SANTOSH KUMAR BAIGA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) (Passed on this 23rd day of April, 2012) (Writ Petition under Article 226 of the Constitution of India) Since, W.P.(S) Nos.1740, 1741, 1742, 1743, 1744 & 1745 of 2012 involved the same question of facts and law, they are being decided by this common order.

(2.) THE petitioners impugn the letter dated 23.03.2012 (Annexure P-1), whereunder, the petitioners have been asked to produce properly verified caste certificate within a period of seven days.

(3.) LEARNED counsel for the petitioners submits that the petitioners may be granted six months time to continue in the post and in the meantime, they will obtain the caste certificate under the provisions of law and produce the same before the concerned authority.