ASHOK KUMAR MATHUR, J. - (1.) ALL these 12 writ petitions involve common questions of law and facts therefore they are disposed of by a common order.
(2.) FOR the convenient disposal of these writ petitions the facts of S.B. Civil Writ Petition No. 1097 of 1986: Budhra Ram v. Rajasthan and Ors. are taken into consideration: The petitioner having passed his Higher Secondary Examination from the Board of Secondary Education Rajasthan Ajmer obtained a Diploma in Teaching Examination from the erstwhile University of Jabalpur now known as Rani Durgawati Vishwavidhalaya, Jabalpur in the year 1985. The petitioner was appointed by the Vikas Adhikari on the post of teacher is the pay scale of 490 -840 for a period of six months or till a duly selected candidate is available. It was also mentioned in the note 7 of the endorsement of the order dated 14 -8 -1985 that since the question of recognition of the Diploma obtained from Jabalpur University is pending consideration with the Government of Rajasthan therefore the petitioner is appointing on a fixed salary of Rs. 400/ -. Thereafter; the petitioners services were terminated by the order Annx. 5 dated 17 -4 -86. Aggrieved against this order, the petitioners have filed the present writ petition.
(3.) MR . Dave, learned Counsel appearing for the State has brought to my notice the order of the State Government dated 8 -7 -1986 whereby the diploma obtained from Rani Durgavati Vishwavidhyalaya, Jabalpur has been recognised by the Government upto 1985 -86. The order dated 8 -7 -1986 reads as under: .........[vernacular ommited text]...........;