MAHESH CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above mentioned cases were heard analogously together and a common order is being passed. The facts of W.P. No. 8767/2011 are being narrated as under :

(2.) THE petitioner before this Court has filed this present writ petition being aggrieved by the order dt. 16/9/2011 by which the petitioner's case for grant of regular pay scale has been rejected from the date of initial appointment.

(3.) THIS Court has carefully gone through the aforesaid judgment and the same reads as under :