DILIP KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) I .A. No. 318/15 seeking exemption from filing additional court fees is considered and allowed for reasons mentioned therein. Petitioners are permitted to prosecute this petition jointly.

(2.) THIS petition under Article 226 of the Constitution of India has been jointly filed by 49 petitioners, who hold the post of Professor/Assistant Professor and are working under the Higher Education Department in the State of Madhya Pradesh.

(3.) SHORT but significant question that arises in this petition is as follows : -