RAJEEV KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the parties would not dispute that WPS No.3367 of 2017, decided on 27.09.2017 [Khemendra Singh Dhruw Vs. Chhattisgarh Institute of Medical Sciences (CIMS) and another ] was dealing with an identical issue raised in the present batch of writ petitions, though learned counsel would submit that the said case of Khemendra Singh Dhruw (Supra) was disposed of after submission of reply by the respondents.

(3.) The matter pertains to consideration of the petitioners' case for their confirmation upon completion of the period of probation.