KARAMJIT SINGH,J. - (1.) Appellant has filed this appeal against order dated 02.02.2021 whereby CWP No.22651 of 2020 (O & M) filed by the appellant was dismissed by the learned Single Judge.
(2.) The facts relevant for the disposal of this appeal are that:-
(3.) That the appellant, which claims to be representing the cause of all the Non-Teaching employees of the Govt. aided private colleges in Haryana, invoked the writ jurisdiction before the learned Single Judge with the following prayers:- "i. Issuance of a writ in the nature of mandamus directing the respondent to extend the benefit of the ex-gratia scheme to the employees of Govt. Aided Colleges issued vide notification dated 02.08.2019 (Annexure P-8) with the all consequential and retrospective benefits of previous scheme issued by the State of Haryana for grant the compassionate assistance by way of ex-gratia financial assistance on compassionate grounds to the family of the deceased Govt. employee who dies while in service, since the employees of the Govt. Aided colleges are also the employees of Govt. of Haryana as per the provisions of Article 12 of the Constitution of India and further 95% grant in aid is also given by the Govt. of Haryana and therefore entitled for the same benefits which are being given to the employees working in the Govt. colleges, especially in a circumstances where whole control of the institution i.e. Govt. aided colleges is with the Govt. of Haryana such as recruitment admission pay Scale employment service condition, pension etc.; ii. Further a writ in the nature of certiorari for the quashment of order dated 25.11.2019 (Annexure P-7) vide which the respondent-authorities have rejected the claim of the petitioner-society in the absolute arbitrary, unconstitutional, violative, discriminatory and nonhumanitarian ground without considering the true and the material circumstances of the dispute." ;