BHARAT VALLABHBHAI RAMANUJ Vs. PRESIDENT

JUDGEMENT

(1.) AS a common question of law and facts arise in this group of petitions, they are being disposed of by this common judgment.

(2.) IN all these petitions, the respective petitioners, who are serving under respondent No. 4 at Shree Aadivasi Ashram Shala, have prayed for an appropriate writ, order and/or direction quashing and setting aside the communication/order dated 14/05/2009 passed by the concerned respondents on the basis of the instruction of the State Government vide communication dated 05/05/2009, stopping the salaries of the respective petitioners on the ground that their appointments have not been approved by the concerned Departments of the State Government.

(3.) MR. CHAUDHARI, learned advocate appearing on behalf of the respective petitioners has submitted that all the petitioners came to be appointed after inviting applications by respondent No. 4 by giving advertisement in local newspaper and after open interview, they have served as teachers for 11 years and all these 11 years, the salary grant of the respective petitioners are sanctioned by the State Government and all of them have been paid salaries from the date of their appointments in the year 1998 till February,2009. It is further submitted that all of sudden on the basis of some communication dated 05/05/2009 from Ashram Shala Officer, (Ahmedabad Division), Gandhinagar, salaries being paid to the respective petitioners have been stopped, without giving any opportunity of hearing to the respective petitioners and, therefore, it is submitted that the action of the concerned respondents in not paying the salaries to the respective petitioners is absolutely illegal and is in breach of principles of natural justice.