VYAS, J. - (1.) A common question is involved in all the aforesaid three writ petitions, therefore, the above-mentioned petitions are decided by this order.
(2.) BY the aforesaid petitions, the petitioners-Management Committee seeks to quash and set aside the judgment dated 20. 11. 2004 (Annexure 5) delivered by the Rajasthan Non-Government Educational Institutions Tribunal, Jaipur (hereinafter referred as `the Tribunal') Brief facts giving rise to the instant petitions are that it has been averred in the appeal before the Tribunal that Shri Udai Krishna Yadav, Shri Jetha Ram and Shri Ram Gopal Yadav were appointed by the petitioner-Institution on the posts of L. D. C. , Class IV, and Teacher Grade III, respectively. Their services were terminated by the Petitioner-Institution by order dated 16. 5. 2002. Against the impugned order of termination, they preferred an appeal before the Tribunal. The appeal was allowed by the Tribunal by a common judgment dated 20. 11. 2004 (Annexure 5) and the order dated 16. 5. 2002, passed by the petitioner-Institution, terminating the services of its employees, was quashed and set aside. The employees were ordered to be reinstated in service of the petitioner- Institution, with all consequential benefits. Aggrieved from the order of the Tribunal dated 20. 11. 2004 (Annexure 5), the instant petitions have been filed.
(3.) IT is submitted by the learned counsel for the petitioner that the Institution is registered under the Rajasthan Societies Act and the services of its employees are governed by the Rules and Regulations framed under the Rajasthan Non-Government Educational Institutions Act, 1989 (hereinafter referred to as `the Act, 1989') and the Rajasthan Non-Government Educational Institutions (Recognition, Grants-in-aid and Service Conditions etc.) Rules, 1993 (for brevity, `the Rules' 1993' ). It is further submitted by the learned counsel for the petitioners that the respondents were working against the aided posts and in the event of abolition of posts and curtailments of funds, the services of the respondents were dispensed with by order dated 16. 5. 2002 by the Institution. The petitioner-Institution is getting financial aid from the State Government in accordance with the Act, 1989 and the Rules, 1993. ;