NASEEM AKHTAR Vs. STATE & ORS.

JUDGEMENT

(1.) Learned counsel for the petitioner states that the petitioner was appointed as Education Volunteer vide agreement with the local community on an honorarium of Rs. 1000.00 per month for a period of one year commencing 25.01.2006. The aforementioned agreement between the petitioner and the local community was accepted by the ZEO Manjakote on the same date as evident from the stand of the official respondents in paragraph No. 4 the objections.

(2.) Learned counsel for the official respondents states thin in terms of Sarva Shiksha Abhiyan (SSA) Scheme, approval to the appointment of an Education Volunteer has to be obtained from the CFO,but in this case, no approval to the appointment of the petitioner as Education Volunteer was obtained from the CEO. However, in the light of paragraph No. 4 of the objections, learned counsel for the official respondents admits that the petitioner continued in service as Education Volunteer uninterruptedly with effect from 25.01.2006 for although the petitioner was engaged as Education Volunteer for a period of one year with effect from 2-5.01.2006, no notice was issued to her for termination of her services after expiry of one year.

(3.) Learned counsel for the petitioner by referring to the contents of paragraph No. 3 of the objections, states that an Education Volunteer, who has served for a number of years,.as per policy of the government is to be converted and appointed as RET after sometime where after such appointee is to be regularised as permanent General Line Teacher after obtaining annual assessment report from the community/its representative.