Anand Ram Paikra vs State Of Chhattisgarh on 20 July, 2015

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Chattisgarh High Court

Anand Ram Paikra vs State Of Chhattisgarh on 20 July, 2015

Bench: Prashant Kumar Mishra

                                        1

                                                                              NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                              WPS No. 2579 of 2015

   1. Anand Ram Paikra S/o Vanshdhari Paikra, Aged About 46 years
      Occupation Sub Inspector ( M )

   2. Amitabh Bachchan S/o Ramashankar Aged About 34 Years Occupation
      Sub Inspector ( M )

   3. Dashrath Ram Paikra S/o Late Shri Ramkishun Paikra Aged About 30 Years
      Occupation Assistant Sub Inspector ( M )

   4. Jitendra Kumar Nevle S/o Shri Jhallu Prasad Nevle Aged About 35 Years
      Occupation Constable ( M )

   5. Smt. Saraswati Jangare W/o Shri Kousal Prasad Aged About 30 Years
      Occupation Constable ( M ),

      All the petitioners are working Under The Office Of Superintendent Of Police
      Surajpur, P.S. Surajpur, District Surajpur Chhattisgarh

                                                                     ---- Petitioners

                                     Versus

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

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

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

   4. The Superintendent of Police Surajpur, District Surajpur Chhattisgarh

                                                               ---- Respondents

For Petitioners : Shri Apurva Tripathi, Advocate For Respondents/State : Shri PK Bhaduri, GA for the State Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 20/07/2015

1. At the very outset, learned counsel for the parties would submit that the 2 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 petition 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 learned counsel for the parties, the present writ petition is disposed of in terms of Francis Xavier Beck (supra) and A.P. Tripathi (supra).

Sd/-

Judge Prashant Kumar Mishra ashu

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