STATE OF M.P. 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 ofsenior 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.) By Judgment dated 1.12.2011 the Supreme Court remanded the matters to this Court. It was directed in the said order of the Supreme Court that the Chief Justice may either take up the matter himself or assign it to an appropriate Bench and request that Bench to dispose of the appeals at the earliest. It was also directed that cases pending before other Benches should be placed before one Bench.