RISHI DEO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE present writ petition under Article 226 of the Constitution of India has been filed by the petitioner with a prayer that the respondents be directed to fix their salary by counting their services from the date of initial appointment i. e. 1. 7. 99 as if their services were never terminated and respondents be directed to pay arrears of salary from the date of re-appointment consequent upon fixation of their salary and the respondents may further be directed to assign seniority to the petitioners from the date of initial appointment i. e. 1. 7. 99.

(2.) THE brief facts of the case are that an advertisement was issued by the District Establishment Committee, Zila Parishad, Jalore inviting applications for appointment to the post of Teacher Gr. III. THE petitioners also applied for the same and on being selected they were appointed in different Panchayat Samities. Pursuant to their appointments the petitioners joined duties on 1. 7. 99. However, the services of the petitioners were terminated on the ground of non-receipt of verification of degrees of B. Ed. from the concerned Education Institution. Against their termination order the petitioners filed writ petitions No. 2981/99, 2968/99, 3023/99, 3956/99, 3021/99, 3027/99 and 2913/99 respectively. THE writ petitions filed by the petitioners were allowed vide judgment dated 13. 9. 2000 directing the District Establishment Committee to re-examine the whole case and in case verification of B. Ed. degrees of the petitioners have been received, the termination orders of the petitioners may be withdrawn and the petitioners may be reappointed with notional consequential benefits.

(3.) ADMITTEDLY, the petitioners were initially appointed in the year 1999 on the post of Teacher Gr. III and they joined their duties on 1. 7. 99. The services of the petitioners were terminated on the ground of non-receipt of verification of their B. Ed. Degree. Against their termination the petitioners filed writ petitions before this Court, which were disposed of with the direction to the respondents to reappoint the petitioners, in case the verification of their degrees is received from the concerned institution.