- (1.) The order impugned dated 3.8.2009 is common in all these petitions. The grounds of challenge and the nature of grievance being also similar, all these petitions are being disposed of by this common order.
(2.) Respondent is a Govt. controlled corporation and thus definitely falls within the purview of State under Article 12 of the Constitution and is amenable to the writ jurisdiction of this Court.
(3.) Petitioners in these writ petitions were engaged as Job Trainee Waiters, Counter Incharge Trainee, Kitchen Helpers, Kitchen Trainee etc. All the petitioners possess qualifications of matric and above plus Diploma in various branches of Hotel Management. They were engaged between the years 1991 to 1993 as Trainees/Helpers in various branches in the corporation as mentioned herein above. Their engagement was through written appointment letters containing identical conditions. The terms of their engagement inter alia include a training period of 2 years from the date of joining, extendable for another 6 months in the event of failure to complete the training satisfactorily, payment or fixed stipend during the period of training and right of the management to disengage, if, training is not found satisfactory. Another relevant stipulation contained in the appointment letter reads as under :- "3. On completion of training, it will not be obligatory on the part of the management to offer you any employment nor it will be obligatory on you to accept any employment in "the Corporation. You will, however, be considered for appointment on same-regular post subject to the availability of post, on- the completion of your successful training.";