BACHHIRAM Vs. THE PRESIDENT,

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. With consent of the parties, the petitions are taken up for final hearing. The petitioners, by these petitions, assailed the judgments and orders delivered by the School Tribunal in Appeal Nos. 44/2008, 40/2008, 42/2008, 46/2008, 45/2008, 47/2008. This Court has by its judgment dated 18/12/2013 decided the Writ Petition No. 6092/2011 which is identical to this group of petitions. Since the above said judgment takes stock of sequence of events in para No. 3 and since all these petitioners were terminated on the same date i.e. 15/07/2008, the said facts are not being repeated in this judgment. It is only the relevant details that are being set out in this judgment.

(2.) THE contentions of the petitioners can be summarized as follows: -

(3.) THE respondents, in para no. 2, 2(a), 2(b), 2(c) and 2(d) of the written statement have made specific contentions which are set out in the petition paper book. These paragraphs, according to the petitioners herein, as like the petitioner in W.P. No. 6092/2011, amount to a clear admission of the status of the petitioners and the tenure of their employments.