MAMTA KAUSHIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners in WPS No. 4032/2015 have filed the petition seeking for the following reliefs:

(2.) Similarly, the petition WPS No. 5048/2015 has been filed by the petitioners seeking for the following reliefs:

(3.) Brief facts of the case as projected by the petitioners in WPS No. 4032/2015 are that the petitioners had earlier filed writ petitions before this Hon'ble Court being aggrieved by the order dtd. 22/2/2011 of the Collector, Korba whereby the Collector exercising his jurisdiction under the provisions of Sec. 85(1) of the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (in short "the Act") cancelled the counseling and selection process for appointment on the post of Shiksha Karmi Grade-III in Janpad Panchayat Pali, District Korba. The petitioners were the candidates who had appeared in the said counseling and even got selected and served with appointment orders and some of them even joined their duties pursuant to that. Since the issue involved in all these petitions was similar, this Hon'ble Court heard all the writ petitions analogously and allowed the same by a common order dtd. 29/4/2011. Relevant paras of the said order are quoted below for ready reference: