CHIEF SECRETARY Vs. SATYENDRA SINGH

JUDGEMENT

(1.) Both the appeals have been taken up for analogous hearing by consent of the parties as common issues are involved.

(2.) This appeal is directed against the interim order passed by the learned Single Judge in WPA/39/2022 ( Smt B.Chandra Kala and others vs. The Chief Secretary, A and N Administration and others) with WPA/40/2022 ( Shri Satyendra Singh vs. The Chief Secretary, and others) dtd. 24/8/2022 wherein the learned Single Judge has directed the appellants herein to keep 15 posts vacant until disposal of the writ petition or until further orders of the Court whichever is earlier.

(3.) The interim order is in connection with the post of Junior Engineer. In the same order, learned Judge further directed that order passed in CAN/2/2022 shall be governed in WPA/40/2022 and the Administration is directed to keep one post of Surveyor vacant until disposal of the writ petition or until further order of the court whichever is earlier.