Vijay Bishnoi, J. - (1.) ALL the petitioners of aforesaid writ petitions are working as Rojgar Sahayak in the different Gram Panchayats of Panchayat Samiti Sardar Sahar, District Churu. Learned counsel for the petitioners submits that the petitioners have continued to work under the respective contracts and the period of contract was extended from time to time while their work performance evaluation was under process.
(2.) THE petitioners are aggrieved by the action of the respondents whereby they have been informed about non -renewal of their contracts on the ground of alleged unsatisfactory performance. It is submitted on behalf of the petitioners that evaluation of the performance of the petitioners has been taken up by the respondents in an arbitrary and illegal manner. It is contended by learned counsel for the petitioners that in case of Seeta Devi (petitioner in SBCWP No. 12297/2012) though this Court vide order dated 13th March, 2012, in SBCWP No. 6924/2011 gave specific directions to the respondents to reassess the performance of the petitioner Sita Devi but the respondents in arbitrary and illegal manner have again prepared the same assessment report as was questioned by the petitioner in SBCWP No. 6924/2011. It is also contended by learned by learned counsel for the petitioner that though a criteria for assessment of the performance has been fixed by the respondents but they are not assessing the performance of the petitioners as per the said criteria. The counsel for the petitioners, therefore, prays that the respondents be directed to re -assess the performance of petitioners strictly in accordance with the criteria laid down by the respondents. Learned counsel for respondents fairly states that the assessment of the petitioners' work has not been assessed as per the criteria laid down by the respondents and, therefore, prayed that an opportunity may be granted to the respondents to re -assess the performance of the petitioners strictly in accordance with the criteria within a limited period. In view of the above submissions of both the counsel for the parties, these writ petitions are disposed of with direction to the Collector concerned in his capacity as the Program Officer (Karyakram Adhikari), MNAREGA and shall reconsider and reassess the suitability of the petitioners strictly in accordance with the criteria laid down by the respondents themselves, for the purpose of providing them further contractual engagement and thereafter shall take a fresh decision in each' of these cases. The reassessment will be done within a period of three days from the date of placing of certified copy of this order. It is informed to the Court that the petitioners in SBCWP No. 6889/2011 and SBCWP No. 6891/2011 are continuing in pursuance of interim order passed by this Court. It is directed that the petitioners in SBCWP Nos. 12297/2012 and SBCWP No. 736/2013 may be continued till their reassessment is done by the Collector as per above orders.;