Jain, J. - (1.) This special appeal filed under section 18 of the Rajasthan High Court Ordinance, 1949 is directed against the order of the learned Single Judge dated 13th October, 1993 whereby he has dismissed the writ petition.
(2.) Briefly stated the facts of the case as alleged by the appellants are that they have to their credit Higher Secondary from Board of Secondary Education Ajmer and thereafter Diploma in teaching in the year 1986 from Rani Durgavati University, Jabalpur. In pursuance of an advertisement for the posts of primary school teachers run by the Panchayat Samities, the petitioner-appellants applied for the same and they were selected and appointed as such. The petitioner-appellant No. 1 was selected by the District Establishment Committee, Pali and appointed in the Panchayat Samiti, Sumerpur on 12.9.1988 and as alleged he was transferred from Pali to Jalore and was posted at Panchayat Samiti, Ahore. The appellant No. 2 was selected by the District Establishment Committee, Jalore and appointed w.e.f. 9.11.89. It is also alleged that the appellants were served with notices Anx. P/4 stating that as the State Government has been cheated by them by producing forged certificates, why their services may not be terminated. It was stated that the certificates obtained by them are forged, therefore, why a criminal case may not be instituted against them and further that as to why the amount paid to them as salary may not be recovered. Dissatisfied with the same, the petitioner-appellants approached this Court by way of writ petition on 10.3.1993.
(3.) This Court while issuing notice on 16.3.1993 ordered that in the meanwhile, services of the petitioners will not be terminated.;