SYED MAJHAR ULHAQUE Vs. STATE OF M.P

JUDGEMENT

(1.) WRIT Petition No.7630/2013 was heard analogously with Writ Petitions No.7629/13, 7631/13, 589/14, 590/14, 591/14 and 834/14. Learned counsel for the parties submitted that similar questions of fact and law are involved in these matters and, therefore, matters may be analogously heard. Prayer accepted.

(2.) SHRI S.P.Jain, learned counsel for the petitioners submits that the petitioners are entitled to get the benefit of encashment of leave. The respondents have erred in not providing the said benefit.

(3.) THE matter was heard on 24.4.2013. On the said date, Shri Jain took leave for providing similar orders passed by the Principal Seat. On the next date, he provided the orders passed by the Principal Seat in Writ Petition No. 11581/2013 (Prem Shankar Biliya vs. State of MP and another) and prayed that these petitions be disposed of in terms of the order passed by the Principal Seat.