STATE OF CHHATTISGARH Vs. ROHINI PRASAD

JUDGEMENT

(1.) Heard Mr. Jitendra Pali, learned Deputy Advocate General for the appellants. Also heard Mr. Dharmnarayan Dubey, learned counsel, appearing for respondent No. 1 along with Mr. Hemant Gupta in both the appeals.

(2.) In Writ Appeal No.318 of 2022, the appellants seek to assail the common judgment dtd. 13/6/2022 passed by the learned Single Judge in Writ Petition (S) No. 180 of 2020 and in Writ Appeal No. 319 of 2022, challenge is made to the same very order passed in Writ Petition (S) No. 973 of 2020. Both the writ petitions were filed by the respondent No.1 in these appeals.

(3.) The date of superannuation of the respondent No. 1 herein, in terms of his appointment, is 10/7/2022.