ANADA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned Counsel s for the parties.

(2.) The batch of these writ Petitioners have been filed by the Cluster Resource Centre Facilitators (CRCF for short). The Cluster Resource Centre Facilitators (CRCF) who were so designated under the 'Sarva Shiksha Abhiyan' run by the Rajasthan Council for Elementary Education ("Council" for short) in a Scheme funded by the Central Government, are Grade III Teachers originally appointed in parent Education Department of the State Government, who upon deputation under the Council were so designated as CRCF to undertake the work of coordination of various schools working in rural areas under the Panchayati Samities and their duties were enumerated in the Scheme formulated by the said Council under the Sarva Shiksha Abhiyan-; a country-wide programmed funded by the Central Government.

(3.) The challenge by the present writ Petitioners in this set of writ petitions is against the order passed by the Dy. Secretary (Planning) Elementary Education of Government of Rajasthan on 3.9.2010 whereby all such deputations of Grade III Teachers as CRCF with the Council was cancelled and they were repatriated as Grade III teachers to their parent Education Department with the State Government.