DIGVIJAY NATH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are aggrieved by the order dated 10.07.2014 which is a letter written by the Director, Education (Secondary) Lucknow addressed to all the District Inspector of Schools, U.P. whereby it has been informed that the term of contract of those agencies engaged for imparting computer education on contract basis under the I.C.T. programme is coming to an end and therefore, respective Inspectors should inspect the computer instruments and that the assets are properly maintained so that the responsibility of continuing of computer education which will fall upon the colleges can be maintained and managed properly.

(2.) According to the petitioners they were appointed in the different schools on contract basis under the I.C.T. programme for imparting computer education to students upto high school level and for imparting computer training to the teachers of the schools. Annexure-2 filed alongwith writ petition is the Agreement entered into between the Director, Secondary Education Government of U.P. with Educomp Solutions Ltd. which was the Agency contracted to provide Computer Instructors for installing computer system in High Schools in the State of U.P. and to impart computer education to students and teachers at the High School level.

(3.) Heard Sri Alok Mishra, learned counsel for the petitioners, Sri Sandeep Sharma, learned counsel for the respondent no.1 and the learned Additional Chief Standing Counsel for the respondents no.2 to 6.