MEKHLA NARWAY Vs. STATE OF M.P.

JUDGEMENT

(1.) Since similar questions are involved in these matters, on the joint request, matters are analogously heard and decided by this common order.

(2.) The admitted facts between the parties are that the petitioners were appointed on contract basis. Being contractual employees, their service conditions are governed by the terms of the contract and the executive instructions issued by the State Government governing the field. Except in W.P.No.7339/12, in all other cases the appointment order/contract of Supervisors makes it clear that the posting of the selected Supervisors will be in any supervision area of the same district. Only difference in W.P.No. 7090/13 is that petitioner in this case is Assistant Grade-II on contract basis.

(3.) It is contended that as per the conditions of the contract as well as the governing policy dated 27.5.2007 and 1.10.2008, the contractual employees/Supervisors cannot be transferred outside the district. It is contended that in exceptional circumstances such transfer can be made only in three conditions:-