Chandrashekhar, J. - (1.) The petitioners have approached this Court seeking a direction upon the respondents to consider their cases for regularisation.
(2.) Heard the learned counsel appearing for the parties and perused the documents on record.
(3.) The petitioners were selected as Instructors and they were paid honorarium Rs. 200/-, Rs. 125/- and Rs. 105/- per month in different units under the Non-Formal Education Scheme of the Government. In the writ petition, the petitioners have stated as under, 9. That, it is humbly submitted and stated that the petitioners were appointed during the year, 1981 to 1998. They continued working as instructor of different centres as per their allotment as per the scheme of the Government. 10. That, it would be relevant to state here that almost all the petitioners have the qualification of Matriculation and Graduation and many of them have crossed their upper age limit to get any other Government job. 11. That, it is equally pertinent to submit here that Non-Formal Education System was attached with the Adult Education Directorate with a new name of Adult and Non-Formal Directorate. 12. That, it would be out of place to mention here that the petitioners were working as Non-Formal Instructors from the dates of their selection and appointment and were under the impression that their services would be absorbed as regular teachers in a primary school, as they were discharging their duties attached to the post of primary school teachers. 13. That, it would be highly pertinent to submit here that all of a sudden the Directorate, Mass Education, the petitioners were informed that all the centres are being closed. They were directed to deposit the articles given to them for the purpose of running the centres.;