STATE OF M. P. Vs. NAND KUMAR TOMAR

JUDGEMENT

(1.) I t is submitted that Shri D.S. Thakur, learned counsel for the writ petitioners is no more. Hence, office to delete his name. However, the Vakalat also indicates the name of Shri R.Sen - Advocate and hence, Vakalat would continue in the name of Shri R. Sen - Advocate.

(2.) Being aggrieved by the order dtd. 25/11/2004 passed by the learned Single Judge in allowing the W.P. No.8723 of 2004 and directing the respondents to give seniority to the petitioners with effect from 12/2/1988 and payment of difference of wages, the State is in appeal.

(3.) The case of the writ petitioners is that the posts of the Upper Division Teacher (UDT) were advertised. The selection process was challenged before this Court in Miscellaneous Petition No.3816 of 1987. The instant writ petitioners had filed an application for intervention therein. The said miscellaneous petition was transferred to the State Administrative Tribunal and was numbered as O.A. No.3350 of 1988. The same was dismissed.