RAIZ AHMED Vs. STATE

JUDGEMENT

(1.) Since a common question of law and fact is involved in all these petitions, the same are being disposed of by this common judgment.

(2.) The petitioners, who claimed to have been engaged as Gram Rozgar Sevaks by the Assistant Commissioner Development (DPC, NREGA) Doda in different blocks have assailed Advertisement Notice No. ACDD/MGNREGA/SS/2011-12/8370-84 dated 28.11.2011 and Notification No. ACDD/NREGA/2009/2011-12/14-30 dated 02.04.2012 issued by the Assistant Commissioner Development, Doda in his capacity as Chairman District Selection Committee under NREGA for engagement of Gram Rozgar Sevaks.

(3.) The main ground taken in the writ petitions is that selection process initiated by respondent No. 4 should be restricted only to those, who have been engaged as Supporting Staff, Gram Rozgar Sevaks and it is only after exhausting them, remaining vacancies should be filled up by resorting to fresh process of selection. The petitioners claimed that they were engaged from time to time as Supporting Staff, Gram Rozgar Sevaks in different Panchayat Halquas of different blocks of Doda district. At the time of their engagement, they were given to understand that with the passage of time they would be regularized against the posts of Gram Rozgar Sevaks under MGNREGA scheme. They further claimed to have served to the satisfaction of respondents 1 to 4 since the date of their engagement, as such, there was no justification with respondent No. 4 to go for fresh selection for engagement of Gram Rozgar Sevaks.