JASHPAL SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As these petitions involve identical question for decision, they are being disposed of by this common order. For convenience, WPS No. 7063/2017 (Jashpal Singh and others -v- State of Chhattisgarh and others) is being taken as leading case.

(2.) The petitioners preferred these writ petitions seeking the relief to direct the respondent No. 1 to implement the order / judgment passed by Hon'ble Supreme Court in various petitions with effect from 1-1-2011, and to consider the various memo sent by the respondent No. 3 as Annexure P-5.

(3.) Counsel for the petitioners argued that the respondent No. 1 is not complying with the judgment of the Hon'ble Supreme Court dated 11- 3-2015 Annexure P-3 which has been clarified by the Hon'ble Supreme Court on 4-5-2016 vide Annexure P-4, he has also not decided the various memo written by respondent No. 3.