- (1.) The petitioner by means of this writ petition seeks to quash the impugned termination order dated 22.10.2002 whereby the services of the petitioner have not been continued rather postponed till the adjustment of the amount of the scheme.
(2.) The respondents have formed a Literacy Committee with the object to extend literacy in the State and to reach to the people to achieve the object. Some persons have been employed as Coordinators to carry out the programme. The petitioner is one of them. The petitioner was continued till the impugned order was passed. It has been challenged on the ground by the petitioner that the respondents are not legally justified in discontinuing the services of the petitioner as he has been selected against the post of Coordinator.
(3.) The respondents in their reply have stated that petitioner was appointed as Coordinator under the scheme and due to non-avaiability of funds, the utilization of the services of the petitioner as well as other similarly situated persons named in the impugned order have been postponed till further orders.;