SANDEEP PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are the two Writ Petitions arising out of common set of facts.

(2.) The challenge in both the Writ Petitions are to the order AnnexureP/1dated 23/06/2012 whereby the order of posting/absorption of the petitioners on the post of Constable MT has been cancelled.

(3.) Since, the grounds raised and the facts in both the Writ Petitions are identical, this Court proceeds to decide both the petitions by this common order.