MUKESH KUMAR Vs. STATE OF RAJ

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) These writ petitions have been preferred by various petitioners who have been appointed on various posts under the National Literacy Mission Project and their services have been sought to be discontinued w.e.f. 31st March, 2009 and, therefore, all these writ petitions involved common question of facts and law are decided by this common judgment.

(3.) It will be appropriate to look into the background under which the petitioners were appointed and now their services are sought to be discontinued w.e.f. 31st March, 2009.