ASHA Vs. STATE OF M P

JUDGEMENT

(1.) THE learned counsel appearing for respondents 1 and 2 again seeks time to file return in this case on 4.4.2003, same prayer was made, but the aforesaid prayer was allowed as last opportunity. As respondents 1 and 2 inspite of last opportunity, have not filed return, in the circumstances, their right to file return is closed.

(2.) THE learned counsel appearing for petitioner contends that the case of the petitioners are squarely covered as per decision of this Court in Writ Petition No. 2939/1989 (Dr. P.K. Shrivastava and others v. State of M.P. and others) decided on 26.9.2000. The aforesaid order was challenged by respondents/State before the Division Bench of this Court in L.P.A. but the aforesaid L.P.A. was dismissed on 26.2.2001. Thereafter, the State preferred an S.L.P. before the Apex Court which was decided on 12.7.2001 by following order:

(3.) THE learned counsel for respondents 5 and 7 contend that the case of craft teachers is not covered by the aforesaid order and in respect of craft teachers, the matter is sub judiced before this Court. They drew the attention of this Court in this regard to Annexure P/S wherean endorsement No. 2 speaks for the similar contention. In view of the aforesaid contention, this petition is finally disposed of with following directions: