Raj Mohan Singh, J. - (1.) Petitioners have assailed order dated 05.11.2014 passed by Central Administrative Tribunal, Chandigarh Bench (hereinafter referred to as 'the Tribunal') in Original Application No. 1567 -PB of 2013 vide which the same was ordered to be dismissed.
(2.) Petitioners alleged that they have been working as Assistant Lineman on contract basis since September 2010 and their contract employment was periodically renewed by the respondents. Last contract of employment of the petitioners was renewed in the month of May 2013 for a period of six months which was expired in November 2013.
(3.) Petitioners further alleged that petitioners No. 1, 3 and 4 belong to General category whereas petitioner No. 2 belong to SC category. All the petitioners are having qualification of Matriculate with diploma of ITI in Electrical Trade. In the year 2010, respondents issued an advertisement for appointment to the post of Assistant Lineman on contractual basis for one year. The said contractual appointment was to be made on the basis of written test, practical and interview. Petitioners applied for the post of Assistant Lineman for which they were called for written test and practical test and they appeared in the said tests as per schedule of the examination and cleared the same. Thereafter they were called for interview. Petitioners were given appointments and they submitted their joining reports and started working on the posts of Assistant Lineman. After the stipulated period of one year, their appointments were renewed by the respondents for further one year and after expiry of one year again extension was given for six months. After expiry of six months respondents again extended the contract period for further six months w.e.f. 08.05.2013 vide letter dated 06.05.2013.;