- (1.) HEARD learned counsel for the parties.
(2.) THE above three appeals raise common issues and arise in identical facts and circumstances hence are heard and being decided by this common order.
(3.) THE appellant, Railway Employees Co-operative Banking Society Ltd. , Jodhpur Division branch, Jodhpur, has come against the order of learned single Judge dismissing the petition filed by the appellant against the order passed by the Authority under the Rajasthan Shops and Commercial Establishments Act, 1958 (hereinafter called the Act) holding that termination of services of the respondent Daulat Singh in Special Appeal No. 1006/1999 is contrary to the provision of the said Act and illegal. The said respondent No. 1 had lodged a complaint before the Authority under the Act alleging that he has been continuously in service for a period of not less than six months with the appellant Society, but his services were unceremoniously terminated w. e. f. January 1, 1993 without giving any notice and without any reason in violation of Section 28-A of the Act of 1958.;