SHIVPUJAN KUMAR Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) At the outset, learned counsel for the petitioner submits that large number of similarly situated Part-Time Sweepers were discontinued from service and they had filed petitions before this Court. All those petitions were disposed of by a common order, dated 9.9.2015. It is submitted that the petitioner herein is identically situated as the petitioners in those petitions, because the petitioners were also Part-Time Sweeper appointed in school in district-Balrampur and on similar consideration which weighed at the time of termination of petitioners in above referred petitions, the petitioner was also discontinued from service.

(3.) In a batch of petitions filed by Part-Time Sweepers working in various schools in the same district where the petitioners were also working as Part-Time Sweepers, this Court had an occasion to examine the correctness of decision taken by the authority towards enmass termination of Part-Time Sweepers. The reasons assigned for enmass termination, as reflected in the case of Rameshwar Prasad Rajwar & Ors. v. State of Chhattisgarh & Ors. and batch of petitions, show that the appointments were illegally made by wrongly construing and interpreting direction of the State Govt. This Court after hearing the parties, held as below: