PRAGNABEN K. NAYAK Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) Since the issues raised in both the captioned petitions are interrelated, those were heard analogously and are being disposed of by this common judgment and order.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicants, former teachers, have prayed for the following reliefs;

(3.) The facts of this case may be summarized as under;