STATE OF CHHATTISGARH Vs. BABU ABRAHAM

JUDGEMENT

(1.) THE decision rendered in this appeal shall also govern disposal of Writ Appeal Nos. 419/2011, 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 29, 30, 31, 32, 34, 42, 47, 48, 49, 50, 51, 52, 71, 72, 73, 74, 75, 351, 352, 353, 355, 356, 357, 358, 359, 360, 361, 362, 363, 364, 365, 366, 367, 368, 369, 370, 371, 372, 373, 374, 375, 376, 377, 378, 379, 380, 381, 382, 383, 384, 385, 386, 387, 388, 389, 390, 391, 392, 393, 394, 395, 396, 397, 398, 399, 400, 401, 402, 403, 404, 405, 406, 407, 408, 409, 410, 411, 412, 413, 414, 415, 416, 417, 418, 419, 420, 421, 422, 423, 424, 425, 426, 427, 428, 429, 430, 431, 432, 433, 434, 435, 436, 437, 438, 439, 440, 441, 442 and 443 of 2012 (total 127 cases), because all these appeals involve common question of facts and law and arise out of the same impugned order dated 4th July, 2011, passed in W.P.(S) No. 6510 of 2009 and other connected matters.

(2.) THIS is an appeal filed by the respondents No. 1 and 2 of W.P.(S) No. 6510/2009, under Section 2(1) of the Chhattisgarh (Appeal to Division Bench) Act, 2006 read with Rule 158 (1)) of the Chhattisgarh High Court Rules, 2007, against the order dated 4th July, 2011 passed by the learned Single Judge in W.P.(S) No. 6510/2009 and other connected matters.

(3.) SO the question that arises for our consideration in this appeal is, Whether learned Single Judge was justified in allowing the writ petition in part as against the appellants and if not then, what orders need be passed in this appeal ?