SYED UBAIDUL QADEEZ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The relief sought for and the subject matter in all these Writ Petitions being common, this Court proceeds to decide the matters by this common order.

(2.) The prayer made by the petitioners in all these Writ Petitions is for issuance of direction to the respondents to count the petitioners service from the date of appointment and not from the date of joining.

(3.) The petitioners had been seeking this relief so as to obtain the benefit of absorption in the School Education Department as per the policy of the State Government dated 30/06/2018 (Annexure-P/3).