RANJITABEN RAMESHBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.A.S.Asthavadi for the petitioners and learned Government Pleader Ms.Manisha Lavkumar with learned Assistant Government Pleader Mr.Rutvij Oza for the respondent-State.

(2.) It is with the prayer seeking to hold that the petitioners are entitled to continue in their employment without any break until the scheme under the Mahatma Gandhi National Rural Employment Guarantee Act, 2005, is operative by the respondents, that the present petition is filed.

(3.) The petitioners came to be appointed under the Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGA) on different posts. The contract was for 11 months or upto particular date whichever was to occur earlier. The petitioners' uncontroverted case is that though the contractual period of employment ended, the petitioners were continued and were in service when the petition was filed.