RAMU LAL DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The decision rendered in W.A. No.109/2012 shall also govern the disposal of other connected appeal being W.A. No.110/2012, because, both these appeals are identical and secondly, involve common question.

(3.) This is an appeal filed by the respondent- employee of W.P. (L) No.7272 of 2010 under Section 2(1) of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 against the common order dated 09.02.2012 passed in the aforementioned writ petition and another connected writ petition.