ARIHANT MAHILA MANDAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common issue is involved in both the petitions, they are being decided by this common order.

(2.) Since the controversy involved, the issues raised and the reliefs sought in both the connected writ petitions are substantially similar and arise out of the same impugned advertisement dtd. 30/1/2023, WPC No. 786 of 2023 (Arihant Mahila Mandal vs. State of Chhattisgarh and Others) has been treated as the lead case.

(3.) Accordingly, for the sake of convenience and to avoid repetition, the facts and reliefs as pleaded in WPC No. 786 of 2023 (Arihant Mahila Mandal vs. State of Chhattisgarh and Others) are being referred to and considered as the lead case. The reliefs sought therein are reproduced hereunder:-