TULSIRAM DHRUV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sabyasachi Bhaduri, learned counsel for the petitioners. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for respondent No. 1.

(2.) This writ petition is filed by employees of the Chhattisgarh State Renewable Energy Development Agency (CREDA) holding the post of Sub-Engineer with the following prayers:

(3.) In paragraph 6 of the writ petition, it is stated that the petitioners had previously filed a writ petition, being Writ Petition (S) No. 1826 of 2022 (Tulsiram Dhruv and Others vs. State of Chhattisgarh and Others), which was withdrawn.