Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties. These petitioners are seeking absorption in the State Government as they claimed to have been working in the National Child Labour Project Schools implemented under the policy decision of the Central Government in the concerned Districts of the State for over a period of 17/18 years. The scheme apparently is to be closed as per the communication of the Ministry of Labour and Employment dated 24.9.2013 (Annexure -5).
(2.) Perusal of the said communication shows that the Project was conceived to provide support to working children by way of rehabilitation -cum -welfare centers (NCLP schools) run by voluntary organization selected by the District Project Society headed by the District Collector with maximum of two educational Instructors, who were paid fixed honorarium by the Project Society. Due to concerted efforts of the Central and State Governments, the incidence of child labour is showing a declining trend, which has resulted in closure of some of the schools. On these projections, the letter (Annexure -5) addressed to the Chief Secretary, Jharkhand suggests that services of voluntary educational instructors, who have undergone training in Pedagogy in local Teachers Training Institutes and now are suffering a sense of insecurity due to closure of some schools, would be used in the larger interest of the country, State and the Society. These voluntary educational instructors may also be considered and given due weightage for their training and experience in teaching, subject to their satisfying conditions about educational qualifications as and when the State Government/districts are looking to recruit additional teachers for formal/non -formal Government Schools.
(3.) Learned counsel for the petitioner has relied upon the said document to submit that the State Government should consider the claim of the petitioners and such other persons for absorption. Certain enclosure in the writ petition in the nature of correspondence of the State Government has been relied by the petitioners.;