CHHOGALAL GATTUJI SOLANKI Vs. STATE OF MP

JUDGEMENT

(1.) THIS order shall dispose of six writ petitions being w. P. No. 2861/2006 (8), W. P. No. 2862/2006 (8), W. P. No. 2863/2006 (8), w. P. No. 2864/2006 (8), W. P. No. 6702/2006 (8) and W. P. No. 310/2007 (8) as the facts in these cases are identical and similar contentions have been raised by the learned counsel for the parties. For the sake of convenience, the facts are borrowed from W. P. No. 2861/2006 (8 ).

(2.) THE petitioner-Chhogalal was initially appointed on the post of Proudh shiksha Paryavekshak (hereinafter referred to as Adult Education Supervisor) in the Social Welfare Department of the State Government w. e. f, July 25, 1994. The services of the Adult Education Supervisor were declared surplus and as a result thereof, the said employees were transferred/posted on various posts in the school Education Department. As a matter of fact, the School Education department was even declared their parent department. Subsequently an order dated June 6, 1998 was issued by the State Government, whereby the services of the Adult Education Supervisors, who had earlier been sent to the Education department, were ordered to be absorbed as Upper Division Teachers. A copy of the order dated June 6, 1998 has been appended as Annexure P-3 with the present petition.

(3.) A perusal of the order Annexure P-3, however shows that although the absorption of the aforesaid employees had been sanctioned, but the matter of their posting in the concerned districts was left to the Commissioner, Public instructions.