Madhya Pradesh High Court
Anamika Pateriya vs The State Of Madhya Pradesh on 29 August, 2018
THE HIGH COURT OF MADHYA PRADESH W.P. No. 16277/2018, W.P. No. 16930/2018, W.P. No. 17157/2018, W.P. No. 17193/2018, W.P. No. 17260/2018, W.P. No. 17296/2018, W.P. No. 17376/2018, W.P. No. 17397/2018, W.P. No. 17614/2018, W.P. No. 17701/2018, W.P. No. 17846/2018, W.P. No. 17974/2018, W.P. No. 17978/2018, W.P. No. 17984/2018, W.P. No. 18008/2018, W.P. No. 18185/2018, W.P. No. 18187/2018, W.P. No. 18285/2018, W.P. No. 18322/2018, W.P. No. 18383/2018, W.P. No. 18423/2018, W.P. No. 18513/2018, W.P. No. 18533/2018, W.P. No. 18553/2018, W.P. No. 18583/2018, W.P. No. 18585/2018, W.P. No. 18590/2018, W.P. No. 18599/2018, W.P. No. 18602/2018, W.P. No. 18604/2018, W.P. No. 18643/2018, W.P. No. 18645/2018, W.P. No. 18653/2018, W.P. No. 18672/2018, W.P. No. 18676/2018, W.P. No. 18694/2018, W.P. No. 18698/2018, W.P. No. 18701/2018, W.P. No. 18709/2018, W.P. No. 18713/2018, W.P. No. 18716/2018, W.P. No. 18724/2018, W.P. No. 18725/2018, W.P. No. 18742/2018, W.P. No. 18745/2018, W.P. 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No. 19146/2018, W.P. No. 19559/2018, W.P. No. 20092/2018, W.P. No. 20206/2018, W.P. No. 18863/2018, W.P. No. 19096/2018, W.P. No. 19144/2018, W.P. No. 19153/2018, W.P. No. 19263/2018, W.P. No. 19311/2018, W.P. No. 19774/2018, W.P. No. 19755/2018, W.P. No. 19853/2018, W.P. No. 19877/2018 and W.P. No. 17557/2018 Jabalpur, dated 29.08.2018 Parties through their counsel.
Heard on the question for grant of interim relief. Learned Government Advocate relied on the judgement passed by the Gwalior Bench of this Court in W.P. No. 17289/2018 (Miss Gunjan Jaiswal & others Vs. State of M.P. & others) and states that as identical writ petition has been dismissed by the Gwalior Bench of this Court, therefore, the writ petition deserves to be dismissed.
On going through the said order, this Court finds that while dismissing the said writ petition, the Gwalior Bench of this Court has not taken into consideration the order passed by the Division Bench of this Court in W.P. No. 8947/2016.
At this stage, learned Govt. Advocate prays for ten days' time to file reply.
Time, as prayed for, is granted.
As an interim measure, it is directed that if the petitioners are continued as Guest Teacher in the last academic session i.e. 2017-2018 and if otherwise eligible, then they will be permitted to continue as Guest Teacher till next date of hearing.
List along with W.P. No. 16277/2018 on 10.09.2018. Let a photocopy of this order be kept in all the aforesaid connected writ petitions.
Certified copy as per rules.
(Ms.Vandana Kasrekar) Judge ashish Digitally signed by ASHISH KUMAR LILHARE Date: 2018.08.30 10:09:23 +05'30'