ANSUIYA PRASAD TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) AS common question of law and facts are involved in all these petitions, they are being heard and decided by this common order. For the sake of convenience, pleadings and documents available in W.P.No.13436/2008 are being referred to in this order.

(2.) CHALLENGE in all these petitions are made to the action of the respondents/ M.P. Text Book Corporation in refusing to regularize the services of the petitioners and rejecting their claim for the same and ultimately terminating their services.

(3.) IT is the case of the petitioners that they were appointed in the Head Office of the Corporation at Bhopal and after their appointment, they continued to work regularly. When a seniority list Annexure-P7 was published on 28.8.1995, in the said list, their names were included along with particulars of the appointment. In the said list, one Shri Lalit Sahu is also shown to be appointed as a Lower Division Clerk w.e.f. 2.6.1989, he is junior to the petitioner, Shri Ansuiya Prasad Tiwari but he was regularized in the services of the Corporation vide orders passed on 30th of May, 1996 and 24th of June, 1996 Annexure- P9.