RAJVEER LAMBA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) IN this bunch of petitions, since a common question has been raised, hence being decided by the present order.

(2.) ALL the petitioners are working as Vidhyarthi Mitra in various government educational institutions, but after the policy of rationalization and equalization was introduced by the State Government, some were displaced from their places of posting and services of some of them were terminated since there was no post available where they were discharging their duties as Vidhyarthi Mitra.

(3.) BOTH the parties jointly prayed that the present controversy in this bunch of petitions may be decided in light of the judgment delivered at the Main Seat, Jodhpur (supra).