Namdeo Meghani vs State Of Chhattisgarh on 22 July, 2015

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Chattisgarh High Court

Namdeo Meghani vs State Of Chhattisgarh on 22 July, 2015

Bench: Prashant Kumar Mishra

                                                                     NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR

                         WPS No. 2558 of 2015

      Sushil G. Naidu S/o Shri Ganpat Naidu Aged About 68 years,
      Occupation Head Clerk (Retired), R/o Vilage Kalipur, P.S. Dharampura,
      No. 2, District Jagdalpur (Bastar), Chhattsigarh

                                                            ---- Petitioner

                                 Versus

   1. State Of Chhattisgarh Through Secretary Home And Police Affairs And
      Finance Mahandi Bhawan, New Mantralaya, Raipur Chhattisgarh

   2. The Director General Of Police Police Head Quarter, Raipur, District
      Raipur Chhattisgarh

   3. The Joint Director Principal Treasury Accounts And Pension, Raipur
      District Raipur Chhattisgarh

                                                         ---- Respondents

WPS No. 2566 of 2015 Namdeo Meghani S/o Late Shri M.M. Meghani, Aged About 68 years, Occupation- Sub Inspector (M), (Retired), Resident Of A-15, Quarter No. 2, Baisgarh, Police Station Baisgarh, District- Bhopal (Madhya Pradesh)

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary Home And Police Affairs And Finance Mahandi Bhawan, New Mantralaya, Raipur Chhattisgarh

2. The Director General Of Police Police Head Quarter, Raipur, District Raipur Chhattisgarh

3. The Joint Director Principal Treasury Accounts And Pension, Raipur District Raipur Chhattisgarh

---- Respondent For Petitioners Shri Prakash Tiwari, Advocate For Respondent/State Shri Y.S. Thakur, Dy. AG Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 22/07/2015

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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