STATE OF MADHYA PRADESH Vs. NATWARLAL TRIVEDI BANSHIDHAR

JUDGEMENT

(1.) THIS order will govern the disposal of Review Petition Nos.279/10, 280/10, 281/10, 282/10, 283/10, 409/10, 410/10, 200/11, 201/11, 205/11, 206/11, 207/11, 208/11, 209/11, 210/11, 211/11 and 233/11 since it is jointly stated by counsel for both the parties that these Review Petitions arise out of the identical orders passed in Writ Appeals in the similar fact situation.

(2.) FOR convenience, the facts have been noted from Review Petition No.279/2010.

(3.) THIS review petition is at the instance of the State seeking review of the order dated 12.1.2010 passed in W.A. No.417/2009, by which the Division Bench had dismissed the Writ Appeal of the State against the order of the learned Single Judge dated 5.5.2009 passed in W.P. No.2865/2009, taking note of the fact that the other Writ Appeal No.76/2009 in the matter of State of M.P. and others Vs. Devnarayan was dismissed by the Division Bench by order dated 11.5.2009. While passing the order dated 5.5.2009, the Writ Court had considered the petitioner's grievance that by order dated 14.5.1996 his services were regularized along with several other persons in the work charge and contingency fund service in the pay -scale of Rs.750 -945/ -, but without an opportunity of hearing the order dated 8.10.2004 was passed cancelling the order dated 14.5.1996. The Writ Court, accordingly, had disposed of the petition by quashing the order dated 8.10.2004 with liberty to the State to issue a show -cause notice and take appropriate decision and further directing that the respondentemployee would be entitled to the benefits accrued to him from the order dated 14.5.1996 till any fresh decision is taken by the State. The SLP No.13584/2010 preferred by the appellant against the order dated 12.1.2010 passed in W.A. No.417/2009 has been disposed of by order dated 2.8.2010 by giving liberty to file review. Hence this review petition has been filed.