STATE OF RAJASTHAN Vs. MAHENDRA SINGH

JUDGEMENT

(1.) Since common facts and question of law are involved in both the writ petitions, therefore, they were heard together and are being decided by this common judgment.

(2.) For the sake of convenience, facts stated in Writ Petition No. 9408/2011 are being taken into consideration.

(3.) The petitioners have challenged orders dtd. 14/7/2011 passed by the Secretary (Administration), Ajmer Vidyut Vitran Nigam Limited, Ajmer (hereinafter to be referred as 'AVVNL'), whereby services of the petitioners have been terminated on account of qualification documents submitted by them at the time of appointment, being found as false and forged.