Dr. AR. LAKSHMANAN, J. - (1.) This batch of appeals arise from the common final judgment and order dated 3-5-2002, passed by the High Court of Judicature for Rajasthan at Jaipur in D.B. Civil Special Appeal No. 315 of 2002 etc.etc. in S.B.C.W.P. No. 1750/99 etc. etc. whereby the High Court partly allowed the appeal of the appellants-herein by holding that the employees (respondents) are entitled to re-employment and the various reliefs claimed by them.
(2.) Since all the appeals involve common question of law, they have been heard together with the consent of concerned parties and are being disposed of by this judgment. Facts in brief:
(3.) Avas Vikas Sansthan (in short the AVS) was registered as a Society under the Societies Registration Act, 1860 on 17-11-1988. The AVS was brought into existence to achieve certain objectives. The objects of the society were to collect information regarding low cost technology for construction of houses, undertake field studies for development of appropriate low cost building materials, undertake construction works, imparting practical training etc. in the State of Rajasthan.;