Madhya Pradesh High Court
Rajmani Prajapati vs The State Of Madhya Pradesh on 6 March, 2017
WP-2215-2017
(RAJMANI PRAJAPATI Vs THE STATE OF MADHYA PRADESH)
06-03-2017
Shri K.K. Kushwaha, learned counsel for the
petitioner.
Shri Santosh Yadav, learned Panel Lawyer for
respondents/State.
Heard on the question of admission and interim relief. Under the policy of the State Government, petitioner was appointed on contract basis initially for a period of 2 years in the year 2014 at Skill Development Centre. There was an option to extend the contractual service for another year. Counsel for the petitioner submits that the contractual service of the petitioner was extended for further one year. However, no document in this regard has been placed on record.
Recently the Government had taken decision to initiate fresh recruitment process upon completion of three years of contractual service. That was stayed by this court by order dated 23.06.2016 passed in W.P. No. 9627/2016. However, by order dated 22.08.2016 stay was vacated and respondents were permitted to initiate the recruitment process all over the State for fresh contractual appointment. It was also observed in the order that those who were continued and working in the Skill Development Centre their services were protected till the fresh selection/appointment is made by the respondents on contractual basis.
Shri Kushwaha submitted that the petitioner is also entitled for the same benefit. As has been pointed hereinabove, there is no document on record to show that the petitioner was granted extension for further one year of service. However, in view of the statement made by Shri Kushwaha at Bar, it is directed that in case petitioner is actually working at Skill Development Centre, then his services are protected till the fresh selection/appointment made by the respondents on contractual basis.
On payment of requisite PF within 7 days, let a notice of the petition be issued to the respondents by registered post as well as ordinary mode.
Notice be made returnable within four weeks. List the matter after service is complete along with W.P. No.9627/2016 and W.P. No.15218/2016.
CC as per rules.
(SUBODH ABHYANKAR) JUDGE sjk