STATE OF M P Vs. RITESH CHOUDHARY

JUDGEMENT

(1.) This appeal is directed against an order dated 15.11.2010 passed by learned Single Judge in Writ Petition No.16116/2010, by which writ petition filed by the respondent against the order of withdrawal of regular pay -scale was allowed and the order dated 29.1.2008 modifying the terms of appointment was quashed. The appellants -State has also filed an application I.A. No. 13288/12 seeking condonation of delay.

(2.) Learned counsel for the respondent submits that the impugned order has been passed on the basis of earlier orders of the Single Bench against which writ appeals bearing No.325/2011 (State of M.P. v. Avtar Singh Markam) and Writ Appeal No.323/2011 (State of M.P. v. Pradeep Markam) were filed before the Division Bench, which were disposed of by a detailed order. It is submitted that this appeal may also be dismissed as it is also barred by time.

(3.) As the controversy involved in this appeal is identical, this appeal is also disposed of finally in view of the order passed in Writ Petition No.323/ 11 (The State of'M.P. v. Pradeep Markam), with no orders as to costs.