Chattisgarh High Court
Vinod Kumar Rathore vs State Of Chhattisgarh 14 Crr/411/2014 ... on 22 April, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 1364 of 2019
Vinod Kumar Rathore Versus State Of Chhattisgarh
22/04/2019 Shri Amit Sharma, counsel for the petitioner.
Mr. Gagan Tiwari, Dy. GA for the State.
Heard.
The writ petition has been preferred by a meter reader, who was awarded
contract for carrying on the spot billing work.
Learned counsel for the petitioner would draw attention of the Court to the
document (Annexure P-1) by which the work of the meter reading and electricity
bill distribution awarded to the petitioner has been extended for a period of 1 year
ending on 31.12.2019. Learned counsel would thus submit that during pendency
of the contract in favour of the petitioner, the respondent authorities could not
offer the contract to any other person or entity.
Issue notice to the respondents.
Learned State counsel would accept notice for respondent No.1. Process fee be paid for service on respondent Nos.2 to 4 within a week. In the meanwhile, the petitioner shall be allowed to carry on the work of meter reading and electricity distribution in accordance with document-Annexure P-1 dated 6.2.2019, by which, the contract period was extended till 31.12.2019, till the next date of hearing.
List the matter along with WPC No.1085 of 2019.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Acting Chief Justice Judge
Shyna