R.S.VERMA,J. - (1.) THESE writ petitions raise common questions of law and fact and hence by consent of all parties have been heard together and are being disposed by a comon judgment. I need not separately narrate facts of each case and would content myself by narrating facts pleaded in S.B. Civil Writ Petition No. 1706/84 -Ratan Singh v. State.
(2.) THE petitioner is a matriculate and he took admission in the Jharphakar Tailoring College, Bombay in the Acadeamic Sessions 1977 -78 for grant of Tailoring and Cutting Diploma. The petitioner could not clear the main examination conducted by the said college but he appeared at a supplementary examination and cleared the same. He was appointed on the post of a teacher on a temporary basis by an order passed by Vikas Adhikari, Panchayat Samiti, Jhadol on 29 -10 -79 (Anxx. 1). His services were brought to an end on 2 -5 -80 but he was again appointed for the Acadamic Sessions 1980 -81 on temporary basis. The services were again brought to an end by order dated 7 -5 -81. He was again appointed for the Academic Session 1981 -82 and his services were terminated at the end of the said Session. Once again by order dated 30 -6 -82 he has appointed as a teacher vide Annx. 2. He was similarly re -appointed for the Session 1983 -84 but his services were brought to an end by an order dated 27 -6 -83 (Annx.3). Thereafter, the petitioner came to be appointed for the various Academic Sessions preceding 27 -6 -84 on intermittent basis and his services used to be terminated for the period of the summer vacation. The case of the petitioner is that he expected to be appointed again as teacher under the said Panchayat Samiti at the commencement of the new Academic Session from July, 1984 but he did not receive any appointment and his information was that the Diploma obtained by him was no longer recognised and hence he was no more eligible to be appointed. The case set up by the petitioner is that initially an order was issued on 28 -8 -74 by the Govt. of Rajasthan (Annx. 4), whereby Jharphakar Tailoring College, Bombay was, inter alia, recognised equivalent to a Diploma in Tailoring issued by the Govt. Handicrafts Institute, Jaipur for the purposes of appointments of teachers. The recognition granted by the aforesaid order was further reiterated by the Government by an order issued on 14 -3 -78(Annx. 5), and annexure 6 dated 31 -7 -82 wherein it was, inter alia, clarified that the aforesaid college was still recognised for purpose of giving appointments.
(3.) IT appears that Annx. 4 issued by Government was folowed by another order of the Government issued on 15 -4 -78, whereby the Diploma issued by the College in question had been derecognised. Though this order issued on 15 -4 -78 does not appear on record, yet a reference to the same has been made in Annx. 6 issued on 31 -7 -82. by this order Annx. 6 the Government clarified that only such persons, were eligible to be appointed as teachers in Panchayat Samiti who had passed the examination of the aforesaid college between the period 28 -8 -74 to 15 -4 -78.;