Majmudar, J. - (1.) These two civil appeals arise out of a common Judgment rendered by the High Court of Madhya Pradesh, Indore Bench on 23rd February, 1994. The High Court allowed two writ petitions against Vikram University and other contesting respondents. The contesting respondents after obtaining special leave to appeal from this Court have challenged the said common Judgment of the High Court in these civil appeals.
(2.) A common question is involved in these appeals, namely, whether the University teachers who have been given merit promotion as Readers or Professors, as the case may be, can claim seniority over directly recruited Readers and Professors on the ground of continuous officiation in service as Readers or Professors. The High Court has taken the view that they are not entitled to claim such seniority and has accordingly allowed the writ petitions moved by the directly appointed Readers and Professors. The appellants before us are the promotee Readers and Professors under the merit promotion scheme. Factual backdrop:
(3.) In order to appreciate the grievance voiced by the appellants, it is necessary to have a look at the relevant introductory facts leading to these proceedings. I. Civil Appeal No. 6001/94:;