Chattisgarh High Court
State Of Chhattisgarh vs D.R.Gurupanch 13 Mcc/571/2019 ... on 21 August, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra, Parth Prateem Sahu
1
MCC No. 502 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 502 of 2019
State of Chhattisgarh Through The Secretary Public Health
Engineering Department (Wrongly Typed As Social Welfare
Department) Government of Chhattisgarh, Mahanadi
Bhawan, Mantralaya, Atal Nagar, Raipur, Chhattisgarh.
---- Applicant
Versus
1. D.R. Gurupanch S/o Late Agar Chand Gurupanch Aged
About 59 Years Occupation Service, The Then Assistant
Engineer, Public Health Engineering, Sub Division Kasdol,
District Baloda Bazar Bhatapara, Chhattisgarh. (Pettioner).
2. Chhattisgarh Election Commision Through The Chief
Election Commissioner, Chhattisgarh, D. K.S. Bhawan, Old
Mantralaya Road, Tahsil and District Raipur, Chhattisgarh.
---- Respondents
For Applicant :- Shri R.S. Baghel, Dy. A.G.
For Respondent No.2 :- Shri Ranbir Singh Marhas, Advocate
Hon'ble Shri Prashant Kumar Mishra
Hon'ble Shri Parth Prateem Sahu, JJ.
Order on Board By Prashant Kumar Mishra, J 21/08/2019
1. Heard.
2MCC No. 502 of 2019
2. By order under review passed in writ appeal we had only allowed the respondent to continue to work at his pre- transfer posting at Kasdol till Code of Conduct for Parliamentary Election is operative.
3. Admittedly, the said Code of Conduct is already over, therefore, the prayer made for recalling the order has itself become infructuous or redundant.
4. The MCC is disposed of reserving liberty in favour of the State to implement the order passed by this Court in writ appeal.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Judge Judge
Ankit