Chattisgarh High Court
Jai Balaji Industries Employees ... vs The Reserve Bank Of India 25 ... on 20 April, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 3201 of 2018
Raghu Singh Thakur Versus State of Chhattisgarh & Ors.
20.04.2018 Shri Vijay K. Deshmukh, Advocate for petitioner.
Ms. Priya Mishra on behalf of Shri Y.C.Sharma, Advocate for respondent
No.5.
Shri Shashank Thakur, Government Advocate for respondents No.1, 2 & 3. Issue notice to the respondents No. 4, 6 and 7 on payment of P.F. by both modes i.e. by ordinary as well as by registered post to be paid within a period of 3 days from today.
Also heard on I.A.No.1, which is an application for grant of interim relief. Considering the entire facts and circumstances of the case, particularly, the specific contention of the petitioner of being more meritorious than the respondents No.6 and 7 it is ordered that let status-quo be maintained as it exists today so far as the final select list dated 20/02/2018 - Annexure-P/16 is concerned until further orders.
List it after 8 weeks'.
Sd/-
(P. Sam Koshy) JUDGE Sumit