RAKESH KUSHWAHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioners, who were working on various class-III and class-IV posts in the Chhattisgarh Lok Ayog, Raipur, have filed these petitions challenging the common order (Annexure p/1), whereby pursuant to the letter No. 10/466/2006/1-3 dated 3. 1. 2007 and the letter No. 301/466/2006/1-3 dated 4. 4. 2007 issued by the General Administration Department, the regularization on the respective posts of the petitioners, was cancelled w. e. f. 1. 4. 2008 and they were appointed for a period of 89 days on daily wages (Collector's rate ).

(2.) THE brief facts, necessary for disposal of these petitions are that : the petitioner (Rakesh Kushwaha) in W. P. (S) No. 1794/2008 was initially appointed as Peon on 7. 10. 2002 (Annexure - P/2)for a period of 89 days on a vacant post. Thereafter, regular pay scale was granted to him by order dated 19. 4. 2004 (Annexure - P/3 ). The petitioner (Shiv Kumar Lahari) in W. P. (S)No. 1796/2008 was initially appointed as Assistant Grade - III on 29. 10. 2002 (Annexure - P/2) for a period of 89 days on a vacant post. Thereafter, regular pay scale was granted to him by order dated 25. 9. 2003 (Annexure - P/3 ). The petitioner (Sudev Kumar Yadav) in W. P. (S)No. 1798/2008 was initially appointed as Assistant Grade - III on 1. 10. 2002 (Annexure - P/2) for a period of 89 days on a vacant post. Thereafter, regular pay scale was granted to him by order dated 28. 10. 2004 (Annexure - P/3 ). The petitioner (Ventesh Prasad Sahu) in W. P. (S)No. 1799/2008 was initially appointed as Driver on 7. 10. 2002 (Annexure - P/2) for a period of 89 days on a vacant post. Thereafter, regular pay scale was granted to him by order dated 19. 4. 2004 (Annexure - P/3 ). The petitioner (Durga Prasad Dewangan) in W. P. (S)No. 1815/2008 was initially appointed as Peon on 8. 1. 2003 (Annexure - P/2) for a period of 89 days on a vacant post. Thereafter, regular pay scale was granted to him by order dated 30. 12. 2005 (Annexure - P/3 ). The petitioner (Rajmani Kushwaha) in W. P. (S)No. 1816/2008 was initially appointed as Peon on 7. 10. 2002 (Annexure - P/2) for a period of 89 days on a vacant post. Thereafter, regular pay scale was granted to him by order dated 19. 4. 2004 (Annexure - P/3 ). The petitioners (Manoj Agrawal, Rachna Agrawal and rashmi Agrawal) in W. P. (S) No. 1898/2008 were initially appointed as Assistant Grade - III on 29. 10. 2002, 29. 10. 2002 and 6. 10. 2001, respectively (Annexure - P/2) on fixed pay for 89 days. Thereafter, they were appointed on probation for a period of two years by order dated 25. 9. 2003, 28. 10. 2004 and 29. 3. 2003, respectively (Annexure - P/3 ).

(3.) THE aforementioned seven writ petitions involve common question of facts and law therefore they are being disposed of by this common judgment and order.