LOKESH AHIRWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Kesharwani, learned counsel for the appellants. Also heard Ms. Astha Shukla, learned Government Advocate, appearing for respondents No. 1 to 5 and Mr. Shashank Thakur, learned counsel, appearing for respondent No. 6.

(2.) This appeal is preferred against an order dtd. 15/3/2022 passed by the learned Single Judge in Writ Petition (S) No. 1750 of 2022, whereby, the writ petition of the appellants was rejected.

(3.) The writ petitioners were appointed on 17/8/2021 to the post of Agriculture Teachers. At the time of appointment, the petitioners were pursuing Ph.D. courses and as a result of obtaining appointment, they could not pursue the Ph.D. course. A joint application dtd. 25/11/2021 was filed by the petitioners to allow them to pursue Ph.D. course and to grant leave without pay. The said representation was followed by other representations on the subject. As there was no response from the authorities, the petitioners approached this Court by filing writ petition numbered as Writ Petition (S) No. 992 of 2022, which was disposed of on 14/2/2022, providing that the representation of the petitioners would be considered within a period of 15 days.