ASOPA, J. - (1.) By this writ petition, petitioners have challenged the order of the Rajasthan Non-Government Educational Tribunal dated 6.2.2008 whereby the order of the petitioner-management dated 9.5.2007 of declaring 5 the respondent No. 3 Dr. Anita Surana as surplus and consequential removal from services with effect from 30.6.2007, has been quashed and set aside.
(2.) Counsel for the petitioner-Management Committee of Vaidik Kanya P.G. College, Jaipur has submitted that the services of the respondent No. 3 have been terminated on account of poor economic condition of the 20 institution arising out of non-sanction of grant-in-aid in respect of posts of lecturers and the post of respondent No. 3 was a lecturer in history which is one of it, which compelled the management to make payment of salary of lecturers and employees from the funds of students.
(3.) During the course of pendency of the writ petition, one development 25 has taken place with regard to the fact that the respondent No. 3 filed a document of S.S. Jain Subodh P.G. College dated 14.8.2008 whereby the S.S. Jain Subodh P.G. College has agreed to take the respondent No. 3 as Lecturer in History against a vacant post provided the Government approved.;