SURENDRA SARAF Vs. HARISINGH GAUR VISHWA AVIDYALAYA

JUDGEMENT

(1.) AS common questions of law and facts are involved in all these petitions and as the relief claimed are also common, ail these petitions are being decided by this common order.

(2.) FOR the sake of convenience the documents available and the pleadings in the record of W.P. No.4466/2010 (s) - Surendra Saraf Vs. Dr. Hari Singh Gaur Vishwavidyalaya, Sagar is being referred to in this order.

(3.) AFTER the aforesaid resolution was passed the Central Act of 2009 came into force and when the Act came into force, it is a case of the petitioners that by virtue of Section 4(d) of the Act of 2009, their service conditions stands protected. Section 4(d) of the Act of 2009 reads as under :-