S.N.PATHAK,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioners are aggrieved by the order under Memo No. 479, dated 26.02.2009 (Annexure-7) whereby their claim for absorption/regularisation against any equivalent post of Instructors i.e. on the post Teacher of any elementary school has been rejected.
(3.) Petitioner no. 1 is Sangh who has filed instant writ petition on behalf of its 75 members who had been working as Instructors under the Non-Formal Education Scheme of the Government and were paid honorarium at the rate of Rs. 200/-, Rs. 125/- and Rs. 105/- per month in different units under the Non-Formal Education Scheme of the Government. Their appointments were made vide different office orders issued by the competent authorities on different dates in between the periods 1981 to 1998 after following procedures of regular and valid appointments. It has been submitted that members of petitioner no. 1 Association are working as Instructors from the date of their initial appointment under the impression that they would be absorbed as regular teachers since they had been discharging their duties and functions attached to the post of Elementary School Teachers whose duties and functions are same and similar. Though the petitioners are working as Instructors on honorarium basis like a Supervisors and have discharged their duties and functions since long and have made repeated representations but no action has been taken to redress their grievance. However, all of a sudden under the order of Director, Mass Education, the members of the petitioner no. 1-Association were informed by the District Mass Education Officer that all the centres are being closed and further they had been directed to hand over the articles given to them for running the centres. Being aggrieved, petitioners have preferred instant writ petition.;