RAJNI BANSAL Vs. GURU NANAK EDUCATION TRUST

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) The above two detailed Civil Writ petitions, though by two different sets of petitioners, the first one by petitioner-Rajni Bansal and Neeru Gulati and the second by Dr. Aarti Nayar and Dr. Inderpreet Kaur, both under Articles 226/227 of the Constitution of India are seeking writ in the nature of certiorari for quashing of the chargesheets and inquiry reports made by the respondents and on account of similar facts and law points involved and for the sake of brevity, are being disposed off together by this common judgment.

(3.) The petitioners, in both these petitions are employed with respondent No. 1-Guru Nanak Education Trust, Model Town, Ludhiana in their college respondent No. 3-Guru Nanak Girls College, Model Town, Ludhiana (an Affiliated College), as Teachers/Lecturers in different subjects and which are aided posts and are covered under the Punjab Affiliated Colleges (Security of Service of Employees), Act 1974 (in short "the Act"). It is during the course of their employment, when the college teachers raised their voice against the college authorities for "equal pay for equal work", College authorities is alleged to have instituted administrative action to throw out the petitioners as well as to overawe remaining teachers and, thus, to intimidate and force them not to raise their demands. As a sequel to this, the petitioners were issued chargesheets on different dates followed by show cause notices purposing punishment of their termination of service.