TAPEN SEN, J. - (1.) THE description of the respondents given in this judgment have been taken in exactly the same manner in which they have been described in the Cause Titles of the respective cases.
(2.) WP (S) Nos. 2459 of 2001, 2808 of 2001, 2973 of 2001, 3016 of 2001 and 4453 of 2001 pertain to the teachers whereas WP (C) Nos. 4392 and 4645 of 2001 relate to the parents/guardians. Save and except WP (C) Nos. 4392 and 4645 of 2001, petitioners of the remaining five cases and who are all teacher -petitioners have prayed for quashing the orders dated 30.5.2001 (which has been brought on record through different annexures such a Annexures 11, 10 series, 7 series, 17 and 17/A and Annexure 3 respectively) passed by the Chairman, ICC Managed Schools. Mosabani Mines Middle School, Mosabani, whereby and whereunder the teachers have been informed that certain posts were found to be redundant and keeping in view the present financial conditions, it had been decided to abolish the posts held by the petitioners with effect from 1.6.2001. They were further informed that they would stand released from their service with effect from the said date. Along with the said letter, a cheque equivalent to one month 'ssalary in lieu of notice was enclosed.
(3.) THE petitioner have further prayed that the respondents be directed not to give effect to the aforementioned order and to allow them to Continue in their services. They have also prayed that the State -respondents/State of Jharkhand be directed to take over the School in question if the management of the HCL/ICC is not in a position to run the same.;