DEVILAL S/O SHRI RAI SINGH CHOUHAN AND 11 OTHERS Vs. PRINCIPAL SECRETARY, DEPARTMENT OF SCHOOL EDUCATIO

JUDGEMENT

(1.) Regard being had to the similar controversy involved in above two cases, they have been heard analogously together with the consent of the parties and a common order is being passed in the matter. Facts of WP No. 4267/2011 are being dealt with as under:-

(2.) The petitioner before this Court has filed this present writ petition for issuance of an appropriate writ, order or direction directing the respondents to appoint the petitioners as Contractual Teachers Grade III/Samvida Shala Sikshak Grade-III.

(3.) The contention of the learned counsel for the petitioners is that the petitioners were earlier working as Guruji/Contractual teachers Grade-III and they are entitled for appointment as Samvida Shala Sikshak Grade-III, by virtue of policy decision of the State Government to appoint instructors/Guruji/Contractual teachers serving in the Non-formal Education Centres. The petitioners' contention is that an Examination took place for scrutinizing the cases of the persons like petitioners on 31-08-2008 and the petitioners' were declared successful in the Examination. However, subsequently a notification was issued on 28-01-2009 changing the criteria and because of the Notification dated 28-01-2009 appointment orders were not issued in favor of the petitioners.