SHRADDHA AKASH SHRIVASTAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The batch of petitions viz. W.P. (S) Nos.6967, 7131 and 7255 of 2009, involve common facts and common question of law and, as such, they are being considered and decided by this common order. For adjudication of these petitions, the documents filed in WP (S) No.6967 of 2009 are being referred, as the facts and documents of all these petitions are identical.

(2.) By these petitions, the petitioners seek quashing of the order dated 06.11.2009 (Annexure - P/5 to WP (S) No.6967 of 2009) by which the petitioners were discharged from the services while working on probation as Civil Judge Class II. The petitioners in W.P.(S) Nos.6967 & 7255 of 2009 also seek quashing of the order dated 09.11.2009 (Annexure - P/6 to WP (S) No.6967 of 2009) by which the respondent No.2 endorsed the order dated 06.11.2009 passed by the respondent No.1.

(3.) The indisputable facts, which are in narrow compass, as projected by the petitioners, are that the petitioners were appointed by order dated 22.09.2006 (Annexure - P/2 to WP (S) No.6967 of 2009) as Civil Judge Class II in the pay scale of Rs.9000-250-10750-300-13150-350-14550. Thereafter, vide order dated 07.10.2006 (Annexure - P/3 to WP (S) No.6967 of 2009), the petitioners were directed to report at their respective place of posting on or before 26.10.2006. The petitioners joined on 18.10.2006, 13.10.2006 & 11.10.2006, respectively. Subsequently, the petitioners were not confirmed on probation and discharged from the service by the impugned order dated 06.11.2009.