NAMITA DEWANGAN AND ORS. Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the facts and grounds raised in all the three Writ Petitions are similar and identical in nature, all these Writ Petitions are being heard and decided by this common judgment.

(2.) The challenge in all these Writ Petitions is to the order Annexure-P/1 dated 22/05/2018 whereby the contractual engagement of the petitioners as Rojgar Sahayak has not been renewed.

(3.) The contention of the counsel for the petitioners is that, all the petitioners have been working as Rojgar Sahayak on contract basis with the respondents for the last over 10 years. That there contract was being renewed every year till the impugned order was passed. He further contended that, the contractual period has been discontinued with stigma of holding that the petitioners are incompetent and thus he prayed for the quashment of the same and further direction may be issued to the respondents to consider the case of the petitioners for reconsideration of their engagement as Rojgar Sahayak for the year 2018-2019 as well.