R. NARAYANAN Vs. STATE OF C.G

JUDGEMENT

(1.) SINCE the relief(s) claimed in both the petitions are identical, therefore, they are being disposed of by this common order.

(2.) THE brief facts are that on the date of filing of the writ petitions, the Petitioners were working on the substantive post of Deputy Director, Local Fund Audit since 5th July, 2002. During the pendency of writ petition, Petitioner- S.R. Tainguria has been superannuated on 30th June, 2007, whereas other Petitioner-R. Narayanan is going to retire in the month of November, 2007.

(3.) THE Respondents have filed their return. According to them, when the gradation list of Dy. Director, as on 1.4.2005, was published and objections were called, one Mr. J.S. Watve, Deputy Director had made objection and the finalization of the gradation list, after decision on objection, is under process, whereafter, the D.P.C. is to be convened.