RAJESH KUMAR SHUKLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) W .P.(S) Nos. 7658/2010, 371/2011 and 372/2011, involved common facts and a common question of law and, as such, they are being considered and disposed of by this common order.

(2.) CHALLENGE in these petitions is to the show cause notice derted 29.11 2010 (Annexure P-1), which was issued to the petitioners after having taken decision on 28.11.2005 to cancel promotion of the petitioners to the post of Upper Division Teacher.

(3.) ONE of the petitioners, filed a writ petition being W.P.No. 599/2003 (Annexure P-7). This Court by order dated 26.4.2003, directed the petitioner to make a detailed representation to the competent authority to decide the same In accordance with law. It was further observed that if any adverse order passed and the petitioner thereby aggrieved, he may file. a fresh petition challenging the order.