BIJAYA KETAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) Admit.

(3.) The instant petition under Article 226 of the Constitution of India has been filed by the petitioners against the action on the part of the respondent authorities whereby the appointment orders were not issued in favour of the petitioners. It is also prayed that a direction may be issued to the respondent authorities to consider the representation made by the petitioners with regard to appointment on the post of Lecturer (Shalya Tantra).