Chattisgarh High Court
S. P. Rajak vs State Of Chhattisgarh & Ors on 14 August, 2015
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1756 of 2015
1. S. P. Rajak S/o Late Shri Gariba Rajak Aged About 67 years
Occupation Subedar (M)/(Retired) Under The Office Of Police Head
Quarter Raipur Chhattisgarh R/o Nehru Ngar Bhudbhada Road,
Bhopal, P.S. Kamla Nagar, Bhopal Madhya Pradesh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Home And Police Affairs
And Finance, Mahanadi Bhawan, New Mantralaya, Raipur
Chhattisgarh
2. The Director General Of Police Police Head Quarter, Raipur District
Raipur Chhattisgarh
3. The Joint Director, Treasury, Accounts And Pension, Raipur,
Chhattisgarh
---- Respondent
For Petitioner Shri Prakash Tiwari, Advocate For Respondent/State Shri P.K. Bhaduri, Govt. Adv.
Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 14/08/2015
1. At the very outset, learned counsel for the parties would submit that the matter has already been considered by this Court in WP(S) No.4523/2014 (Francis Xavier Beck and others vs. State of Chhattisgarh and others) and other connected matters and WP (S) No.1975/2015 (A.P. Tripathi and others vs. State of Chhattisgarh and others) and other connected matters and final orders have been passed in the said matters on 03.07.2015 and 16.07.2015 respectively, therefore, the present writ petition may be disposed of in terms of Francis Xavier Beck (supra) and A.P. Tripathi (supra).
2. In view of the aforesaid submission made by the learned counsel for the parties, the writ petition is disposed of in terms of Francis Xavier Beck (supra) and A.P. Tripathi (supra).
Sd/-
JUDGE PRASHANT KUMAR MISHRA Gowri