GOPAL CHAWALA Vs. STATE OF M P

JUDGEMENT

(1.) BY this common judgment, following writ petitions are decided, as these matters were heard analogously with the consent of parties :-

(2.) THE petitioners have passed Higher Secondary Examination and some of them passed Certificate of Diploma in Education. It is stated that they are trained teachers. For making cent percent literacy in Madhya Pradesh, a special drive was initiated by State Government and to achieve that goal, a policy was introduced. THE said policy is placed on record as Annexure P-R/14 with the rejoinder and called as "Education Guarantee Scheme" (EGS). It is stated that as per the EGS, in every village where there was no Government school, the EGS was introduced with the job to impart education to the pupil. THE local authorities were required to invite applications from eligible candidates and then appoint them as Shikshakarmis/Teachers in the EGS. THE petitioners have disclosed the names of their EGS in Para 4 of the writ petition. THE petitioners were imparting education to the children up to primary level. It is further stated by the petitioners that after coming into force of Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 (Adhiniyam), certain posts were created as Shikshakarmi, Samvidakarmi etc. THEy submit that except the designation of petitioners, i.e., "Guruji", they are exactly similarly situated to the Assistant Teachers. THE petitioners further submit that initially they were getting Rs.1000/- as honorarium, which was lateron enhanced to Rs.2500/-. THEir EGS centres were also lateron converted into full-fledged Government Schools. THEy are performing similar nature of duties and possess similar qualification. Thus, by applying the doctrine of "equal pay for equal work", the petitioners prayed for following reliefs:-

(3.) SHRI S.K. Sharma submits that the respondents have correctly passed the order, thereby petitioners were assimilated/absorbed as Asstt. Teachers, but without giving them opportunity the said order was cancelled by Annexure P-1.