- (1.) Since all the special appeals are based on the same facts & law and filed against the self same judgment passed by the ld.Single Judge dt.13.11.2009, with the consent of the parties are being disposed of by the present judgment.
(2.) Three original writ petition Nos.9221/2007, 13154/2008 & 3432/2008 were filed by the employees of Shri Parasrampuria Rajasthan Ayurveda College Samiti and at the same time another writ petition No.7966/2007 was filed by the Institution itself before the ld.Single Judge. The employees, in their writ petitions, commonly prayed as under:- "Hence prayed that Your Lordships may graciously be pleased to accept and allow this writ petition and further pleased to direct the respondents to absorb the services of the petitioners in Government service or in Rajasthan Ayurved University against the vacancies available and in alternative direct the respondent Nos.1 and 2 to take over the management of the Parasrampuriya Ayurved College and run this college in the interest of students and in the interest of the petitioners."
(3.) At the same time, the institution also preferred a writ petition No.7966/2007 and prayed therein as under:- "It is, therefore humbly prayed that your Lordships may graciously be pleased to allow this writ petition with cost and by an appropriate writ, order or direction: (i) Ask and direct the respondent staff to resume the teaching work and hospital activities forthwith and do their agitation if they like in such a manner so that the teaching work and hospital activities are not jeopardizes and stopped. (ii) Also ask and direct the respondent authorities to take all possible steps so that the teaching work and hospital activities of the petitioner society may be continued. (iii) Pass any other appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the facts and circumstances, in favour of the petitioner.";