A. NARAYANASAMY AND ORS. Vs. SECRETARY TO GOVERNMENT, PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT AND ORS.

JUDGEMENT

(1.) Challenging the order, dtd. 4/12/2017, passed in W.P.No.29628 of 2010, appellants/writ petitioners have filed the instant writ appeal.

(2.) Case of the appellants is that they were employed in respect of certain schemes introduced by Government of India, Human Resource Development Department, to uplift the poor people, residing in rural places. They were appointed, as alternative education innovative motivators, under the said scheme, viz., Sarva Sishya Abhiyan Scheme (Education to all) called SSA Scheme, on a consolidated salary. Thereafter, they were appointed under "Arivoli Valarkalvi Thittam", as Organisers. They were employed during 2004 - 05 and thereafter, continued till 2012 - 13. Since the scheme was discontinued, their services came to be discharged.

(3.) Grievance of the appellants is that instead of reappointment, in any department, their services stood terminated. According to them, in similar circumstances, Government of Tamil Nadu passed orders, re- employing such employees and accommodated them in various departments, and such benefits, can also be granted to the appellants herein.