RAVI KUMAR SEN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioners in this petitioner is that, the petitioners were initially working as Safai Karmachari on daily wage under the respondent No.2 when their services were discontinued. Subsequently the petitioners had approached the writ court and the petition was dismissed. However, the dismissal of the writ petition was challenged in an Appeal in Writ Appeal No.221 of 2012 which again dismissed with certain observations. The observations were as under:

(2.) The counsel for the petitioners at this juncture submits that inspite of order passed by the Division Bench of this High Court and the petitioners having repeatedly approached the respondent No.2, no decision have been taken by them. Neither have the respondents shown any interest in giving employment to the petitioners.

(3.) The counsel appearing for the respondent No.2 at this juncture submits that let the petitioners make a fresh representation in respect of their claim and the said representation would be duly considered and while deciding the same the respondent No.2 shall also keep in mind the observations made by the Division Bench of this High Court on 30.10.2012 in Writ Appeal No.221 of 2012.