(1.) Rule, returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent No.1 - State, as well as Mr. Jha, learned counsel waives service of notice of Rule for the respondent No.3.
(2.) With the consent of the learned advocates appearing for the respective parties, all these petitions are taken up for its final disposal.
(3.) In all these petitions, the order under challenge is dtd. 10/6/2021 passed by the Director, Schools, Government of Gujarat, Gandhinagar. By the aforesaid order, the appointments made of the petitioners of petitions except petitioner of SCA No.8833/2021 made by the petitioner Trust of SCA No.8833/2021 have been held to be made without following the procedure and the Director has held that the orders of appointment dtd. 6/8/1988, 27/7/1989 and 28/8/1989 stand revoked. It is further ordered to withdraw the benefit of grant and cancel the employee numbers and stop payments of their salary under the Direct Salary Scheme from grant with effect from 1/6/2021.