AMAR ARCHAR TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) Since common issue is involved in all these writ applications, as such with consent of the parties, all are being heard together and disposed of by this common order.

(3.) The grievance of all these petitioners are that though they were initially appointed on Class-Ill post on temporary basis pursuant to the decision of the respondent-University, but subsequently they were reverted into Class-IV post while modifying the earlier notification.