- (1.) This writ petition along with the writ petitions mentioned in Schedule Appended to this order involves common questions of law, therefore, they are disposed of by this common order.
(2.) For the convenient disposal of all these writ petitions, the facts given in the case of S.B. Civil Writ Petition No. 2709/1991: Sarada Panchayat Samiti III Grad Teachers Association v. State of Rajasthan and Anr. are taken into consideration.
(3.) This writ petition has been filed by the Association of IIIrd Grade Teachers, whose members have been mentioned in the annexed Schedule A appended to the writ petition for espousing the common cause of all the Primary School Teachers Grade III working in the Sarada Panchayat Samiti District Udaipur.;