SAURABH THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioner has moved to this Court with the following prayers :

(2.) We have heard the learned counsel representing the Petitioner and the learned Additional Advocate General as well.

(3.) Regularisation in service of the Lecturers working in the Government Engineering Colleges and some Government Polytechnics in the State was the subject matter of consideration in various writ petitions filed before this Court. The advertisement issued in the year 2015, whereby the Respondents initiated steps for filling the post of Lecturer in various disciplines against the regular sanctioned posts lying vacant in the colleges was also under challenge in the said proceedings. The matter was hotly contested by the State and after hearing, the writ petitions were dismissed by a Learned Single Judge of this Court as per common judgment dated 02.01.2017. This made the appellant aggrieved and hence the writ appeal.