Chattisgarh High Court
Satendra Kumar vs Union Of India on 10 March, 2026
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2902 of 2024
MANOJ CHOUHAN versus UNION OF INDIA
WPS/2689/2024,WPS/2951/2024,WPS/4547/2024
Order Sheet
10/03/2026 Mr. Yogesh Chandra Sharma, Mr. Prabhat Kumar Saxena,
Mr. Jitendra Pali and Mr. Pawan Shrivastava, counsel for
respective petitioners.
Mr. Vidya Bhushan Soni and Ms. Mandawi Bhardwaj,
Central Government Counsel for respective respondent/Union of
India.
Mr. Vinod Deshmukh, counsel for respondent- SECL. In WPS No.2902 of 2024 pursuant to allowing of amendment application, respondent No.7 has been impleaded as party on the last date of hearing. However, no notice was issued to newly added respondent No.7 in WPS No.2902 of 2024. Respondent Digitally signed by No.7/EdCIL in WPS No.2902 of 2024 is party respondent No.3 in PRAVEEN KUMAR SINHA WPS No.2689 of 2024 and party respondent No.6 in WPS Date:
2026.03.13 11:07:04 +0530 No.4547 of 2024 . Earlier notice was issued to respondent No.6 in WPS No.4547 of 2024, however, it was returned un-served. In the aforementioned facts of case, let notice be issued to newly added respondent No.7 in WPS No.2902 of 2024, respondent No.3 in WPS No.2689 of 2024 and respondent No.6 in WPS No.4547 of 2024 on payment of PF as per rules. Notices be made returnable in three weeks.
Petitioners in respective cases are also permitted to serve dasti notice on respective respondents as mentioned above.
Mr. Vinod Deshmukh, learned counsel appearing for respondent -SECL submits that he may be granted further three weeks time to file reply to amended writ petition in WPS No.2902 of 2024.
As submitted by learned counsel for the respective parties, list this case in the week commencing 22nd June 2026.
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(Parth Prateem Sahu)
Judge
Praveen