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Rakesh Choubey vs The State Of Chhattisgarh Through The ... on 7 May, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C)No.10879/18                               1

     ITEM NO.17                           COURT NO.1                SECTION IV-A


                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).10879/2018

     (Arising out of impugned final judgment and order dated 13-04-2018
     in WPPIL No.119/2016 passed by the High Court of Chhatisgarh at
     Bilaspur)

     RAKESH CHOUBEY                                                      Petitioner(s)

                                                  VERSUS

     THE STATE OF CHHATTISGARH THROUGH THE CHIEF
     SECRETARY GOVT. OF CHHATTISGARH                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.61209/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 07-05-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)              Mr.Sanjay R.Hegde, Sr.Adv.
                                    Mr. Pukhrambam Ramesh Kumar, AOR
                                    Mr.Abhianv Lilothia, Adv.
                                    Mr.Pranjal Kishore, Adv.
                                    Mr.Abhuday Singh, Adv.


     For Respondent(s)              Mr.Jugal Kishore Gilda, Adv.Genl.
                                    Mr.D.K.Sinha, Adv.
                                    Mr.Avnish Oza, Adv.
                                    Mr.Chirag Jain, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Issue notice on the special leave petition as also on the prayer for interim relief, returnable within eight weeks.

As Mr.Jugal Kishore Gilda, learned Advocate General, has 17:52:03 IST Reason:

accepted notice on behalf of respondent Nos.1 and 2, no further SLP(C)No.10879/18 2 notice need be issued to the said respondents. No notice need be issued to respondent No.3.

Notice be issued only to respondent Nos.4 to 14, as has been arrayed in Writ Petition(PIL) No.119 of 2016.

Dasti, in addition, is permitted.

(Chetan Kumar )                                   (H.S.Parasher)
 Court Master                                  Assistant Registrar