VIVEK KUMAR SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr.Rohit Sharma, learned counsel for the appellant in WA No.245/2021, Mr.Swajeet Singh Ubeja, learned counsel for the appellant in WA No.285/2021, Mr.Gagan Tiwari, learned Deputy Government Advocate appearing for the respondent-State, Mr. Mr.Anand Mohan Tiwari, learned counsel for the respondent-PSC, Mr.A.K.Samantray, learned counsel for respondent No.6 in WA No.245/2021 and Mr.Mr.Amit Tirkey, learned counsel holding the brief of Mr.Pankaj Agrawal, learned counsel for respondent No.10 in WA No.245/2021.

(2.) Since the aforesaid two writ appeals are arising out of the common order dtd. 8/3/2021 passed by the learned Single Judge in WPS Nos.1204/2021 and 1270/2021, they were clubbed and heard together and are being disposed of by this common judgment.

(3.) The appellants have filed these two writ appeals against the order dtd. 8/3/2021 passed by the learned Single Judge in WPS Nos.1204/2021 and 1270/2021, by which the learned Single Judge has dismissed the writ petitions filed by the writ petitioners/appellants herein.