STATE OF M P Vs. RUPRAM YADAV

JUDGEMENT

(1.) We have heard the learned counsel for the appellant-State and the learned counsel for the respondent-employees in this bunch of writ appeals.

(2.) This bunch of writ appeals involve the same issue. In some of the cases employees were classified as permanent employees against particular posts by the Labour Court and in some of the cases they were so classified by the employer itself.

(3.) In cases where the employees were classified by the Labour Court, the State Government, which is the employer, did not challenge the classification by preferring any writ petition. And, in cases where they were classified by the employer itself obviously, there was no question of challenge to the classification.