MAHILA SAMAKHYA KARNATAKA Vs. SHOBHA

JUDGEMENT

(1.) THIS Writ Petition is directed against the award dated 7th April 2006 in K. I. D. Nos. 247,257,258 and 259/2004 on the file of the Labour Court, Gulbarga.

(2.) CASE of the petitioners is that, in 1986, the Government of india propounded the national policy for education and introduced a project named as "mahila Samakhya" to translate the goals of national policy on education and programme of action pursuant thereto for educating women in rural areas particularly women from socially and economically marginalized groups to provide educational opportunities for women with a view to provide women and adolescent girls with a necessary support, structure and informal learning of environment, to create an opportunity for education and environmental awareness. In this connection, the Government of India, Ministry of Human Resource development established a programme called "mahila Samakhya" in the year 1989 with an assistance from dutch Government. The object of the programme is to educate women for their better environment.

(3.) ON 27-1 -1989, the State of Karnataka registered a Mahila samakhya Society and from 1993 onwards, services of the respondents were engaged as educators, known as 'sahayoginis' under samakhya programme and their engagement was purely temporary on the basis of honorarium. Thereafter, amongst Sahayoginis, Cluster resource Persons were selected (in short 'c. R. Ps') by giving an opportunity to Sahayoginis to get selected as C. R. Ps. Some of the sahayoginis were selected. The respondents, who were either did not offer themselves to become CRPs or did not get selected, were advised that their engagement stands terminated at the end of 30th september 2004.