RADHE SHYAM 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 letter dtd. 1/9/2011 issued by the District Programme Officer, Primary Education and Sarv Shiksha Abhiyan, West Champaran, by which the Special Trained Non Residential Centre has been directed to be closed with immediate effect, where that petitioners were rendering their services as Maha Dalit Shiksha Swayam Sevak and had been assured to be absorbed as Tola Swayam Sevak.

(3.) The petitioners were engaged as Maha Dalit Shiksha Swayam Sevak on contract basis in the financial year 2011 -12 with the responsibility of accompanying students of lower strata of society for whole of the day so that they don..t run away from the school and also make efforts for upliftment of their living standards.