REGENT COMPUTRONICS PVT. LTD.

RAMESH CHANDRA DIXIT Appellant

V/S

STATE OF MP Respondents

Referred Judgements :-

G.P. DOVAL AND OTHERS VS. CHIEF SECRETARY,GOVERNMENT OF U.P. AND OTHERS [REFERRED TO]
STATE OF WEST BENGAL AND OTHERS VS. AGHORE NATH DEY AND OTHERS [REFERRED TO]
TEJASWANI VS. STATE OF M.P. [REFERRED TO]
A.P.N. MAYAKUTTI VS. SECRETARY [REFERRED TO]
L. CHANDRA KISHORE SINGH VS. STATE OF MANIPUR AND OTHERS [REFERRED TO]
S.K. CHOPRA VS. STATE OF M.P. AND OTHERS [REFERRED TO]
NARAYANAN SANKARAN MOOSS VS. STATE OF KERALA [REFERRED TO]
G S GILL VS. STATE OF PUNJAB [REFERRED TO]
D P MAHESHWARI VS. DELHI ADMINISTRATION [REFERRED TO]
O P SINGLA SADHU RAM VS. UNION OF INDIA [REFERRED TO]
ARUN KUMAR CHATTERJEE VS. SOUTH EASTERN RAILWAY [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
K MADHAVAN DWARKA NATH VS. UNION OF INDIA [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF TAMIL NADU VS. E PARIPOORNAM [REFERRED TO]
UNION OF INDIA VS. K B RAJORIA [REFERRED TO]
RUDRA KUMAR SAIN VS. UNION OF INDIA [REFERRED TO]
ASHUTOSH GUPTA VS. STATE OF RAJASTHAN [REFERRED TO]
UNION PUBLIC SERVICE COMMISSION VS. GIRISH JAYANTI LAL VAGHELA [REFERRED TO]
UNION OF INDIA VS. M MATHIVANAN [REFERRED TO]
V B PRASAD VS. MANAGER P M D U P SCHOOL [REFERRED TO]
FOOD CORPN OF INDIA VS. ASHIS KUMAR GANGULY [REFERRED TO]
B MANMAD REDDY VS. CHANDRA PRAKASH REDDY [REFERRED TO]
S SUMNYAN VS. LIMI NIRI [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR JENA [REFERRED TO]
BHERUSINGH VALA BAMNIYA VS. STATE OF MADHYA PRADESH BHOPAL [REFERRED TO]
ABIDA QURESHI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. PURANLAL NAHIR [REFERRED TO]
STATE OF U.P. AND ANOTHER VS. DR. M.J. SIDDIQUI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) As common questions of law and fact are involved in all these 111 petitions, they were heard and are being decided by this common order. For the sake of convenience, pleadings and documents filed in Writ Petition No.2742/2012(S) Dr. Ramesh Chandra Dixit Vs. State of MP and another, is being referred to in this order.

(2.) Petitioners, who are appointed in the Higher Education Department of the State of Madhya Pradesh in the year 1986, 1987 and 1989 under Rule 13(5) of the MP Educational Services (Collegiate Branch) Recruitment Rules, 1967 [hereinafter referred to as the Rules of 1967 ] claim grant of senior pay scale and selection grade in accordance to the provision of the Schemes and Circulars issued by the University Grants Commission and as adopted by the State of Madhya Pradesh and incorporated in the M.P. Educational Service (Collegiate Branch) Recruitment Rules, 1990 [hereinafter referred to as the Rules of 1990 ].

(3.) It is the case of the petitioners that they have completed eight years of service in the cadre of Assistant Professors and are entitled to senior scale and thereafter selection grade in accordance to the Rules, Circulars and the Scheme formulated by the UGC and implemented by the State Government.

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RAMESH CHANDRA DIXIT Vs. STATE OF MP

Referred Judgements :-

JUDGEMENT

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