- (1.) By way of present writ petition, petitioners are seeking issuance of a writ in the nature of certiorari to quash the practice of the respondents to relieve the petitioners during vacations and further prayer is for issuance of directions to the respondents to allow them to continue till regular appointments are made and grant them salary of the vacation period as well as the minimum pay scale admissible to the regular employee.
(2.) Brief facts of the case are that pursuant to advertisement (P-1), petitioners being eligible, applied for the post of Computer Instructors wherein the essential qualification prescribed for the post of Computer Instructor was MCA/M.Sc (computer Science/IT) M. Tech with at least 50% marks or Post graduate 50% with A level Dimploma of DOEACC. The petitioners were selected by duly constituted Selection Committee and subsequently, they joined their duties. The detail of the date of joining of the petitioner is given in para No. 2 of the petition.
(3.) The department vide letter dated 21.12.2010 (P-2) has decided that each government College will engage two instructors and one attendant. The Haryana Government has also issued policy guidelines for engaging/re-engaging the computer Instructors, vide revised policy guidelines of 2015-16 (P-3). However, the contract will come to an end on 30.04.2016, as per clause of the contract agreement, which was extended from 30.04.2015.;