STATE OF MADHYA PRADESH Vs. RAMESH CHANDRA DIXIT

JUDGEMENT

(1.) THIS is a bunch of writ appeals filed by the State of M.P. challenging the orders of various learned single Judges by which the State has been directed to count the past services of the writ petitioners for purposes of considering their eligibility for grant of senior scale and selection grade.

(2.) SINCE they involve common question therefore, all these writ appeals have been heard together and are being disposed of by this common order.

(3.) IN view of the direction of the Supreme Court for expeditious disposal, by an administrative direction of the Acting Chief Justice all the writ appeals pending before the Gwalior and INdore Benches were transferred to the Principal Seat at Jabalpur and have been heard together in this bunch.