NASIR AHMAD IRAKI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common question of fact and law is involved in all these writ petitions, they have been heard together and are being decided by this common order.

(2.) The petitioners were appointed on the post of 'Assistant Grade - III' in the respondent Department on compassionate ground. In their order of appointment, it has clearly been incorporated that the petitioners would have to pass the Hindi Typing examination or attain the age of 40 years which will make them entitled for annual increment and their services will be regularized.

(3.) It is the case of the petitioners that some of them have passed the Hindi Typing examination and some have attained the age of 40 years and they have been granted annual increment and other benefits after completion of one year from the date of passing the Hindi Typing examination, which ought to have been granted to them from the date of their appointment. The petitioners have also made representations to the competent authority in this regard but they have not been considered and decided.