TILOK SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions (except the writ petition No.8154/10) are preferred by the petitioners, who were employed as Vidhyarthi Mitra under Vidhyarthi Mitra Scheme (for short "the Scheme") framed by the State Government and were posted to discharge the duties of the post of Teachers in various Government Schools till the availability of regularly selected candidates, aggrieved by the action of the respondents in terminating their services or refusing to continue them in service or against non consideration of their candidature for reemployment against the vacant posts or against the action of the State Government in insisting upon them for execution of the fresh agreement and/or denying the payment of salary for the period they had worked on the posts.

(2.) The writ petition No.8154/10 has been preferred by the petitioners who are holding the requisite qualification for recruitment to the posts of Teachers, assailing the validity of the Scheme introduced by the State Government and the action of the Government in not filling in the posts of Teachers lying vacant for years together in various Schools run by the State Government, by way of regular selection in accordance with the relevant recruitment Rules and instead continuing Vidhyarthi Mitra in service against the vacant posts of Teachers in different grades dehors the relevant recruitment Rules.

(3.) Since the Scheme framed by the Government for engagement of Vidhyarthi Mitra on fixed honorarium till the availability of regularly selected Teachers itself is questioned before this court, therefore, all these matters were heard together and are being disposed of by this common order.