GANESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P/1 dated 30.06.2001, whereby the Commissioner, Municipal Corporation, Durg has ordered for cancellation of appointments issued in favour of the petitioners on 30.05.2001 and 31.05.2001.

(2.) The counsel for the petitioners submits that in the case of an identically placed person Sewak Ram son of Manik Ram this Court in W.P. No. 768/2002 has already considered the veracity of the said impugned order dated 30.06.2001 and this Court has allowed the writ petition vide judgment dated 01.12005.

(3.) The counsel for the petitioners submits that since the case of the petitioners herein is also identical and the impugned order also remains the same, the present writ petition deserves to be allowed in similar terms and the impugned order be held as bad in law as has been done in W.P. No. 768/2002.