ASHOK KUMAR GAUR,J. - (1.) The present batch of three writ petitions is decided by the common order as all the petitioners have challenged the impugned order dated 20th June, 2016, whereby the services of the petitioners have been terminated on account of acquiring qualification of Diploma in Education from District Institute of Education and Training (DIET) Rajgarh/Shajapur, Madhya Pradesh.
(2.) The respondents/State has passed the order of removing the petitioners from service on account of report being submitted by Enquiry Committee.
(3.) All three petitioners were appointed as Prabodhak in the year 2008. The petitioners have raised a grievance that the qualification which was acquired by them was a valid qualification at the time of appointment and their services could not have been terminated after lapse of almost 8 years. The petitioners have further pleaded that they all were regularized in the service and without following the due process of law, their services were terminated.;