TRIBAL WELFARE DEPARTMENT Vs. HEERALAL YADAV

JUDGEMENT

(1.) HEARD on IA No. 5066/2015 (filed in W.A. No. 429/2015), IA No. 5072/2015 (filed in W.A. No. 432/2015) and IA No. 5074/2015 (filed in W.A. No. 434/2015) an application for condonation of delay and also on the question of admission.

(2.) THESE bunch of appeals have been filed by the State against the order passed in the Writ Petition whereby learned Writ Court disposed of the Writ Petition by holding that the direction issued in the matter of Kailash Chandra Vs. State of M.P. and others by the Division Bench of this Court will apply mutatis mutandis in the present bunch of Writ Appeals and directed the appellants to examine the case in the light of aforesaid directions within a period of three months from the date of receipt of certified copy of this order.

(3.) ON 16.5.2012, 28.3.2012 and 5.3.2012, the said Writ Petition was decided with direction to consider their case for grant of regular pay scale in the light of earlier judgment passed in the matter of Sukhlal Vs. State of M.P. and others. By order dated 24.05.2014 the appellants/State have granted regular pay scale to the respondent.