A N V SATYANARAYAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ appeal is directed against the order dated 3-3-2009 passed in Review Petition No. 17 of 2008 and other connected review petitions filed by the respondents, whereby the learned Single Judge allowing the review petitions recalled the orders under review and dismissed Writ Petition (S) No. 697 of 2007 and other connected writ petitions.

(2.) Learned Counsel appearing for the appellants submits that in the meanwhile the controversy involved in this writ appeal stands finally settled as Hon'ble the Supreme Court in its latest judgment in the mater of Asha Saxena Vs. State of M.P.,2009 3 MPJR(SC) 59, has held that in cases where earlier circular issued by the State of M.P. on 21-9-1974 was in force at the time of appointment of a teacher, such teacher is also entitled to the benefit of circular dated 21-9-1974 and in view of the aforesaid judgment of Hon'ble the Supreme Court, this appeal may also be disposed of in the similar terms.

(3.) Shri Vinay Harit, learned Deputy Advocate General with Shri S.K. Mishra, learned Panel Lawyer for the State submits that if the circular dated 21-9-1974 was in force on the date of appointment of the appellants herein, the appellants shall also be extended the benefit of the said circular after verification of the facts of their case.