- (1.) All these intra court appeals arise out of the common judgment and order dated 15 th April, 2011 passed by the learned Single Judge in SB Civil Writ Petition Nos. 2797/2011, 2798/11 and 2799/11 whereby the learned Single Judge while dismissing the said writ petitions, confirmed the order dated 15.12.2010 passed by the Rajasthan NonGovernment Educational Institutions Tribunal, Jaipur (hereinafter to be referred to as "the Tribunal").
(2.) The short facts, as transpiring from the said writ petitions, are that the respective appellants/petitioners (hereinafter referred to as "the appellants) were appointed as lecturers in their respective subjects by the respondent-institution, however, no appointment orders were issued to them. According to the appellants they were relieved by the respondent-institution with effect from 1.5.2010 and, therefore, they had approached the said Tribunal by filing the applications under Section 21 of the Rajasthan Non-Government Educational Institutions Act, 1989 (hereinafter referred to as "the said Act"). The said Tribunal vide detailed judgment and order dated 15.12.2010 dismissed the said applications of the appellants, and being aggrieved by the same the appellants had filed respective writ petitions before the learned Single Judge. The learned Single Judge also vide judgment and order dated 15 th April, 2011 dismissed all the three writ petitions, against which the present intra court appeals have been preferred by the respective appellants.
(3.) It has been sought to be submitted by the learned advocate Mr. N.K. Singhal for the appellants that all the appellants were illegally terminated by the respondents, without complying with the provisions contained in Section 18 of the Act read with Rule 39 of th Rules framed thereunder, and that no opportunity of hearing was also granted before terminating their sevices. According to Mr. Singhal though the appellants were working for about more than 5 years and were also shown as permanent employees in one of the statements, the Tribunal as well as the learned Single Judge did not take into consideration the same and dismissed the petitions.;