PRAVIN CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these special appeals are disposed of by this common order as the common question of law is involved in all these special appeals.

(2.) Heard learned counsel Mr. I.R. Choudhary for the appellant and Ms. K. Rao for the respondents. Learned counsel Mr. I.R. Choudhary for the appellant submits that all these appeals are squarely covered in his favour by the Division Bench judgment of this Court in case of Gajraj Singh Vs. State of Rajasthan & Ors., D.B. Civil Special Appeal (Writ) No. 822/2000 decided on 10th Nov., 2000 . Photostat copy of the said judgment is produced on record. Having gone through the judgment of the Division Bench of this Court Ms. K. Rao for the respondents was to unable to defend the order of termination and the order of dismissal passed by the learned Single Judge dismissing the writ petitions filed by the appellants. In our considered opinion all these appeals are squarely covered in favour of the appellants by the aforesaid judgment of the Division Bench in Gajraj Singh's case (supra). In terms of the aforesaid judgment all these appeals are allowed. The writ petitions filed by the appellants petitioners are allowed. The impugned orders of termination of their services are hereby quashed and set aside. It is declared that they are continued in service as if the order of termination was ever passed against them. They will be entitled for all the consequential benefits of service. Appeals and Writ Petitions allowed.