MAHJBEEN Vs. STATE OF C.G

JUDGEMENT

(1.) THE aforementioned five writ petitions involve common question of facts and law, as to whether, the posts of Urdu Shiksha Karmi Grade-Ill, once advertised on 11.10.2007, can be converted into other categories in subsequent advertisement on 23.8.2008. THErefore, all the Writ Petitions (S) No. 384,385,418,417 and 419 of 2009 are being disposed of by this common order.

(2.) LEARNED Counsel appearing for the Petitioners would submit that earlier the Respondent/Corporation issued an advertisement dated 11.10.2007 (Annexure P/l in WP(S)No. 384/2009) for recruitment of various posts, including eight posts of Urdu Shiksha Karmi Grade-III, which were described, as under:

(3.) LEARNED Counsel appearing for the Petitioners would further submit that the Petitioners were kept waiting for appointment letter or call letter for interview etc. but a subsequent advertisement was issued on 23.8.2008 (Annexure P/6 in WP(S) No. 384/2009) for recruitment of eight posts of Urdu Shiksha Karmi Grade-III, which were described as under: