RAVI KUMAR RAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are two writ petitions under Article 226 of the Constitution of India, assailing the order dated 20.12.2002 (Annexure P-3) as well as order dated 1.9.2003 (Annexure P-6) .

(2.) Learned counsel for the petitioners submits that since the stand of the State Government is not that because of the reduction of the strength in the cadre the impugned order (Annexure P-6) was passed, the petitioners do not intend to challenge the reduction of the cadre strength, Annexure P-3, dated 20.12.2002, at this juncture and confines his argument so far as assailing the order dated 1.9.2003 (Annexure P-6) is concerned.

(3.) Vide the impugned order (Annexure P-6), the order of absorption dated 25.7.2003 passed in favour of each of the petitioners has been cancelled.