RAJEEV Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) All the petitions are filed for regularization of services of Petitioners, who are working in Central Government Project by name "Sarva Shiksha Abhiyan" (in short "SSA"). The relief of injunction is also claimed to prevent the Respondents from terminating their services. It appears that as against some Petitioners, orders of termination were issued. This Court granted interim relief in favour of Petitioners and due to the interim relief, the Petitioners are still working in SSA.

(2.) Both the sides are heard.

(3.) The Petitioners from Writ Petition No.9923 of 2014 (Petitioner Nos.1 to 9) are working as Junior Engineers. Petitioner No.10 is working as Computer Programmer. Some Petitioners from Writ Petition No.1045 of 2015 are working as Senior Account Clerks, as Assistant Programme Officers and as Stenographers. Some Petitioners from Writ Petition No.5851 of 2015 are working as Data Entry Operator, MIS Coordinator, Computer Programmer and one Petitioner is working as the Executive Engineer. Some Petitioners from Writ Petition No.11862 of 2015 are working as District Coordinator, Assistant Program Officers, Driver etc. Thus, the posts involved in the proceedings are of aforesaid different nature. The Petitioners are working in Beed, Latur, Parbhani, Aurangabad, Osmanabad and Hingoli districts in SSA project. Their initial dates of appointments are different but all of them were given appointments on contract basis on consolidated pay. After completion of first contract period, the Petitioners were again engaged on contract basis on the same posts and in all the cases, the consolidated pay was increased from time to time. Very few of the Petitioners had completed the service of aforesaid nature of more than 10 years on the dates of petitions and most of the other Petitioners had recently received appointment orders prior to coming to this Court and those particulars are being given at proper place.