(1.) THIS order shall govern disposal of the present petition as well as other connection writ petitions, i. e. , W. P. No. 7760/2003, Brij Raj Singh Chouhan v. State of M. P. and Ors. , W. P. No. 1803/2000, Smt. Nirupama Jain v. State of M. P. and Ors. , W. P. No. 86/2003, Narendra Singh Chouhan v. State of M. P. and Ors. , W. P. No. 155/2003, Pradeep Kumar Mudgal v. State of M. P. and Ors. , W. P. No. 266 of 2003, Ramraj Singh Tomar v. State of M. P. and Ors. , W. P. No. 903/2003, Ramkumar Gaud v. State of M. P. and Ors. , W. P. No. 819/2003 Mahesh Singh Kushwaha v. State of M. P. and Ors. , W. P. No. 912/2003, Vikram Singh Tomar v. State of M. P. and Ors. , W. P. No. 4534/2003, Suresh Chandra Mishra v. State of M. P. and Ors. , W. P. No. 4727/2003, Kuldeep Kumar and Anr. v. State of M. P. and Ors. , W. P. No. 7106/2003, Uday Vir Singh v. State of M. P. and Ors. , W. P. No. 7115/2003, Shiv Nath Singh Sikarwar v. State of M. P. and Ors. , W. P. No. 7304/2003, Manmohan Singh v. State of M. P. and Ors. , W. P. No. 7310/2003, Yadvendra Singh Choudhary v. State of M. P. and Ors. , W. P. No. 7342/2003, Arvind Singh v. State of M. P. and Ors. , W. P. No. 7548/2003, Archana Tiwari v. State of M. P. and Ors. , W. P. No. 8095/2003 Smt. Sarita Jadon v. State of M. P. and Ors. , W. P. No. 8096/2003, Udai Bhan Singh v. State of M. P. and Ors. and W. P. No. 8100/2003, Virendra Singh v. State of M. P. and Ors. . .
(2.) THE brief facts of the case are that the petitioners in all these twenty writ petitions were employees of a school namely Shri Hazareshwar Higher Secondary School, Sheopur, which is a private school. This school is being run by a society namely Shri Hazareshwar Zila Shiksha Prasar Samiti, Sheopur. The school was recognised by the State Government for imparting education from Classes I to XII.
(3.) ACCORDING to the petitioners in the year 1995 there were 7248 students studying in the school in various classes. Annexure P-5 is the report of the Principal of Government Higher Secondary School, Jagga Ka Pura, Sheopur in that regard. A proposal was sent for taking over of the said school by the Government. In that regard correspondence went on for a number of years and ultimately the school was taken over by the State Government on 29-6-1995 by order Annexure P-6. At the time of taking over of the school there were as many as 191 teachers in the school. Initially the Government created 131 posts of teachers vide Annexure P-7 and absorbed those 131 teachers in the Government service. However, remaining 60 employees were not absorbed in the Government service, hence present petitions have been filed.