BHARTHARI SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The bunch of appeals arise out of a common order passed by the learned Single Judge on 07.07.2017. Since common questions of law arose from identical facts, they all got clubbed and heard together.

(3.) Prayer made before the writ Court on behalf of the Appellants was to consider their cases for appointment on the post of Assistant Professors and Lecturers in different disciplines in Government Engineering Colleges and Government Polytechnic Colleges, respectively.