MANAGING COMMITTEE, VIDYA BHAWAN SOCIETY Vs. RATANLAL MEGHWAL

JUDGEMENT

(1.) The matters come up on applications filed by the petitioners for disposal of the present writ petitions.

(2.) With the consent of the parties, the applications are allowed and the petitions are finally heard.

(3.) These writ petitions have been filed by the petitioners aggrieved against judgments passed by Rajasthan Non-Government Educational Institutions Tribunal, Jaipur ('the Tribunal') dtd. 23/4/2015 (in CWP No. 7419/2020), 8/2/2016 (in CWP No. 8004/2020), 14/2/2017 (in CWP No. 11066/2019), 10/3/2017 (in CWP No. 12397/2020), 10/3/2017 (in CWP No. 8002/2020), 23/4/2015 (in CWP No. 8320/2020), 26/2/2019 (in CWP No. 9655/2019), 13/3/2019 (in CWP No. 9763/2019), 13/3/2019 (in CWP No. 9563/2019), 18/3/2019 (in CWP No. 9759/2019), 18/3/2019 (in CWP No. 9651/2019), 18/3/2019 (in CWP No. 9555/2019), 18/3/2019 (in CWP No. 9552/2019) and 26/9/2019 (in CWP No. 8001/2020) and in four cases the proceedings initiated by the respondents-teachers/employees seeking execution of the judgments passed by the Tribunal before the Civil Court also.