YASHPAL SHARMA Vs. RAJASTHAN NON-GOVERNMENT

JUDGEMENT

(1.) IN all the above -said writ petitions common point of law and the facts are involved with the identical relief.

(2.) THE petitioners were employed on various dates as mentioned in the respective writ petitions by respondent No. 2 Hahalva Keshtriya Shiksha Samiti an educational institution, run by it. The only point involved in the writ petitions is whether the petitioners are entitled to some pay scale as that being paid in the educational institutions of State of Rajasthan to the employees employed in the same category, therefore, there is hardly any necessity to narrate any other fact.

(3.) FOR the reason that the petitioners are not being paid the salary equal to Government servants as many as 8 employees namely: Yashpal Sharma, Mohan Singh Naruka. Rajkumar Gupta, Suresh Chandra Saini, Ram Prakash Tiwari, Akhilendra Singh, Randhir Singh Yadav and Dharmendra Kumar, approached the Non -Government Educational Institutions Tribunal with one of the relief aforesaid in different applications filed before the Tribunal. All the applications were consolidated and decided together vide impugned order dated 16.8.1997 dismissing the appeals. Being aggrieved, the present six writ petitioners have filed the writ petitions with the prayer to set aside the order of the Tribunal and to grant relief to the petitioners as per law.