STATE OF MADHYA PRADESH Vs. RAJESH SISODIYA

JUDGEMENT

(1.) These appeals under Sec. 2(1) of The Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, are directed against the common order dtd. 15/1/2018 passed in Writ Petition No.1840/2014, Writ Petition No.1851/2014, Writ Petition No.2663/2014, Writ Petition No.2965/2014, Writ Petition No.3419/2014, Writ Petition No.3987/2014 and Writ Petition No5305/2014.

(2.) The writ petitions were at the instance of the Lecturer/Training Placement Officer (Grade-II)/System Analyst (Grade II and III) employed in Polytechnic College, whereby, they sought quashment of communication dtd. 24/1/2014 and 25/1/2014 by the Department of Technical Education and Skill Development. Vide impugned communication; Director, Technical Education was called upon to ensure that the period of service rendered as contractual employee was not to be counted for annual increments.

(3.) The rule which govern the recruitment of teaching staff in the Polytechnic Colleges in the State of Madhya Pradesh are the Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules 2004. Rule 6 of the Rules of 2004 provides for that the method of recruitment shall be by selection through direct recruitment.