(1.) Leave granted.
(2.) Both the appeals raise common questions. We take civil appeal arising from SLP (C) No. 13668 of 2015 as the leading case.
(3.) Respondent No. 1 was appointed as a Forest Guard on 3/5/1980. He completed his training as Forest Guard in the year 1987. Appellant No. 1 came to be appointed as Forest Guard on 15/11/2007. The second appellant was also appointed as Forest Guard on the same day. The appellants were originally part of undivided State of Madhya Pradesh. Upon the enactment of the State Reorganisation Act, 2000, a new State viz., State of Chhattisgarh was born on 1/11/2000. While the State of Madhya Pradesh was undivided, State of Madhya Pradesh, on 17/10/1977 issued the following circular: