- (1.) HEARD learned counsel for the appellants.
(2.) BOTH the intra Court appeals are directed against common order datd 20th November, 2012, passed by the Single Bench, whereby writ petitions, filed by the petitioners, have been dismissed. The petitioners/appellants preferred writ petitions before the Single Bench with a prayer that impugned advertisement published in daily news paper Rashtradoot dated 5th February, 2010 may kindly be declared arbitrary and illegal and respondents be directed to extend the services of the petitioners and not to terminate their services in the garb of aforesaid advertisement dated 5th February, 2010.
(3.) LEARNED counsel for the appellants does not dispute that he has not placed on record a copy of so-called advertisement dated 5th February, 2010 along with writ petitions. However, one document dated 3rd February, 2010 has been placed on record, whereby tender notice has been issued for appointment on the posts of Pracheta on contractual basis.;