JAIN ASHISH HASMUKHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the request and consent of the parties appearing through their respective learned advocates, the petition was taken up for final consideration today.

(2.) In all 36 petitioners have prayed as under,

(3.) The petitioners came to be appointed on the basis of the contractual arrangement by respondent No.3 under Sarva Shiksha Abhiyan under the Gujarat Council of Elementary Education Mission. For instance, the petitioner No.1 was appointed on 1.8.2001. All the petitioners have produced their details and the initial date of appointment on record of the petition. They were appointed to receive fixed amount towards salary and they were appointed as District Project Engineers (DPE). The contractual period came to be extended for the petitioners from time to time. It is not in dispute that the scheme under which the petitioners have been appointed, has been continued by the authorities. The petitioners have been working at different Talukas and District levels.