Tejinder Singh Dhindsa, J. - (1.) The petitioners who are two in number possess the qualification of Bachelor of Technology (B.Tech) in Agricultural Engineering. In a recruitment drive conducted and on the verge of the petitioners qualifying such degree they were selected and engaged as Horticulture Development Officer (Micro Irrigation) in the month of August, 2012. Such appointment was purely on contractual basis for a period of one year. Suffice it to notice that such contractual appointment in favour of the petitioners was facilitated in pursuance to a selection in which the Director General, Horticulture Department, Haryana and the Deputy Director, Horticulture (Micro Irrigation), Haryana had participated.
(2.) The instant petition was instituted in the year 2013 on the verge of expiry of their contractual engagement raising an apprehension that the respondent/authorities will resort to a methodology where one contractual employee would be replaced by another.
(3.) Precise prayer raised in the present petition is for a writ of mandamus directing the respondents to allow the petitioners to continue in service till such time the posts are filled up on regular basis.;