PUSHPA SHARMA Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) This is second round of litigation. Petitioners had earlier filed writ petition No. 4111/91 &CWNo.108/92 which were disposed of by this Court vide order dated 16.3.1993 giving certain directions. Certain subsequent events which have taken place thereafter have prompted the petitioners to file this writ petition. These events would be mentioned at appropriate stage while recapitulating the facts in their entirety.. Let me first narrate these facts as they appear in the writ petition.

(2.) In April 1982, the Central Government formulated a scheme for the development of rural area particularly so as to earn their livelihood. Under that scheme, the Delhi Administration created many centers for imparting tailoring, knitting, cutting embroidery etc. for the rural women. Among other centers formulated a scheme known as Khanjhawala, Mehrauli are one of the tailoring centres and Tailoring Instructors were required to impart training to them. These Tailoring Instructors were to be appointed in fixed and consolidated pay basis. Accordingly, the petitioners were selected as Tailoring Instructors on consolidated pay of Rs.600.00 per month initially on purely temporary basis for a period of three months w.e.f. 1.4.1982 to 3.6.1982. Later on the period was extended from time to time, till December 1991.

(3.) Though the scheme was continuing, the services of the petitioners were dispensed with and no further extension was granted beyond 28.12.1991. Accordingly the petitioners filed CWs No.4111/91 & 108/92 claiming reinstatement and appointment on regular basis contending that a lot of investment has been made in the shape of knitting and sewing machines and the petitioners being trained instructors imparted training to the rural women folk. On the basis of the training imparted by the petitioners, most of the Trainees got jobs in some Government, Semi-Government offices and they are taking the benefit of the training for earning their own source of livelihood. It was also averred that the petitioners had put in about 9/10 years service in this Department and the status of their lives had also been changed. Some got married and have a few children to support. Besides that the petitioners had become overaged and cannot get any job either in the Government or Semi- Government Departments.