SURESH KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Writ petition No.26590/2018 and W.P.No.1418/2019 are filed respectively by a male Adhyapak and a female Adhyapak who were admittedly appointed as Samvida Shala Shikshak Grade II by the Janpad Panchayat, Waidhan and later on they were absorbed on the post of Adhyapak in the Janpad Panchayat and subsequently were transferred to Municipal Corporation, Singrauli and thereafter series of litigations started. W.P. No.18388/2020 is filed seeking cancellation of absorption/transfer of the petitioners under Municipality being dehors the Rules of 2008.

(2.) In the second round of litigation, order of repatriation and cancellation of promotion is under challenge in W.P. No.26590/2018 and W.P. No.1418/2019.

(3.) For the sake of convenience and with the consent of parties, petition namely W.P. No.1418/2019 (Smt. Pramila Dubey Vs. The State of M.P. and others) is taken as a lead case and facts of that case will be viewed as the facts applicable to other matters. However, wherever distinction is required, it will be drawn at appropriate stage.