Chattisgarh High Court
Dr. Alok Kumar Jain vs State Of Chhattisgarh 36 Wps/3818/2018 ... on 18 May, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No.3662 of 2018
Dr. Alok Kumar Jain Vs. State of Chhattisgarh & ors.
18/05/2018 Shri Kshitiz Sharma, Advocate for the petitioner.
Shri SP Kale, Dy. AG for the State.
Shri Sandeep Dubey, Advocate for respondent No.2.
Shri Rajeev Shrivastava, Advocate for respondent No.3. Heard.
Admit.
Issue notice to respondents No.2 to 4 as per rules. Also heard on IA No.1 which is an application for grant of stay. Considering the fact that the petitioner was appointed/promoted as Principal vide order dated 07.12.2013 i.e. petitioner having continuously working on the said post for about 5 years, prima facie a strong case for grant of stay has been made out.
Accordingly, there shall be stay of the effect and operation of the impugned order dated 28.03.2018 till the next date of hearing.
Let reply be filed by the respondents within a period of six weeks from today.
List along with WPS No.3246 of 2018.
Sd/-
(P. Sam Koshy) Judge Inder