SHAMS BANU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are the two Writ Petitions filed before this Court against the action on part of the respondents in not considering the claim of the petitioners for appointment to the post of Siksha Karmi Grade-I & II.

(2.) In both the petitions, the candidature of the petitioners was turned down on the ground that, they are not the second division passed candidates so far as post graduation course is concerned.

(3.) The petitioner in WPS No.1200/2013 had on an earlier round of litigation filed Writ Petition (S) No. 5403/2010 which got disposed off on 20/09/2010 in the light of the order passed by the division Bench of this Court in the case of Ram Chandra Ram & Anr. v. State of Chhattisgarh & Ors. [WPS No. 6282/2009 decided on 01/07/2010] and other analogous Writ Petitions.