Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike contrary to various Hon'ble Supreme Court decisions.
(2.) NONE is present on behalf of petitioners, though name of Mr. S.K. Verma, counsel for the petitioner is shown in the cause list. The case is listed at serial No. 39 in the today's cause list under the category 'for orders'. Heard the OIC and perused the record. The petitioners have preferred this writ petition in this Court on 27.11.2013 seeking following relief(s): - "It is, therefore, respectfully prayed that this writ petition may kindly be allowed with costs and this Hon'ble Court may be pleased to issue appropriate writ, order or direction; and (i) the respondents may kindly be directed to allow the petitioner to serve continuously at their respective place of posting described in Schedule -A with regular salary; and (ii) the respondents may kindly be directed to pay the remuneration to the petitioners directly and not through the placement agency. (iii) the respondents may kindly be directed to continue the petitioners on the post of Computer Operator till the continuance of Mukhya Mantri Nishult Dava Yojna; and (iv) impugned communication dated 29.10.2013 (Annex. 12) may kindly be quashed and petitioner may be permitted to work. (v) The respondents may kindly be directed not to replace the petitioners with the other set of contractual employees; and (vi) the respondents may kindly be directed to pay outstanding remuneration to the petitioners with interest @ 18% p.a. thereon; and (vii) the respondents may kindly be directed to pay full salary i.e. Rs. 6500/ - to the petitioners; and (viii) the respondents may kindly be directed to not appoint informatics assistant in place of the petitioners. (ix) The respondents may kindly be directed to continue the petitioners in any project where post are lying vacant of computer operator. (x) Any other appropriate writ, order or direction which this Hon'ble Court deems just and proper on the facts and in the circumstances of the case may also be passed in favour of the petitioner with cost of the petition."
(3.) PERUSED the record.;