Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decisions. Name of Dr. Nupur Bhati, as the counsel for the petitioners, and name of Mr. Manish Patel, Addl. Govt. Counsel, are shown in the cause list.
(2.) HEARD the petitioners, and the Secretary, Rural Development and Panchayat Raj Department and the Officer -in -Charge, who are present -in -person. The petitioners have filed this writ petition in this Court on 20.06.2014 claiming following relief(s): - "It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed: - A. By an appropriate writ, order or direction, the order dated 18.6.2014 (Annex. 8) and any other orders passed by the respondents terminating the services of the petitioners may kindly be quashed and set aside. B. By appropriate writ, order or direction, the respondents may kindly be directed to continue the petitioners on the post of Manager Community Mobilization and Capacity Building HR, IEC and PRO/Manager -Livelihood and Environment/Manager -Micro Finance/Manager -Monitoring and Evaluation and MIS or any other nomenclature until the scheme/project continues. C. By an appropriate writ, order or direction, the respondents may kindly be directed to regularize the services of the petitioners with all consequential benefits. D. By an appropriate writ, order or direction, in alternate, the respondents may kindly be directed to adjust the petitioners on the post of Assistant Programme Officer (MGNREGA) or any other appropriate post available with the respondents and continue them on the post until the posts are not filled by regularly selected persons. E. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. F. Writ Petition filed by the petitioner may kindly be allowed with costs."
(3.) BY ad -interim orders dated 21.07.2014 and 18.08.2014 passed by this Court, the respondents were called upon to explain the said employment process of the present petitioners, who were working in the earlier scheme viz. "Swaranjayanti Gram Swarojgar Yojana as Aajeevika (for brevity, hereinafter referred to as 'SGSY') as Managers. The said SGSY scheme under the National Rural Livelihood Mission was launched by the State Government under the funds provided by the Central Government. The Secretary, Rural Development and Panchayat Raj Department and the Officer -in -Charge, who are present -in -person, explained the said Scheme.;