SUDHIR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Radha Mohan Pandey, the learned counsel for the petitioners and learned AC to SC -16.

(2.) The petitioners are aggrieved by the communication made to them vide letter dtd. 17/2/2012 by the District Programme Officer, Bihar Education Project, Kaimur at Bhabhua intimating them that their services as Tola Sevakas has been dispensed with and they have also been asked to refund the money which they had been paid inexcess of their entitlement.

(3.) The petitioners were engaged as Tola Sevaks for one year on contract basis with the responsibility of accompanying students of lower strata of society for whole of the day so that they do not run away from the school and also of making efforts for upliftment of their living standards.