ARADHANA KANDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The issues involved are interconnected to each other, therefore, both the appeals were heard analogously and disposed off by this common judgment.

(2.) Challenge in Writ Appeal No.387 of 2016 is to order dated 07.07.2016 passed by learned Single Judge in Writ Petition (S) No.1331 of 2016 whereby the writ Court had directed the respondents to convene DPC in accordance with C.G. Public Services (Promotion) Rules, 2003 (hereinafter referred to as 'Rules of 2003') and consider the cases of eligible employees including the case of petitioner therein/respondent No.4.

(3.) Challenge in Writ Appeal No.114 of 2017 is to order dated 17.02.2017 passed by learned Single Judge in Writ Petition (S) No.1310 of 2008 whereby the writ petition filed by appellant/petitioner seeking various reliefs including seniority with effect from 19.03.1999 was dismissed.