STATE OF MADHYA PRADESH Vs. RAMVEEER SINGH GURJAR

JUDGEMENT

(1.) The present order shall govern the disposal of Writ Appeals No. 386/2016, 387/2016, 49/2017, 52/2017 and 53/2017, whereby a similar fact in issue is to be considered in all such appeals.

(2.) In Writ Appeals No. 386/2016 and 387/2016, the State of Madhya Pradesh and Jan Bhagidari Samiti have challenged the judgment dated 29.09.2016 passed by the single Bench of this Court in W.P. No. 4716/2016, whereby the petitioners of that petition were granted relief that they are entitled to continue to work on their respective posts till regular selections are made and they are also entitled to get salary in accordance with University Grant Commission circular issued in February, 2010.

(3.) Writ Appeals No. 49/2017 and 52/2017 have been filed by Jan Bhagidari Samiti and the State against the judgment dated 29.09.2016 passed in W.P. No. 5326/2016, where the petitioners of writ petition were granted a similar relief as it was granted in W.P. No. 4716/2016.