NIRMALJIT KAUR,J. - (1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) The prayer in the present writ petitions is for quashing of the Orders dated 21.08.2015 as well as dated 13.08.2015 vide which the services of the petitioners have been terminated.
(3.) The respondents issued an advertisement dated 25.05.2012 for recruitment to the post of Safai Karamchari in the Municipal Council, Hanumangarh. As per the Rajasthan Municipalities (Safai Karamchari Service) Rules, 2012, a candidate is required to satisfy certain eligibility criteria. The petitioners who applied in pursuance to the said advertisement were selected on the said post. However, their services have been terminated without giving any opportunity of being heard. Reply has been filed.;