SURESH PRASAD YADAV Vs. SURESH PRASAD YADAV

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned Counsel for the State.

(2.) Since both the writ applications arise out of same cause of action and for the same reliefs by one petitioner, they have been heard together and are being disposed of by this common order.

(3.) Petitioner has filed both the writ applications for a direction to the respondents to treat him as a Demonstrator working in the college with effect from 15.9.1975, to give him concurrence of service, and to give concurrence to his promotion as Lecturer counting his services as Demonstrator from the said date with all consequential benefits, and to give other consequential benefits of promotion to the post of Reader also as per Statute.