SAIRA RUBY HANIFEE Vs. STATE OF C.G.

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioners submits that while working as Lecturers, the petitioners have gone on training to improve their qualifications on their own expenses and acquired B.Ed./B.T.I. Examination Certificate.

(2.) THE present writ petitions, being W.P. Nos. 3161/2006 and 3162/2006 involve similar facts and common question of law. Thus, these petitions are being disposed of by this common order.

(3.) LEARNED counsel for the petitioners further submits that the facts and question of law involved in the present cases are squarely covered by decision of this Court in the case of Yashwant Kumar Bharadwaj Vs. Municipal Corporation, Durg and another1 (Supra), to which learned counsel appearing for the respondents fairly concedes and agrees with the averment made by learned counsel appearing for the petitioners.