RAMESHWAR KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As the issue involved in both the writ petitions is interconnected, therefore, both the writ petition heard together and are being disposed of by this common order.

(2.) Petitioner filed WPC No. 1198 of 2022 challenging the memo dtd. 23/2/2022 issued by Respondent No. 2/ SDO(R) whereby Respondent No. 2 wrote a letter to Chief Executive Officer, Janpad Panchayat, Akaltara, District Janjgir Champa to maintain status quo with respect to post of sarpanch as on 16/9/2021 seeking following reliefs.

(3.) In WPC No. 3555 of 2022, correctness and sustainability of the order dtd. 27/12/2021 is challenged and prayed for following reliefs.