MANAGING COMMITTEE Vs. HEMLATA KHORWAL

JUDGEMENT

(1.) Since common questions of law and facts are involved in these writ petitions, hence, with the consent of counsel for the parties, arguments have been heard together and the instant writ petitions are being disposed of by this common order.

(2.) These writ petitions have been preferred against the common judgment dtd. 14/9/2016 passed by the Rajasthan Non-Government Educational Tribunal, Jaipur (hereinafter referred as 'the Tribunal') by which the appeals preferred by the respondents under Sec. 19 of the Rajasthan Non-Government Educational Institutions Act, 1989 (for short 'Act of 1989') have been allowed and their termination orders have been quashed and set aside with direction for their reinstatement in service with all consequential benefits.

(3.) For the sake of convenience, the facts and prayer pleaded in S.B. Civil Writ Petition No.3668/2017 is taken into consideration. The instant writ petition has been submitted with the following prayer: