NARENDER KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) Since, common question of facts, and, law are involved in all the afore writ petitions, hence, they are amenable for a common verdict becoming rendered thereon(s).

(2.) All the afore writ petitions, are, directed against the disengagement(s) of the writ petitioners, as, Tabla Instructors, from, the educational institution concerned.

(3.) The writ petitioners would hold a tenacious ground, for claiming a direction against the respondents, that their disengagement(s) is/are invalid, only upon, their initial recruitments, being made in consonance with the recruitment, and, promotion Rules, and, also their disengagement(s) remaining unpreceded by a show cause notice, and, besides upon despite, theirs never being found guilty of certain misconduct(s), hence, purportedly attributed to them, yet theirs becoming disengaged.