N MARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is to issue a Writ of Mandamus, directing the respondents to appoint the petitioners in the post of Preraks, Nodal Preraks, Block Project Co-ordinator etc., in the Scheme called "Saakshar Bharat Scheme".

(2.) Learned counsel for the petitioners submitted that the petitioners worked in different capacities under the old Scheme viz., Continuing Education Scheme from 2003 to 2008. Therefore, it is submitted by learned counsel for the petitioners that the petitioners are constrained to approach this Court seeking for the above said relief. It is contended that the respondents are going to establish a new scheme called "Saakshar Bharat Scheme." and in the said scheme, the petitioners may be absorbed.

(3.) Learned Government Advocate submitted that the old Scheme was already closed. It is contended that the petitioners are not working under the old Scheme as on date. Learned Government Advocate further submitted that the petitioners would be given preference in absorbing in the existing new Scheme "Saakshar Bharat Scheme."