Vineet Kothari, J. - (1.) This batch of cases is being disposed of by this common order.
(2.) The facts are taken from SBCWP No.301/2011 - Smt. Jasveer Kaur v. State and ors .
(3.) The petitioners were working as Teachers in the respondent - Panchayat Samiti since 1990. Their services were terminated without holding any enquiry by the impugned order Annex.25 dated 4.1.2011. The said termination order was stayed by the coordinate bench of this Court while issuing the notices in the present writ petition vide order dated 11.1.2011 and the petitioners are thus still continuing in service as teachers.;