RAMESH KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER the petitioners were appointed at Aupcharikettar shiksha Kendra in District Bilaspur. The petitioners have not filed any appointment order indicating terms of appointment. It appears that the Aupcharikettar Shiksha scheme has come to an end as averred by the petitioners in para 5. 4 of the petition. The services of the petitioners were discontinued. The petitioners have filed this petition on 18. 10. 2004, praying for the following reliefs :

(2.) SHRI Sao, learned Government Advocate appearing for the state submits that the petitioners were appointed on honorarium, as Guruji. There services have come to an end. In the meantime, the State Government has framed rules namely Panchayat Shala Samvida Shikshak (Niyukti Tatha Sewa sharte) Niyam, 2004 (for short `the Rules, 2004), wherein provisions have been made for granting weightage to the contract teachers. If the petitioners are eligible, they may take recourse to the provisions of Rules, 2004.

(3.) BE that as it may, for want of adequate relevant documents, the dispute cannot be decided. The petitioners have not stated as to what was the nature of their appointments. On the basis of submissions made by learned counsel appearing for the respondent State, it may be held that the petitioners were appointed as Guruji on honorarium basis for specified period. Since the scheme has come to an end, no relief can be granted to the petitioners.