NIKUNJKUMAR JASHAVANTBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed, inter alia, for the following reliefs:

(2.) As the prayers made in the writ petition will suggest that the petitioners are seeking mandamus or any writ of certiorari or appropriate writ, order or direction directing the respondent authorities to reinstate them in service, and declaring the action of the respondent authorities of not re-appointing them, after a contract of service was over on 31/3/2017, as illegal.

(3.) The established facts from the writ petition are that the petitioner Nos.1 to 5 were appointed on 16/8/2011, 27/7/2015, 12/2/2010, 3/5/2010 and 24/1/2012 respectively. It is not disputed that all the petitioners were appointed on contractual basis and their contracts were extended from time to time, after expiry of such contracts. They were appointed in the scheme or project known as "Sarva Siksha Abhiyan" run by the State authorities. After the last contract, which got over in the year 2017, more particularly on 31/3/2017, the same was not extended and as a consequence, the services of the petitioners were terminated.