Asopa, J. - (1.) In all the aforesaid five special appeals, common order of the learned Single Judge dated 08.11.2001 is under challenge whereby the common judgment dated 06.06.2001 passed by the Rajasthan Non-Government Educational Institution Tribunal, Jaipur (for short 'the Tribunal') settingaside the dismissal order against the respondents, has been upheld. The learned Single Judge has rightly taken into consideration that for adjudication the question involved in the five writ petitions is one and the same and disposed of the same by a common order. We are also disposing of these five special appeals by this common judgment for the aforesaid reasons.
(2.) The facts which are not in dispute are as follows : Smt. Pushpa Sharma (respondent No. 1 in D.B. Civil Special Appeal No. 62/2002 ) was appointed on the post of Teacher and was confirmed on 1.7.1992. She was dismissed from service on 02.09.1997. Smt. Snehlata Sharma (respondent No. 1 in D.B. Civil Special Appeal No. 202/2002) was appointed as a Primary Teacher in Hindi subject and she was dismissed from service by order dated 20.08.1997. Mrs. Ella Boss (respondent No. 1 in D.B. Civil Special Appeal No. 203/2002) was appointed as Music Teacher and was confirmed on 16.12.1994. She was dismissed from service on 26.8.1997. Smt. Mamti Rani Pathak (respondent No. 1 in D.B. Civil Special Appeal No. 204/2002) was appointed as Librarian and was confirmed on the post on 23.11.1995. She was dismissed from service by order dated 20.8.1997. Smt. Manju Bhatnagar (respondent No. 1 in D.B. Civil Special Appeal No. 205/2002) was appointed as a Lab Assistant in the appellant's School and was confirmed on the post on 23.11.1995. She was dismissed from service by order dated 22.08.1997.
(3.) Against the aforesaid dismissal orders of the respondents, they filed separate appeals before the Rajasthan Non-Government Educational Institution Tribunal, Jaipur and the Tribunal vide its common order dated 06.06.2001 allowed the appeals and set- aside the orders of dismissal of the respondents from service and further granted continuance in service with all service benefits.;