Jayanta Kumar Biswas, J. - (1.) The eight writ petitioners are seeking a mandamus directing the authorities to continue to engage them on contract basis.
(2.) They were engaged as resource teachers on contract basis. The contract for service was to be renewed from time to time. According to the order issued by the authority regarding engagement of resource teachers, such teachers are to work upto the age of sixty-three. The employers were given discretion to keep a teacher in employment upto the age of sixty-five.
(3.) Counsel says that when the petitioners were working to the satisfaction of the authorities, there was no reason not to renew their contracts for service beyond the age of sixty-three. Counsel for the State submits that the authorities have committed no wrong.;