Chattisgarh High Court
Arun Singh Thakur vs State Of Chhattisgarh 32 Wps/1837/2019 ... on 14 March, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 1844 of 2019
Arun Singh Thakur Vs. State of Chhattisgarh
14.03.2019 Mr. CJK Rao, counsel for the petitioner
Mr. Ishan Verma, PL for the State.
Petition is admitted for hearing.
Issue notice to respondents No. 3 to 5 on payment of P.F. by
ordinary as well as by registered mode to be paid within a period of 10 days from today, failing which the writ petition stands dismissed without further reference to the Bench.
Notice to respondent No. 1 & 2 stands dispensed with as they are represented through the State counsel.
Heard on I.A. No. 1, which is an application for grant of interim relief.
Considering the entire facts and circumstances of the case, this Court is of the opinion that any decision taken against the petitioner in respect of the cadre of the petitioner, same would be subject to the outcome of the present writ petition.
Sd/-
(P. Sam Koshy) JUDGE Rohit