MOHD. ERSHAD KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As the issues raised in all the captioned writ petitions are common, those were taken up for hearing analogously and are being disposed of by this common order.

(2.) These batch of writ petitions have been preferred by the petitioners whose names appeared in the waiting list published on 28/8/2018 and by way of these writ petitions, the petitioners have prayed for following relief(s):-

(3.) The facts of the case are that on 25/1/2018, an advertisement was issued by the respondent authorities for filling up of 1786 posts of Constable (GD), Constable MT (Driver) and Constable Trade (Unskilled) in Chhattisgarh Armed forces (hereinafter 'CAF').