JUDGEMENT
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(1.) .A. No.1034 of 2013 has been listed today under the heading "For Orders". In the said application, the petitioner has prayed for an interim order, directing the respondents to pay arrears
and current salary in the scale of University Professor.
(2.) LEARNED counsel for the parties submitted that the same prayer has been made in the writ petition and the writ petition itself can be heard and disposed of at this stage.
Accordingly, the parties have been heard on merit of the writ petition as well as interlocutory application and both are being disposed of by this order.
(3.) THE petitioner is holding the post of University Professor in Mathematics in Ghatshila College under Vinoba Bhave University.;
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