GOVIND RAM YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three writ petitions were relating to deployment and engagement of vocational trainers in Government Schools of Rajasthan, through vocational training providers (VTP) and implementation of vocationalization of secondary and higher secondary education and vocational training of out of school children in Rajasthan. All three writ petitions were heard on different occasions and now by a common order, we are disposing of these writ petitions.

(2.) CWP No.12054/2025 Govindram and Ors. Vs. State of Rajasthan and Ors. is lead matter and for ready reference, we are reproducing the prayer:

(3.) Brief facts of the case are that the petitioners are working as vocational subject trainers under the scheme for the last several years through vocational training providers (VTPs), and now the respondents have cancelled the engagement agreement with VTPs as the VTPs have failed to engage and appoint vocational trainers as per requirements of the respondents. The petitioners, who are working as vocational trainers through different agencies, have filed this petition to protect their rights and livelihood.