ANIL KUMAR NAMDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PETITIONERS, who are Prerak, Jan Shiksha Kendra, under Central Literacy Mission, have approached this Court vide this petition seeking direction for quashment of order dated 25-03-2009 and a direction to the respondents to continue petitioners as Prerak with back wages and with consequential benefits with permissible interest and a further direction to the respondents to absorb them on the post on which they are working. The issue as raised here in this petition was also subject matter of bunch of petitions being Writ Petitions No. 590/11(s), 14317/11(s), 12477/09(s), 17/10(s) and 17448/10(s).

(2.) THE petitions were heard and decided on 15-09-11 in the following terms :- "Respondents are directed to take steps for continuing the petitioners and for ensuring their continuation under the new scheme after evaluating the qualification and other requirement and proceed to consider the cases of the petitioners for their engagement under the new scheme in accordance with the directions issued by the Division Bench of the Rajasthan High Court on 21 s t November, 2009 as indicated hereinabove. However, as the scheme in which the petitioners were engaged is no more functioning and discontinuation of the petitioners are found to be proper and even though the impugned orders terminating the services of the petitioners are quashed, no consequential orders with regard to reengagement of the petitioners under the said scheme can be ordered. However, till the exercise of considering the cases of the petitioners for engagement in the new scheme is concluded and in case the Libraries and Community Centres are still functioning under the administrative control of respondent No. 2, the Commissioner Rajya Siksha Mission the said authority may consider engaging the petitioners for carrying out the works of Libraries and Centres till the final decision is taken in the matter and engagement of the petitioners in the new scheme.