Ajit Kumar, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioners were ten in number, have come up before this Court with the prayer for a writ in the nature of certiorari quashing the order dated 21.09.2017 passed by the 4th respondent on the ground that the procedure prescribed for under the Government Order governing the conditions of service of the Part Time Instructors in the scheme namely Right to Education for All, dated 31.01.2018, pursuant to which they were appointed, has not been followed.
(3.) Briefly stated facts are that petitioners were duly selected by going through the procedure as contemplated under the Government Order (supra) and were given appointment as Part Time Instructors initially for the session 2010-11 and have thereafter continued as such and their respective engagements were renewed from time to time on term to term basis (the term of 11 months). In the year 2017, as admittedly they had been working at the time, the order impugned dated 21.09.2017 was passed. The order impugned dated 21.09.2017 as quoted therein, assigns that the work of the Part Time Instructors, who are enlisted in the impugned order, has not been found satisfactory during the session 2017-18. The opinion has been formed on the basis of enquiry conducted by the District Development Officer and the report submitted by him. So virtually adopting these findings to be true the action was taken by the District Magistrate/Chairman of the District Education Project Committee under the Right to Education for All vide order dated 18.09.2017.;