- (1.) Leave granted.
(2.) In our view, this appeal can be disposed of on a very short point. The respondents, Bharat Singh Bhati & Ors. filed a writ application before the High Court of Madhya Pradesh at Indore claiming relief that a minimum of pay-scale from the respective dates of their initial appointment be paid to them as had been paid to other similarly situated persons and for other incidental reliefs.
(3.) This writ petition was disposed of by directing payment of the minimum pay-scale from the respective dates of their initial appointment. From the order of the High Court, it would be evident that the High Court had noted that return to the writ petition was filed by the State of Madhya Pradesh, appellant herein, although, admittedly, no such return was filed.;