ASHOK BHUSHAN, J. - (1.) Leave granted.
(2.) These two appeals have been filed against the identically worded judgments of High Court of   Madhya   Pradesh   dated   05.12.2012   and 17.01.2013 respectively dismissing the writ appeal   filed   by   the   State   of   Madhya   Pradesh. The facts and issue in both the appeals being common, it is sufficient to refer to the facts and   pleadings   in   civil   appeal   arising   out   of SLP (C) No. 26528 of 2017 for deciding both the appeals.   The   parties   shall   be   referred   to   as described in the writ petition.
(3.) The writ petitioners had passed M.Phil. from   different   universities   under   distance education   (between   the   year   2007   to   2009) before   11.07.2009.   Writ   petitioners   were engaged   as   guest   lecturers   in   different Government/Semi   Government   Colleges   since before   the   year   2009.   Higher   Education Department of the Government of Madhya Pradesh issued an order dated 22.02.2012 on the subject "Arrangement   of   Guest   Lecturers   in   Government Colleges   for   the   remaining   period   of   Academic Session 2011­12 and upcoming sessions".;