VIDHYA VERMA Vs. STATE GOVT OF C G

JUDGEMENT

(1.) Heard.

(2.) Since the common question of fact and law are involved in these petitions, therefore, they are being decided by this common order.

(3.) The petitioners in these cases have claimed that they are entitled to two advance increments from the date when they have obtained qualification of D.Ed. after 01/03/1999.