ISHWAR CHAKRABORTY Vs. STATE OF CHHATTISGARH AND OTHERS

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.) Admittedly, the petitioners services have been terminated by an express order passed on 1/11/2000 (Annexure P-2) however in para 3 of the writ petition, petitioner declares on oath that he is not challenging any specific order but the prayer is for issuance of a direction to the respondent to decide the representation of the petitioner. The scheme under which the petitioner was appointed has not been annexed with the writ petition and a declaration has been made in para 5 that there is no other alternative efficacious remedy except to file this writ petition. Yet again in para 7 it has been declared that there is no delay in filing this writ petition.