STATE OF CHHATTISGARH Vs. DURGESH KUMAR SAHU

JUDGEMENT

(1.) Since WA No. 8/2023, 1/2023, 5/2023, 6/2023, 10/2023, 11/2023, 12/2023, 13/2023, 14/2023, 16/2023, 17/2023, 18/2023, 19/2023, 20/2023, 21/2023, 23/2023, 25/2023, 26/2023, 33/2023, 34/2023, 665/2022, 666/2022, 669/2022, 670/2022, and 671/2022 arising out of a common order dtd. 3/3/2022 passed in WPS No. 6033/2023 and other connected cases, WA No. 9/2023 arising out of order dtd. 3/3/2022 passed in WPS No. 6208/2021, WA No. 22/2023 arising out of order dtd. 3/3/2022 passed in WPS No. 6363/2021 and WA No. 540/2022 arising out of order dtd. 4/3/2022 passed in WPS No. 6297/2021, by the learned Single Judge involve common facts and question of law, they are being heard together and decided by this common judgment.

(2.) WA No. 8 of 2023, arising out of WPS No. 6073/2021, is taken as the lead case for disposal of this batch of writ appeals.

(3.) The facts, in nutshell, is that writ petitioner (respondent herein) was appointed on the post of Training Officers by the Joint Director, Employment and Training vide order dtd. 10/1/2013 and after successful completion of two years of service, he was confirmed on the post of Training Officers.