(1.) The present cases have been filed on identical issues and on identical facts, hence they are being taken up and decided by this common order. For the sake of convenience facts shall be taken from WP No.20615/2018, unless otherwise mentioned.
(2.) The present petitions have been filed by employees who state to have been appointed as Teachers in Tribal Welfare department and the appointment order has been placed on record as Annex.P/2. In some of the cases as the appointment orders are not there, therefore, the petitioners have relied on service books filed along with the rejoinder.
(3.) It is common ground of all the petitioners that they were appointed in the year 1989 by the order passed by the Additional Commissioner, Tribal Welfare, Shahdol as Assistant Teachers and posted in various schools being run by the said department in District Shahdol.
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