MANMOHAN MATHUR Vs. STATE OF MP

JUDGEMENT

(1.) IT is reported that this matter is analogues to following matters listed today:-

(2.) THE State Government formulated a policy for appointing Coordinators and Supervisors under the Non-Formal Education Scheme. Accordingly, centres were established where facility of Teacher/Primary School is not available. The State Government intended to achieve the Constitutional goal to provide basic primary education to children between 6-14 years. It is the case of the petitioners that after due process prescribed by the State Government, they were appointed on the post of Coordinators and discharged their duties for the period mentioned above. They discontinued on closure of the said Non-Formal Centres.

(3.) MRS. Nidhi Patankar, learned Govt. Advocate submits that on conjoint reading of these provisions show that the action of the department is justified.