DONALD P JYRWA AND OTHERS Vs. CHIEF ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) The petitioners' case in a nut shell is:

(2.) Heard Mr N Syngkon, learned counsel appearing for and on behalf of the petitioners Shri Donald P Jyrwa and Shri Simon Marbaniang, who submits that the said petitioners were appointed on contract basis vide Offer Of Appointment dated 28.08.2014 and accordingly they joined and are working till date. The term of the said contract is supposed to expire today i.e. 29.09.2015.

(3.) The contention of the petitioners' counsel is that when the Advertisement was floated the number of vacancies was not mentioned and both the petitioners appeared in the list of successful candidates at serial Nos. 7 and 8, so they are apprehending that since their term expires today, they will be thrown out of their job. Hence, this instant writ petition.