JHAVERI,J. - (1.) By way of these appeals, the appellants have challenged the judgment and order of the learned Single Judge whereby he has dismissed the writ petitions preferred by the appellants.
(2.) The case of the appellants- petitioner is that because of heavy financial burden and abolition of posts, the services of the respondents was not required and they were removed after following the provisions of Section 18 of the Rajasthan Non Governmental Education Institution Act, 1989 (in short Act of 1989), after paying six months' salary. However, a dispute has been raised before the Tribunal and the Tribunal after hearing both the sides has set aside the order of the authority on the ground that the necessary previous approval of the competent authority- Director of the Education was not taken. As such order(s) of removal of all the respondents- original applicants before the Tribunal were set aside. The order came to be challenged before the learned Single Judge, who has also upheld the order of the Tribunal.
(3.) Mr. Garg, appearing for the appellants mainly contended that in case of abolition of posts, the compliance of Section 18 of the Act of 1989 is not mandatory.;