Chattisgarh High Court
Ajay Kumar vs State Of Chhattisgarh 20 Wpc/6521/2011 ... on 27 August, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 2379 of 2018
Ajay Kumar Versus State of Chhattisgarh & Others
27/08/2018 Shri Kripesh G. Kela, counsel for the petitioner.
Shri PK Bhaduri, GA for the State.
Heard.
Issue notice to the respondents on payment of
PF as per rules, failing which the writ petition shall automatically stand dismissed without further reference to the Court.
Learned State Counsel would accept notice for respondents 1 to 4, therefore, PF be paid for service on respondent No.5. Notice be made returnable within 3 weeks. In addition, the petitioner may also obtain Dasti notice on payment of separate PF.
Sd/-
Judge (Prashant Kumar Mishra) Barve