PRAKASH KUMAR PRAKASH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners in both the writ petitions have sought for a direction for regularizing them in service on the ground that they are working on contract basis since 2007, and therefore the continuation in service of contract basis is not proper for the proper implementation of the scheme of Mahatma Gandhi Rural Employment Guarantee Scheme, in short MNREGA (earlier NREGA).

(2.) According to Mr. Sahani, learned counsel for the petitioners submits that, the petitioners have been appointed after following all procedure as laid down under Article 16 of the Constitution of India and also doing the work with all satisfaction to all the authorities without having any complaint from any quarter.

(3.) He submits that the spirit of MNREGA is a beneficial scheme to achieve by extending the same to the people living in the remotest areas of the country and if the person who are to implement the scheme are not protected so far as their service condition is concerned, it cannot be expected from them to properly implement it.