the respondents to treat them as directly engaged through State authorities, not to interfere in their working as Special Educator and pay them monthly emoluments regularly.
(3.) Admittedly petitioners were engaged through Service Provider. Neither it is the case of petitioners that they were appointed by State authorities nor any letter of appointment issued by respondents authorities has been placed on record. An appointment commences with issuance of letter of appointment but in the case in hand, no letter of appointment has been issued by respondents. The petitioners at the best may have been appointed by a private agency and deployed to discharge duties in furtherance of an agreement of service executed between State-authorities and such Service Provider, i.e., Omex Security Private Limited in the case in hand, but that will not make petitioners employees of respondents.;