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Judgment
The petitioners were earlier serving in the Aided Institution
but after the Rules of 2010 came into force, all of them were
absorbed in the Government Service on the respective posts.
Their grievance is that the outstanding dues under different
heads like gratuity, leave encashment, arrears of salary, selection
scale, fixation in pay-scale, etc which were payable to them h ave
not been released by the Institution despite representation being
submitted by them for last five years.
What has been contended before the court is indeed covered
under the provision of the Rajasthan Non-Government Educational
Institutions Act, 1989 and the petitioner are at liberty to file
application u/Sec.21 of the Act, 1989 which provides an inbuilt
mechanism for redressal of their grievance jointly raised in the
instant petition.
Consequently, the instant writ petition being devoid of merit,
accordingly stands dismissed, with liberty to file application before
the ld.Tribunal.