Chattisgarh High Court
Smt. Mariamma Varghese @ Mariamma ... vs State Of Chhattisgarh & Ors on 4 August, 2015
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 4599 of 2014
• Smt. Mariamma Varghese @ Mariamma Chacko W/o Late Shri T.A.
Chacko Aged About 65 years R/o Udaya Society Sector -3, Tatibandh
P.S. Tatibandh Distt. Raipur C.G.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Home Affairs, Police
Department Mahanadi Bhawan New Mantralaya, Raipur C.G.
3. The Secretary, Finance, Mahanadi Bhawan, New Mantralaya, Raipur,
C.G.
4. The Director General of Police, Raipur, District Raipur, Cg
5. The Joint Director, Treasury Accounts & Pension Raipur Division
Raipur C.G.
6. The Superintendent Of Police Raipur, Distt. Raipur C.G.
---- Respondent
For Petitioner Shri Palash Tiwari, Advocate on behalf of Shri Prakash Tiwari, Advocate For Respondent/State Shri Shashank Thakur, GA Hon'ble Shri Justice Prashant Kumar Mishra Order On Board By 04/08/2015
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