Yashwant Varma, J. - (1.) Heard learned counsel for the petitioners and Sri J.S. Bundela learned Standing Counsel.
(2.) Learned counsel for the petitioners has relied upon an order passed in Service Single No. 36897 of 2018 in support of the relief as claimed. This Court however notes that the said order does not decide any issue and has only directed the respondents to decide a representation. Even otherwise the order does not notice the aspect of a total lack of connect between the petitioners' appointment by the private agencies and the State respondents.
(3.) The petitioners undisputedly were appointed through the private service provider arraigned as respondent No. 3 and 4. No privity of contract exists between the petitioners and the second respondent. Consequently no cause arises for issuance of the writs as prayed for.;