1. Heard the learned counsels for the parties.
2. In the instant petition, petitioners have prayed for following reliefs:-
“a. For issuance of any appropriate writ/writs, rule or direction especially in the nature of mandamus, directing the respondents authorityÂ
to absorb the petitioners on the post of Class-III to Class-IV under the Employment of State Government as the petitioners areÂ
Ex-instructors or non- formal education including the other several grounds as respondents authorities have already absorbed the non-
formal Education Supervisors on Class-III post in the light of order passed by this Hon’ble Court.
b. For issuance of any approach writ/writs, rule or direction especially in the nature of mandamus directing the respondents to give treat as
the case of other several similar situated has been considered by this Hon’ble Court as well as by the Hon’ble Court.
c. For issuance of any appropriate writ/writs, rule or directions as this Hon’ble Court may found fit and proper to the facts and circumstances
of the case as well as for which these petitioners may be found entitled thereto.â€
3. Question for consideration in the present petition is whether petitioners are entitled to be absorbed on the post of Class-III or Class-IV under the
employment of the State Government with reference to the fact that the petitioners are said to be ex-instructors of non-formal education.
4. The concerned respondent is hereby directed to pass speaking order as to whether petitioners are entitled to be absorbed on the post of Class-III or
Class-IV, in the light of Apex Court’s decision in case of Secy., State of Karnataka V. Uma Devi reported in (2006)4 SCC page 1 passed in
CWJC No. 16 of 2021 read with full bench decision in case of Ram Sevak Yadav & Another Vs. The State of Bihar & Others reported in 2013(1)
PLJR 964 passed in CWJC No. 267 & 472 of 2010 within a period of three months from the date of receipt of this order.
5. With the above observations, the instant petition stands disposed of.
