Chattisgarh High Court
Radheshyam Agrawal vs State Of Chhattisgarh 35 Wps/3662/2018 ... on 18 May, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCC No.397 of 2018
1. Radheshyam Agrawal S/o Late Shri K. M. Agrawal Aged About 61 Years R/o Sarthi
Chowk, Bhoi Para, Near S B I Atm, Raipur District Raipur Chhattisgarh.
2. Balkrishna Mishra S/o Late Shri S S Mishra Aged About 61 Years R/o Naveen
Aushdhalaya, Nagar Nigam, Nayapara , Raipur District Raipur Chhattisgarh.
---- Petitioners
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Health And Family Welfare,
Mahanadi Bhawan Naya Raipur District Raipur Chhattisgarh.
2. Secretary, Department Of Urban Administration And Development Raipur District Raipur
Chhattisgarh.
3. Commissioner Municipal Corporation Raipur District Raipur Chhattisgarh.
---- Respondents
Shri Sushobhit Singh, Advocate for the petitioners. Ms. Sunita Jain, Panel Lawyer for the State. 18/05/2018 Shri Pankaj Agrawal, Advocate for respondent No.3. The present MCC has been filed seeking modification of the order dated 04.04.2018 passed by this court in WPS No.4649 of 2017.
The limited prayer sought for by the petitioners in this MCC is to the extent that whatever direction that have been granted by this court should also be complied with by the respondent No.2-Secretary, Urban Administration and Development Department, who is the authority under whom the petitioner is employed.
The prayer is not opposed by the respondents. Accordingly, the present MCC is allowed and the order dated 04.04.2018 passed in WPS No.4649 of 2017 stands modified to the extent that in paragraphs 5&6 of the said order, in place of respondent No.1, it shall be read as "respondents No.1 as well as respondent No.2."
Let a copy of this order be made part of the records of WPS No.4649 of 2017.
Sd/-
(P. Sam Koshy) Judge Inder