DERHA RAM JOSHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) On the earlier date of hearing, this Court had already issued notices to the respondents and nobody represents them.

(2.) These are the bunch of Writ Petitions filed by the petitioners claiming for a relief of wages and other benefits for the period they were transferred from one Zila Panchayat to another Zila Panchayat.

(3.) The dispute raised by the petitioners is that, the said order of transfer was questioned by many of the petitioners before this Court and this Court vide its judgment dated 23/12/2016 holding the order of transfer from one Zila Panchayat to another Zila Panchayat to be per-se illegal and without authority of law had set-aside/quashed the same.