CHHATTISGARH STATE ELECTRICITY GENERATION CO. Vs. MANIPRAKASH PATEL
LAWS(CHH)-2022-6-17
HIGH COURT OF CHHATTISGARH
Decided on
June 16,2022
Chhattisgarh State Electricity Generation Co.
Appellant
VERSUS
Maniprakash Patel
Respondents
Referred Judgements :-
BABU LAL V. STATE OF HARYANA [REFERRED TO]UMESH CHANDRA YADAV V. THE INSPECTOR GENERAL AND CHIEF SECURITY COMMISSIONER,RPF,NORTHERN RAILWAY,NEW DELHI [REFERRED TO]
RANCHHODJI CHATURJI THAKORE VS. SUPERINTENDENT ENGINEER GUJARAT ELECTRICITY BOARD HIMMATNAGAR GUJARAT [REFERRED TO]
UNION OF INDIA VS. JAIPAL SINGH [REFERRED TO]
DAYA SHANKAR YADAV VS. UNION OF INDIA [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
JUDGEMENT
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(1.)Heard Mr. K.R.Nair and Dr. Veena Nair, learned counsel, appearing for the appellants. Also heard Ms. Reena Singh, learned counsel, appearing for the respondent No. 1 in both the writ appeals.
(2.)Writ Appeal No. 116/2022 is presented against an order dtd. 31/1/2022 passed by the learned Single Judge in WPS No. 5226/2012 and Writ Appeal No. 121/2022 is preferred against an order dtd. 31/1/2022 passed by the learned Single Judge in WPS No. 3757/2013.
(3.)The petitioner in both the writ petitions are brothers. The subject matter in both the writ petitions emanates from appointment orders issued to them. The petitioner in WPS No. 5226/2012 was not allowed to join whereas the appointment of the petitioner in WPS No. 3757/2013 was cancelled after his joining. Since fundamentally common issue is arising in both the cases, these appeals are being disposed of by this common judgment.
(2.)Writ Appeal No. 116/2022 is presented against an order dtd. 31/1/2022 passed by the learned Single Judge in WPS No. 5226/2012 and Writ Appeal No. 121/2022 is preferred against an order dtd. 31/1/2022 passed by the learned Single Judge in WPS No. 3757/2013.
(3.)The petitioner in both the writ petitions are brothers. The subject matter in both the writ petitions emanates from appointment orders issued to them. The petitioner in WPS No. 5226/2012 was not allowed to join whereas the appointment of the petitioner in WPS No. 3757/2013 was cancelled after his joining. Since fundamentally common issue is arising in both the cases, these appeals are being disposed of by this common judgment.
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