JAYARAM SIKARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SINCE these matters are similar in nature, with the consent of parties matters are analogously heard and decided by this common order.

(2.) THE facts are taken from Writ Petition No. 1918/2011. The petitioners, employees/teachers of Primary School No.1, Raghogarh are aggrieved by the order dated 10.2.2011, Annexure P-1, whereby the said school under rationalization is established in Rampura (Gavri) Raghogarh. Assailing this order, petitioners have stated that rationalization policy was introduced on 3.7.2004 and in the policy it was made clear that the aforesaid exercise of rationalization of schools was required to be completed before July, 2004. The oldest institution was required to be continued at the same place by replacing the other institutions working in the same premises. The grievance of the petitioners is that their institutions are the oldest institutions and, therefore, under the policy Annexure P-2 there was no question of rationalization or shifting of their institutions. Apart from this, the intention of the circular was to undertake that exercise till

(3.) SMT . Sangita Pachauri, learned Deputy Government Advocate supported the order impugned.