ASHISH KUMAR CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common question of law and fact is involved in all these writ petitions, they have been heard together and are being decided by this common order.

(2.) Petitioners, who are in total 32 in number, have been appointed on the post of Training Officers by the Joint Director, Employment and Training vide order dtd. 10/01/2013 (Annexure P/2) and after successful completion of two years of service, they have been confirmed on the post of Training Officers vide Annexure P/6.

(3.) By way of these writ petitions, petitioners have called in question the show cause notice dtd. 06/10/2021 (Annexure P/1) issued by respondent No. 3 by which it has been held that since the appointment of the petitioners made on the post of Training Officer vide order dtd. 10/01/2013 (Annexure P/2) is not in accordance with the provisions contained under Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon aur Anya Pichhde Vargon ke liye Aarakshan) Niyam, 1998 (hereinafter 'Rules of 1998'), therefore, by virtue of Sec. 14 of Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon aur Anya Pichhde Vargon ke liye Aarakshan) Adhiniyam, 1994 (hereinafter 'Act of 1994'), their appointment is voidable for which their explanation has been sought by the impugned notice (Annexure P/1).