RAMDEV BHALIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) S.B.Civil Writ Petition No.5324/2016, S.B.Civil Writ Petition No.9441/2016, S.B.Civil Writ Petition No.15153/2016, S.B.Civil Writ Petition No.6207/2016, S.B.Civil Writ Petition No.6209/2016 and S.B.Civil Writ Petition No.6210/2016 have been decided by a common order dated 1st November, 2017. All have been dismissed. Of the writ petitioners of six writ petitions which have been dismissed, only five have preferred the appeals.

(2.) The writ petitioners who are appellants were appointed as either Laboratory Assistant or Teacher Gr.III or Senior Teacher by the State of Rajasthan in its Education department. Those who were appointed as Laboratory Assistant faced unemployment when the posts were abolished and they were declared surplus. But, they were absorbed as Teacher Gr.III by relaxing the requirement of training.

(3.) Thus, all writ petitioners were working as Teachers in the Department of Education of the State of Rajasthan.