JHARKHAND BAIF INSTITUTE FOR SUSTAINABLE LIVELIHOOD AND DEVELOPMENT WORKERS ASSOCIATION Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a prayer for direction upon the respondents to allow its member to continue with their services under respondent No. 4, in view of the fact that the scheme/ programme under which they were appointed is still in existence. Further prayer has been made for a direction upon the respondents to implement Clause 3 (iii) of the Order No. 63 dtd. 10/11/2010 (Annexure-2).

(3.) The factual exposition as has been delineated in the writ petition is that the petitioner is the association of 587 workers of "Jharkhand BAIF Institute for Sustainable Livelihood and Development". The Govt. of India had launched a scheme namely Rashtriya Krishi Vikas Yojana in the year 2007, as an umbrella scheme for ensuring holistic development of agriculture and allied sectors by allowing the States to choose their own agriculture and allied sector for development activities as per the District/ State Agriculture plan and the said scheme is still in existence. The Govt. of Jharkhand had issued Office Order No. 63 dtd. 10/11/2010, whereby BAIF has been nominated for running of the Centre (Dairy Cattle Development Centre) and in this regard, an MoU was signed by the State Govt. and BAIF. Thereafter, for smooth functioning of the Centre in all the 24 districts of Jharkhand, respondent-BAIF had appointed the members for the petitioner Association to the post of Programme Operators, who functions as the Incharge of the Centre (Dairy Cattle Development Centre). The members of the petitioner Association were also provided training by the Govt. in between 2005 to 2017. The members of the petitioner Association were functioning and working to the full satisfaction of the respondent and there were no complaint whatsoever against them.