JAYSHREE VISHWANATH BHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) Integrated Child Protection Scheme (for short ICPS) has been implemented by the Central Government in partnership with the State Government for prevention of child rights violation, enhanced infrastructure for protection services and financial support for implementation of the Junvenial Justice (Care and Protection of Children) Act 2000. The ICPS envisages setting up of District Child Protection Units in each of the districts.

(3.) The Commissioner Woman and Child Development Department Pune had issued an advertisement on 10/11/2012 for filling up various posts in District Child Protection Units in each districts in various divisions. The posts were to be filled on contract basis. The petitioners applied in pursuance of the advertisement and came to be appointed on the posts of Legal cum Probation Officer, Accountant, District Child Protection Officer and Protection Officer-Non-Institutional, etc. The appointments were on contract basis for a period of three years.