SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri V.K. Singh, learned counsel for the petitioner in, Sri R.K. Ojha, learned Senior Counsel assisted by Sri Santosh Kumar Srivastava in Writ-A No.36498 of 2012 for the petitioner, Committee of Management, B.J. Junior High School, Dadri, Panchsheel Nagar, Sri S.P. Singh, learned counsel for the petitioner in Writ-A No.37746 of 2012 and Writ-A No.38867 of 2012, Sri Mohan Srivastava, learned Standing Counsel for the State-respondents and Sri Shivam Yadav, learned counsel for the concerned District Basic Education Officer.
(2.) All these writ petitions involve challenge the common order dated 20.6.2012 and as such all these writ petition are being heard together.
(3.) Writ-A No.37746 of 2012 and Writ-A No.38867 of 2012 have been filed by three assistant teachers to challenge the impugned order dated 20.6.2012, whereby their appointments have been disapproved/cancelled and the recovery of 50% of the salary received by them has been directed to be made from them. l.36498 of 2012 has been filed by the Committee of Management, Braham Junior High School, Dadri, district Meerut,through its manager challenging the impugned order, whereby 50% of the salary received by illegally and fraudulently appointed assistant teachers and other employees has been ordered to be recovered from the manager of the institution. Submissions on behalf of Petitioners;