VIKRAM SINGH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Shishir Dixit, learned counsel, appearing for the petitioner in WPS No. 6178/2019 and Mr. Tanmay Thomas, learned counsel, appearing for the petitioners in WPS No. 10875/2019, Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for the respondent No. 1/State as well as Mr. Sanjay Patel, learned counsel, appearing for the respondent No. 2 and 3/Chhattisgarh Housing Board and Mr. Rupesh Shrivastava, learned counsel, appearing for the respondents No. 4, 5, 7 to 11 in WPS No. 10875/2019.

(2.) The petitioner in WPS No. 6178/2019 was appointed as Assistant on 22/6/2010 in respondent No. 2, Chhattisgarh Housing Board(for short, the Board), established under the Chhattisgarh Grih Nirman Mandal Adhiniyam, 1972 (for short, the Act of 1972) and subsequently, he was promoted to the post of Senior Assistant on 18/9/2019. He is presently posted at Division Office at Durg and is also discharging duties as incharge Divisional Accountant.

(3.) The petitioner No.1 in WPS No.10875/2019 was also appointed as Assistant by order dtd. 23/8/1994 and the petitioners No. 2 to 4 were appointed as Assistant by order dtd. 9/8/1995. By order dtd. 3/12/2014, they were promoted as Senior Assistants.