JAWARI LAL PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioners at length at admission stage.

(2.) The petitioners, who are Teachers Grade-III, are working on deputation under the Rajasthan Council for Primary Education in 'Sava Shiksha Abhiyan' have invoked the extra ordinary jurisdiction of this Court against the order passed by the Commissioner of the Rajasthan Elementary Education Council vide Annex-4 dated 12.05.2010, and consequential order passed by the Additional District Project Coordinator vide Annex-5 dated 28.05.2010 which was passed to give effect to an order Annex-2 dated 05.06.2008 passed by the Secretary to the Government, Education Department, Jaipur addressed to Commissioner of 'Sarva Shiksha Abhiyan', about two years ago.

(3.) The grievance of the petitioners raised in the present writ petitions is that they are working on deputation as CRCF (Cluster Resource Centre Facilitator), and as per scheme of 'Sarva Shiksha Abhiyan' upon deputation they were to discharge certain duties, which are specified in the Circular 2008-09 (Annex-1) on record, issued by the said Rajasthan Council for Primary Education under the 'Sarva Shiksha Abhiyan', like holding meetings of various schools under that cluster or group, inspect such schools, make reports on the working of such schools and send necessary reports to the concerned authority, namely, Block Resource Centre Facilitator (BRCF).