P.P. Naolekar, J. - (1.) As the questions of fact and law involved in these petitions are common, all are being disposed of by this common order.
(2.) The petitioners were appointed as Teachers Gr.III on probation for two years in Panchayati Raj Institutions after undergoing the process of selection. At the time of issuance of appointment letters an undertaking was given by the petitioners that if in future it is noticed that there is some error in their certificates, they will be removed from service without showing any cause. Admittedly the petitioners are holder of B.Ed. Degree from educational institutions outside the Sate of Rajasthan. It is the case of petitioners that their educational credentials were verified by the respondents before giving them appointment and, thus no further verification in that regard could be made.
(3.) After giving appointment to the petitioners it came in notice of the State Government that some appointments have been secured on the basis of fake B.Ed. Degrees or that the Degrees obtained were from educational institutions which are not recognised in the State of Rajasthan and, therefore, notices were issued to the petitioners that they should verify their B.Ed. Degrees from the respective educational institutions and submit it before the authorities within fifteen days, and if it is not done, their services would stand terminated without issuing any further notice for which they themselves would solely be responsible. It is this notice which is under challenge in these petitions.;