Ajay Rastogi, J. - (1.) INSTANT bunch of appeals have been filed against the self same common judgment of the Ld. Single Judge Dt. 21.8.2014, hence, with consent of the parties, are finally disposed of at motion stage.
(2.) THE facts can be noticed from SBCWP -16221/2013 Anurag Kumar Sharma & Anr. v. Regional Director, National Institute of Open Schooling, Regional Centre & Anr. The respondent -1 writ petitioner was initially engaged on contract with National Institute of Open Schooling, Regional Centre at Jaipur on the post of Executive Officer vide order Dt. 13.8.2008 on consolidated salary. He was initially appointed for one year and contract was extended from time to time. However, institute took a decision not to extend the period of contract and his name was not included in the list of employees engaged on contract basis Dt. 23.7.2013 by which contract was extended of other contractual employees.
(3.) WHEN the institute issued an advertisement Dt. 30.8.2013 and at that stage he approached by filing of writ petition and it was prayed that mandamus be issued to the institute and order Dt. 23.7.2013 by which term of contractual appointment of writ petitioner came to an end be quashed and set aside and to continue him on the post of Executive Officer (Non -Academic).;