PRAMOD KUMAR DUBEY Vs. STATE OF M.P

JUDGEMENT

(1.) THESE cases are delinked from the bunch of the connected cases listed today. Therefore, counsels were finally heard and order has been passed in the open Court.

(2.) THIS order shall govern the disposal of W.P. No.15092/2013 and W.P. No.15682/2013.

(3.) PETITIONERS claim that they were engaged on contract basis as Motivator under the literacy programme of Central Government. It is an admitted fact that said programme is being implemented through the agencies of the State Government at Panchayat level. Petitioner is aggrieved by the advertisement dated 27.9.2012 whereunder two posts sanctioned at Panchayat Level have been reserved for Schedule Caste/Schedule Tribe candidate and women candidate. The grievance of the petitioners is that by virtue of this reservation no post has been left out for the general category like petitioners. It is further submitted that petitioners are otherwise eligible and qualified for being engaged as a Motivator but for this reservation.