ZAREENA BANO AND CONNECTED MATTERS Vs. STATE

JUDGEMENT

(1.) ALL these writ petitions being directed against identically similar Govt. orders emanating from the same administrative process and resulting in premature/compulsory retirement orders against writ petitioners have been clubbed and heard together and are accordingly bunched up for disposal under this common judgment.

(2.) TO gather the circumstantial backdrop of these petitions, the following para(s) may be borrowed from the judgment passed by this bench in a connected case (SWP 1965/03) on 27.12.2005: -

(3.) THE committee considered proposal of the Education Department and also checked position about the number of students who had taken the matric examination during the past three years. Perusal of the results of these schools revealed that there has been no improvement in the results declared by the board during the last three years. The concerned teachers are playing with the future of the students and have not been able to exercise required control and improve the teaching conditions of these teachers in the education department is neither warranted nor in the overall public interest.