VINOD KUMAR SHADANGI Vs. STATE ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Heard finally with the consent of the parties along with other connected matters analogously.

(2.) It is pointed out that earlier in Writ Petition No. 1343 of 2001 (Chhattisgarh Tratiya Warg Shaskiya Karmachari Sangh v. State of Chhattisgarh and Ors.) learned Single Bench of this Court had passed order on 20-8-2001 with some observations. Learned Single Bench of this Court has also passed orders in the petitions filed by the individuals.

(3.) After passing of the orders by learned Single Bench of this Court some of the petitioners approached the State Govt./competent authority by making representations and some have approached the Commissioner as was directed in the order.