RAMGATI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These writ petitions are being heard together since common relief has been sought for and accordingly the same are being disposed of with this common order.

(2.) The relief sought for in these writ petitions are to absorb the petitioners in service in pursuance to the order passed by Hon'ble Patna High Court in C.W.J.C. No.8418 of 2010 disposed of on 21/4/2011 as also in pursuance to memo No.1142 dtd. 24/2/2007 issued by the Secretary, Human Resource Development Department, Government of Jharkhand.

(3.) The case of the petitioners, in brief, is that they have been appointed under National Adult Education scheme which is a sponsored scheme by the Central Government to impart primary education free of cost to the children of age group 6-14 years, subsequently it has been shifted to the age group of 9-14 years. The State of Bihar has launched the aforesaid scheme in the year 1980-81 under which the petitioners have been appointed. They have continued up to year 2001 but thereafter they have been discontinued. The issue of their discontinuation has been raised before the Hon'ble Patna High Court in C.W.J.C. No.8110 of 2001 in pursuance thereto some of the Supervisors have been regularised against Class-III posts. The Instructors working under the said scheme have also moved to the Hon'ble Patna High Court in C.W.J.C. No.8418 of 2010 in pursuance thereto Instructors have also been regularised. After bifurcation of the State of Jharkhand, the employees working under the scheme have approached this Court in W.P.(S) No.5966 of 2008. While disposing of the aforesaid writ petition, the authorities have been directed to take decision on the representation filed by the petitioners. The petitioners, therefore, submits that their case may also be directed to be considered by the authority by allowing them also to file appropriate representation.