VIDYA BHUSHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid writ petitions are being disposed of by this common order, as the genesis involved in all the writ petitions is one and the same.

(2.) WP(S) No.4190/2016 has been filed by the petitioners (Vidya Bhushan and Others) seeking quashment of the notification dtd. 21/6/2016 whereby the State Government has amended the Chhattisgarh Secretariat Service Recruitment Rules, 2012 (Henceforth 'the Rules') and added a new Clause-(6) in Rule 13 of the said Rules, whereby relaxation of minimum length of service has been prescribed in promotion from AG-II to AG-I, only for the calendar year 2016.

(3.) WP(S) No.887/2012 (Vidya Bhushan and Others) and WP(S) No.2711/2016 (Gautam Kumar Bansod and Others) have been preferred seeking quashment of the gradation list with effect from 1/4/2011 and also seeking direction to consider their cases and grant seniority from the date of their joining.