KAPIL KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Considering the similitude in the controversy involved in the present cases, the grounds and the reliefs sought for in all these writ petitions being similar, all these writ petitions were analogously heard and are being decided by this common judgment.

(2.) The policy under challenge is the policy dated 20.09.2017, passed by the respondent No.1/State, so far as the Kharif Marketing is concerned for the year 2017-18 and the clause which has been challenged in all the petitions is clause 10.3 and which for ready reference is quoted herein under: <IMG border=1 align=center src="http://www.indialawlibrary.com\images\23112018-155.jpg"></CENTER>

(3.) The petitioners meanwhile have also challenged the correspondence made by the State Government. For compliance of the aforesaid policy decision. The petitioners have also sought for a direction to the respondents that the petitioners be paid the regular monthly salary and also to provide employment to the petitioners on regular basis. All the petitioners in this bunch of writ petitions are working as Computer Operator/Data Entry Operator on contractual basis. The petitioners have been working under the Primary Agriculture Cooperative Societies (PACS) spread across the State. The period of engagement of each of the petitioners was for a period of six months and which was extended from time to time and the petitioners are required to discharge their duties at the respective paddy procurement/collection center.