Chattisgarh High Court
Rewaram Sahu vs State Of Chhattisgarh on 25 August, 2023
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 345 of 2023
Rewaram Sahu S/o Shri Malesh Ram Sahu Aged About 30 Years (Ex -
Peon District Cooperative Central Bank Limited, Bilaspur), R/o Village
Pauni, Tahsil And District - Mungeli Chhattisgarh.
---- Appellant
Versus
1. State Of Chhattisgarh Through The Secretary, Cooperative Department,
Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur Chhattisgarh.
District Raipur Chhattisgarh.
2. The Joint Registrar, Cooperative Societies, Raipur Division, Raipur
Chhattisgarh., District Raipur, Chhattisgarh
3. The District - Cooperative Central Bank Limited, Bilaspur Chhattisgarh,
Through Its Authorized Authority, District Cooperative Central Bank,
Bilaspur Chhattisgarh., District Bilaspur, Chhattisgarh
4. The Chief Executive Officer, District - Cooperative Central Bank Limited,
Bilaspur Chhattisgarh., District Bilaspur, Chhattisgarh
---- Respondents
(Cause title taken from Case Information System)
For Appellant : Ms. Kajal Chandra, Advocate
For Respondents No.1 & 2/State : Mr. Chandresh Shrivastava, Addl. A.G.
For Respondents No.3 & 4 : Mr. Vishal Sahu, Advocate on behalf
of Mr. Jitendra Shrivastava, Advocate
Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Mr. N.K. Chandravanshi, Judge
Judgment on Board
Per Ramesh Sinha, C.J.
25.08.2023
1. Heard Ms. Kajal Chandra, learned counsel for the appellant and Mr. Chandresh Shrivastava, learned Additional Advocate General, appearing for the State/respondents No.1 & 2 and Mr. Vishal Sahu, learned counsel, 2 appearing for respondents No. 3 & 4.
2. The prayer made in the writ appeal reads as follows:
"The Hon'ble Court may kindly be pleased to allow this writ appeal, set-aside the order dated 13.04.2023 passed by the Hon'ble Single Bench of the High Court of Chhattisgarh, Bilaspur in Writ Petition (S) No. 1776 of 2020 between "Rewaram Sahu v. State of Chhattisgarh and others" and grant the relief as prayed in Writ Petition (S) No. 1776 of 2020, in the interest of justice."
3. Counsel for the parties jointly submit that the facts and issue involved in this appeal is identical to the one which was dismissed by this Bench on 17.08.2023 being Writ Appeal No. 335 of 2023 (Hazim Mohammed v. State of Chhattisgarh & others) and as such, this appeal may also be disposed of in the same terms.
4. In view of the above submission, this appeal stands dismissed in terms of the order dated 17.08.2023 passed in Writ Appeal No. 335 of 2023.
Sd/- Sd/-
(N.K. Chandravanshi) (Ramesh Sinha)
Judge Chief Justice
ved