PURSHOTTAM SINDHI Vs. STATE

JUDGEMENT

(1.) Since common questions of facts and law are involved in all these writ petitions, hence, with the consent of counsel for the parties, these matters are taken up together for final disposal and are being decided by this common order.

(2.) For the sake of convenience, the prayer mentioned in SB Civil Writ Petition No.19107/2023 has been taken into consideration, which reads as under:-

(3.) By way of filing this writ petition, a challenge has been led to the impugned order dtd. 27/9/2023 passed by the Rajasthan Non-Government Educational Institutions Tribunal, Jaipur (hereinafter referred to as "the Tribunal") by which appeal filed by the respondent No.1 under Sec. 19 of the Rajasthan Non-Government Educational Institutions Act, 1989 (hereinafter referred to as "the Act of 1989") has been allowed and his termination order dtd. 8/3/2021 from the post of Class-IV employee has been quashed and set-aside and a direction has been issued to the petitioner-management to reinstate him, with continuity in service along-with 50% back-wages and other allowances.