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Judgment
6 paragraphs · 206 wordsPankaj Purohit, J
Since a common question of law and fact is involved in these writ petitions, these have been taken up together and decided by this common order.
It is submitted by learned counsel for the petitioner(s) that the writ petitions are covered by the judgment and order dated 27.03.2017 passed by a Coordinate Bench of this Court in WPSS No.1955 of 2015 and batch of writ petitions, which is annexed along with the writ petition.
Learned State Counsel does not dispute the fact that the matter is squarely covered by the aforesaid judgment. He further submits that the Special Appeal and the SLP filed by the State have also been dismissed.
In this view of the matter, both these writ petitions are allowed. The respondents are directed to count the services rendered by the petitioners before taking the institution under grant-in-aid and grant them selection grade w.e.f. 04.07.2021 as well as 12.09.2021 respectively. The writ petitions filed by the petitioners shall abide by the judgment and order dated 27.03.2017 passed by a Coordinate Bench of this Court in WPSS No.1955 of 2018 and batch of writ petitions.
Pending application(s) if any stands disposed of accordingly in all these matters.