DURGA SHANKAR Vs. STATE OF CHHATTISGARH THROUGH SECRETARY

JUDGEMENT

(1.) The challenge in these two petitions is order Annexure P/1, dated 11.05.2009 whereby the services of the petitioners for the second time had been terminated.

(2.) These are two writ petitions with identical set of facts. Since the averment and the pleadings of either side being same, this court proceeds to decide these petitions by this common order.

(3.) The petitioners were appointed on 08.06.1983 and 07.05.1990 on the post of Peon and Chowkidar respectively. They were placed under suspension on 21.05.1991 on the allegation of misconduct. Charge sheet was issued on 06.06.1991 and departmental enquiry was also initiated against the petitioners and since inspite of notice they did not participate in the departmental enquiry, the enquiry officer proceeded exparte and submitted a report and finally vide order dated 25.04.1992 the services of the petitioners stood terminated.