STATE OF M P Vs. RAJESH AHIRWAR

JUDGEMENT

(1.) Since all the aforesaid 13 Writ Appeals arise out of one common order passed by the learned Single Judge in W. P. Nos. 559, 565, 566, 567, 572, 573, 589, 590, 591, 592, 706, 1009 and 1523 all of the year 2007 (S), therefore, they are being decided by this common judgment.

(2.) Being aggrieved by the order dated 7-7-2007 passed by the learned Single Judge of this High Court in Writ Petition No. 559/07(S), whereby allowing the writ petitions, directed reinstatement of the petitioners, respondents herein, in service to the posts on which they were working at the time of the impugned order but without any financial benefit and backwages, the appellants have preferred the aforesaid Writ Appeals under section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005.

(3.) Short resume of the facts as taken from W. P. No. 559/07(S) are as follows :-