Jasbir Singh, J. - (1.) THIS writ petition will dispose of C.W.P. Nos. 5289, 5414, 5418, 5425, 5426, 5460, 5470, 5482, 5642, 5866, 5978, 6067, 6110, 6204, 6235, 6264, 6288, 6375, 6668, 6801, 7073, 7284, 7524, 7967, 8484, 8799, 8809, 10323, 10435, 10436, 10526, 10610, 10813, 10948, 11142, 11627, 14150, 14188, 14815, 14816, 17383, 12590, 13493, 13655 of 2007 and C.W.P. Nos. 106 & 1084 of 2008.
(2.) FACTS are being mentioned from C.W.P. No. 5289 of 2007. The petitioners are qualified to be appointed as Instructors in the Industrial Training and Vocational Education Institutes. To select them, on contractual basis, the State of Haryana constituted a Committee. After going through the necessary selection process, the petitioners were appointed in the months of October/November 2006. They were selected to impart training to the students, in different trades, in the above mentioned educational institutions. Their initial appointment was for a period of six months. They were made to execute an agreement dated 8.11.2006 (Annexure P -7), admitting terms and conditions of their appointment. When the period of six months was going to elapse, some of the petitioners and other similarly situated Instructors came to this Court apprehending their termination. At that time no written order was passed in that regard. Their writ petition was disposed of being premature. Thereafter, when letter dated 15.3.2007 (Annexure P -10) was issued by the Deputy District Vocational Education Officer, Bhiwani to the Principals of Vocational Education Institutes, stating that on completion of six months' period, their services be terminated, the petitioners filed this writ petition.
(3.) ON 5.4.2007, respondents were directed to maintain status quo with regard to services of the petitioners. Admittedly, the petitioners, on the strength of above said orders, continued in service. In the similar other writ petitions, same orders were passed. During the pendency of this writ petition, State of Haryana by taking note of orders passed by this Court and also keeping in view the on going courses in technical institutes issued a letter dated 22.6.2007, extending service of the Instructors like the petitioners, who were initially taken in service for a period of six months, for a further period of six months. Even after expiry of that extended period, the petitioners are continuing in service in view of orders passed by this Court.;