HIRAN DEO PRASAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The above writ appeals have been preferred by petitioners / appellants against the common order dated 31.12.2017 passed by the learned Single Judge in a batch of four writ petitions, led by WPS No.2540/2007, disposing off all the four writ petitions in terms of the affidavit dated 12.1.2015 filed by the respondent State. Hence all the aforementioned writ appeals are being decided by this common order.

(2.) All the petitioners/appellants are working as 'Assistant Teacher' in the institute ' Adarsh Awasi Uchhatar Madhyamik Vidhyalay, Raipur' of respondent Vivekanad Vidhyapeeth Ramkrishna Paramhans Nagar, Kota, Raipur (CG) which is a nongovernment educational institution receiving grantin-aid from the State Government. The appointment order (Annexure P-3 to WP No.5050/2005) has been issued in the month of December, 1998 showing appointment of petitioners as Assistant Teacher in the pay-scale of Rs.1200-40-1440/-.

(3.) Since the issues involved in above writ appeals are interconnected with each other, they were heard together and are being disposed off by this common order.