Madhya Pradesh High Court
The State Of Madhya Pradesh vs Dr. (Mrs.) Sudha Dixit Judgement Given ... on 24 April, 2014
Writ Appeal No.227/2014
24.4.2014
Shri Piyush Dharmadhikari, Government Advocate, for the
appellants/State.
Shri Abhay Pandey, counsel for the respondents.
This writ appeal is directed against the order dated 4.12.2013 passed by the learned Single Judge of this High Court in Writ Petition No.20194/2013. The order dated 4.12.2013 being brief is reproduced as under:-
"Claim of the petitioners in the matter of grant of Selection Grade, Seniority and Senior Pay Scale be considered and evaluated in the light of the judgments rendered by this Court in the case of Dr. Ramesh Chandra Dixit Vs. State of MP & Ors. 2012 (3) MPHT 86 and the subsequent order passed by the Division Bench in Writ Appeal No.655/2012 (State of MP & Ors. Vs. Dr. Ramesh Chandra Dixit). The claim be evaluated and a decision be taken within a period of one month from the date of receipt of certified copy of this order.
With the aforesaid, the petition stands disposed of."
It is stated by the learned Government Advocate that against the judgment passed in the case of Dr. Ramesh Chandra Dixit State has filed Special Leave to Appeal (Civil) No.16083/2013 in which notices have been issued by the Supreme Court.
We, therefore, with the consent of learned counsel for parties finally dispose of this writ appeal with a direction that decision taken by the Supreme Court in Special Leave to Appeal will govern the case of respondents also.
(AJIT SINGH) (SUSHIL KUMAR PALO)
JUDGE JUDGE
TG/-