Madhya Pradesh High Court
Sachin Koshta vs The State Of Madhya Pradesh on 9 August, 2017
WP-8947-2016, W.P. Nos.9368/2016, 11291/2016, 13611/2016,
Conc-1639/2016, W.P. No.15899/2016, 20798/2016, 20964/2016,
20969/2016, 21249/2016, 7057/2017, 8644/2017, 8705/2017,
8784/2017, 9720/2017
09-08-2017
None present on behalf of the petitioners.
Shri Sandeep Kumar Shukla and Ms. Nirmala Naik, Advocates
for the respondent/UGC.
Shri Amit Seth, Govt. Advocate submits that the petitioners have been appointed as Guest Faculty on contract basis. They are claiming payscales fixed by the U.G.C. Similar issue has been examined by the Gwalior Bench of this Court in W.A. No.386/2016 [State of M.P. vs. Ramveer Singh Gurjar and others] and vide order dated 8-02-2017 the writ appeal has been dismissed. Thus, it is contended by the counsel for the State that the issue involved in the present petitions is identical to W.A. No.386/2016.
Since none present on behalf of the petitioners, list under the heading "Directions" on 16-8-2017.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
ac