TAKESHWAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) IN the present writ petitions petitioners have claimed reliefs to pass similar order dated 21/10/2008 passed in W.P.S. No. 5894/2008.

(2.) ACCORDING to learned counsel petitioners in the respective petition were appointed as second Guruji in the EGS Centre in March 2000 and were terminated in November 2000 and the said termination is illegal as the same was passed in contravention of government policy. He has argued that in W.P. No. 3441/2003, this court passed an order on 13/01/2006 canceling the similar order passed in favour of other persons and in yet another writ petition W.P.S. No. 5894/2008, this court vide order dated 21/10/2008 issued a direction to the petitioners to file a representation. He would thus submit that the petitioners are entitled to similar reliefs for consideration of their representation.

(3.) THERE is no explanation much less any justifiable or acceptable explanation that delay in filing the writ petition is bonafide.