- (1.) One of the contentions advanced by the counsel is that Petitioners who are holding the post of Project Coordinator/Block Coordinator their services were extended upto 30.09.2009 or till continuation of the project. Counsel submits that new project has been introduced by the Respondent namely 'Sakshar Bharat Karyakram' and as such the persons like Petitioners who are already working for almost three years are not being allowed to continue and the fresh process is being undertaken by the Respondent which may deprive them from consideration.
(2.) Issue notice of writ & stay petition along with a copy of this order to the Respondents as to why the petition may not be disposed of at the stage of admission, returnable by four weeks. Notices may be given 'dasti, if desired. PF & notices be filed within seven days, failing which stay order shall stand vacated without reference to this Court.
(3.) In the meanwhile, if the Petitioners are found eligible under the fresh process initiated by the Respondent dt.04.03.2010 in regard to the posts which are to be filled pursuant to Sakshar Bharat Karyakram, their candidature may be considered on preferential basis taking note of the services which they have rendered as Project Coordinator/Block Coordinator while holding selections, which will not confer any right and will be subject to final outcome of the writ petition.;