PRADEEP NANDRAJOG,J. - (1.) The present special appeals arise out of a common impugned order dated 13.01.2014 passed by learned Single Judge in S.B.Civil Writ Petition No.11156/2011 (Smt.Saru Bai v. State of Rajasthan and Ors .) and S.B.Civil Writ Petition No.11155/2011 (Soma Ram v. State of Rajasthan and Ors .), whereby the writ petitions filed by the respondents/writ petitioners were allowed, while directing the respondents to re-employ the writ petitioners (respondents herein), namely, Smt.Saru Bai as Head Cook and Soma Ram as Chowkidar or as a Cook within a period of one month from the date of passing of the order, with notional benefits of seniority since their termination.
(2.) Brief facts, indispensable for the present adjudication, are that the respondents/writ petitioners, namely, Soma Ram and Smt. Saru Bai are both husband and wife, who were appointed as Chowkidar and Cook respectively, in Kastoorba Gandhi Balika Aawasiya Vidhyalaya under the Sarva Shiksha Abhiyan with effect from 01.04.2000 and 26.01.2006 respectively. The appointments of the respondents/writ petitioners were made purely on temporary basis through a placement agency, namely Kaila Detective and Security Services. The services of both the respondents/writ petitioners have been discontinued with effect from 01.07.2010, while respondent/writ petitioner-Smt. Saru Bai was functioning as Cook and respondent /writ petitioner-Soma Ram was working as Chowkidar.
(3.) The respondents/writ petitioners challenged the aforesaid termination/discontinuance of their services by way of filing the aforementioned writ petitions on account of the fact that their services were terminated illegally and in violation of the provisions of Section 25F of the Industrial Disputes Act, 1947. The said writ petitions filed by the respondents/writ petitioners were allowed by the learned Single Judge vide a common order, which is under challenge in the present special appeals.;