PRAFFUL SHUKLA Vs. GOVERNMENT OF MADHYA PRADESH

JUDGEMENT

(1.) This judgment will dispose of above-mentioned two appeals as the common question of law and facts are involved. The facts are being noticed from Civil Appeal No.786 of 2013.

(2.) The judgment(Judgment dated 19/20/7/2010.) passed by the Division Bench of the High Court(High Court of Madhya Pradesh at Jabalpur) in Writ Appeal(Writ Appeal No. 353 of 2007.) is under challenge before this Court. Vide aforesaid judgment, the order(Order dtd. 15/1/2007) passed by the Single Judge of the High Court was upheld.

(3.) The writ petitions were filed by the appellants praying for quashing of the order dtd. 9/4/1999 vide which the staff in Adult Education Department was merged in Education Department and category-wise seniority was provided. The appellants were already working in the Education Department.