PUSHPENDRA SINGH BHATI J. - (1.) In all these writ petitions, the petitioners challenged the ord er impugned dated 29.03.2019, whereby their appointments as Safai employee were cancelled on account of furnishing wrong affidavit and concealment of information regarding their children, particularly, for violation of Rule 9A of the Rajasthan Municipalities (Safai Employees Service) Rules, 2012 (hereinafter referred to as 'Rules of 2012').
(2.) Though the present writ petitions have been reserved for judgment on different date(s), but looking to the commonality of the issue involved herein, they have been considered analogously and are being decided by this common judgment.
(3.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "a) by an appropriate writ, order or directions, impugned order dated 29.03.2019 (Annex.5) cancelling the appointment of petitioner may be declared illegal and be quashed and set aside; b) further by an appropriate writ order or direction the respondents may be directed to reinstate the petitioner as safai employee with all consequential benefits; c) Any other order or direction, which this Hon'ble Court deemed just and proper be passed in favour of the petitioner. d) Costs of this writ petition may kindly be allowed to the petitioner." ;