OM PRAKASH JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the orders dtd. 11/3/2022 (Annex. 15 in both the petitions), wherein it was observed that based on the order dtd. 21/10/1993 whereby petitioners were dismissed from the service, the petitioners were not in service.

(2.) It is, inter-alia, indicated in the writ petitions that the petitioners were appointed as Teacher Grade-III Level-2 by order dtd. 15/11/1989 and their services came to be confirmed by order dtd. 12/11/1992, however, on account of the fact that recognition granted by the State regarding petitioners' qualification came to be withdrawn, the services of the petitioners came to be terminated by order dtd. 21/10/1993.

(3.) Aggrieved against the orders dtd. 21/10/1993, the petitioners preferred writ petition being CWP No. 631/1994, wherein initially an interim order was granted by the Court, however, the petition came to be dismissed on 30/8/1995. Against the order dtd. 30/8/1995, the petitioners preferred intra-court appeal being DBSAW No. 685/1995, which appeal also came to be dismissed by order dtd. 3/11/2004. The review petition filed was also dismissed and the Special Leave Petition (SLP) filed by the petitioners also came to be dismissed by the Hon'ble Supreme Court.