HOMANLAL HIRWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners in the present Writ Petition have sought for relief of seniority from the year 2010 with other persons who were granted appointment from the same recruitment process that was initiated in the year 2010.

(2.) The contention of the counsel for the petitioners is that, at the first instance, the claim of the petitioners was rejected on the ground of the petitioners having crossed the age limit permitted whereas since the petitioners had undergone the family planning programme, they were entitled for same relaxation under the Government rules.

(3.) The facts of the case in brief is that, the petitioners filed a Writ Petition which was registered as WPS No.3065/2010 which stood allowed vide order dated 27/07/2012. By virtue of the Writ Petition being allowed, the petitioners were considered and granted appointment immediately in the year 201 Thereafter the petitioners continued in service without any complaint whatsoever.