MANAGING COMMITTEE, HALWASIA VIDYA VIHAR SENIOR SECONDARY SCHOOL, BHIWANI AND ANOTHER Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of CWP Nos.13890 of 2016, Managing Committee, Halwasia Vidya Vihar Senior Secondary School, Bhiwani and another Vs. State of Haryana and others and CWP No.13891 of 2016, Managing Committee, Halwasia Vidya Vihar Senior Secondary School, Bhiwani and another Vs. State of Haryana and others and CWP No.13911 of 2016, Managing Committee, Halwasia Vidya Vihar Senior Secondary School, Bhiwani and another Vs. State of Haryana and others as the issue involved in these three writ petitions is identical.

(2.) Petitioner No.1 is the Managing Committee of the Halwasia Vidya Vihar Senior Secondary School, Bhiwani (hereafter referred to as the Managing Committee) and petitioner No.2 is the Jan Kalyan Trust, Kolkata, West Bengal.

(3.) Private respondents were serving as teachers in the respondent School. Vide separate orders passed on different dates in the year, 2013 they were removed from service. Appeals having been preferred before the Additional District Judge-cum-Appellate Tribunal, Bhiwani, vide common decision dated 19.08.2015 (Annexure P-7) appeals have been accepted and private respondents have been held entitled to reinstatement in service with all consequential benefits.