LAWS(GAU)-2011-12-38

DIPAK CHAKRABORTY Vs. UNION OF INDIA

Decided On December 22, 2011
DIPAK CHAKRABORTY Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) HEARD Mr. M. Chanda, learned counsel appearing for the writ petitioners. Also heard Mr S.C. Shyam, learned Central Government Counsel appearing for the respondents.

(2.) AS the grievances raised and the reliefs sought for in these seven writ petitions are same, the writ petitions are heard analogously and are being disposed of by this common judgment and order.

(3.) THE petitioner in WP(C) (SH) No.228/2010 herein who is holding the post of JCO (Bridge & Roads) (B & R, in short) for the last more than 20 years has approached the Court seeking the following reliefs: -