SAIYYED ASHIK ALI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both the petitions are being tried and heard together since the common question and facts are involved.

(2.) By way of these petitions, the petitioners are seeking following relief(s) :-

(3.) Both the petitions predominantly were filed to appoint the petitioners to the post of Class-III employee with the averments that during the service tenure working as Class-IV employee, they have acquired certain qualifications to be appointed to as Class-III employee. It is further contended that some of the employee likewise the petitioners who had acquired qualification, have been appointed to the post of Class-III employee. Consequently, the petitioners also claims for parity.