HIGH COURT OF CHHATTISGARH Vs. SATISH CHANDRA SHRIVASTAVA

JUDGEMENT

(1.) HEARD.

(2.) SINCE the issues involved in all these appeals are one and the same, they are being disposed of by this common order.

(3.) NOTICE of writ petition was issued on 23.03.2008 and thereafter as prayed by learned counsel, time was granted on 29.04.2009, 11.08.2009 & 08.10.2009 to file counter affidavit, but no counter affidavit could be filed. However, when the matter was taken up on 18.11.2009 no one has caused appearance on behalf of the respondent authorities and on the statement of learned counsel for the petitioner that he was not pressing the case on merits at that stage, the learned single judge disposed of the writ petitions on the technical ground that the orders passed by the appellate authority do not contain any reason.