Smt. Rama Tiwari vs State Of Chhattisgarh And Ors on 28 July, 2015

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Chattisgarh High Court

Smt. Rama Tiwari vs State Of Chhattisgarh And Ors on 28 July, 2015

Bench: Prashant Kumar Mishra

                                                                        NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                      WPS No. 2667 of 2015

 Rameshwar Prasad Rathore S/o Shri Nanka Ram Rathore Aged About
  46 years Occupation Reporter/ (Inspector (M) Under The Office Of
  Special Branch, Police Head Quarter, P.S. Rakhi, District Raipur,
  (Chhattisgarh)

                                                               ---- Petitioner

                               Versus

 State Of Chhattisgarh Through The Secretary, Home Affairs, Police
  Department, Mahanadi Bhawan, New Mantralaya, Raipur,
  (Chhattisgarh)

 The Secretary, Finance, Mahanadi Bhawan, New Mantralaya, Raipur,
  (Chhattisgarh)

 The Director General Of Police Police Head Quarters, Raipur,
  (Chhattisgarh)

                                                         ---- Respondent

And WPS No. 961 Of 2015  Ashish Kumar S/o Shri Ram Gulal Yadav Aged About 31 years R/o Ward No. 56, Behind Hanuman Mandir, Om Nagar Urla, P.S., Civil & Revenue- District- Durg- (Chhattisgarh)  Khelendra Kumar S/o Shri Balram Aged About 31 Years R/o C/o Kushal Tailors, Pwd Office, Near Over Bridge, Damdha Naka Durg, P.S., Civil & Revenue District- Durg- (Chhattisgarh)

---- Petitioner Vs  State Of Chhattisgarh Through : Secretary, Department Of Home Affairs (Police Department), Mahanadi Bhawan, Mantralaya, Naya Raipur, Distt. Raipur- (Chhattisgarh)  The Secretary, Finance Department, Mahanadi Bhawan, Naya Raipur, District- Raipur- (Chhattisgarh)  Director General Of Police, Police Headquarter Raipur, District- Raipur- (Chhattisgarh)  Superintendent Of Police, Rajnandgaon, District- Rajnandgaon (Chhattisgarh)

---- Respondent And WPS No. 1300 Of 2015  Smt. Rama Tiwari W/o Late Shri R.S. Tiwari Aged About 61 years R/o Parijat Extension Mig P -40, Ameri Road, P.S. Civil Line, District Bilaspur Chhattisgarh

---- Petitioner Vs  State Of Chhattisgarh Through The Secretary, Home Affairs, Police Department Mahanadi Bhawan, New Mantralaya, Raipur Chhattisgarh  The Secretary Finance, Mahanadi Bhawan, New Mantralaya Raipur Chhattisgarh  The Director General Of Police Raipur, District Raipur Chhattisgarh  The Joint Director Treasury Account And Pension Bilaspur District Bilaspur Chhattisgarh  The Superintendent Of Police Janjgir Chamap, District Janjgir Champa Chhattisgarh

---- Respondent For Petitioners Shri Prakash Tiwari, Advocate For Respondent/State Shri Shashank Thakur, GA Hon'ble Shri Justice Prashant Kumar Mishra Order On Board By 28/07/2015

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 petitions 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, both the writ petitions are disposed of in terms of Francis Xavier Beck (supra) and A.P. Tripathi (supra).

Sd/-

JUDGE PRASHANT KUMAR MISHRA Nirala

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