Section 45(1) in High Court of Chhattisgarh Rules, 2005
(1)If any direction, order or writ is sought against Union of India, the State of Chhattisgarh, any other State, a public officer acting or purporting to act in discharge of his official duties, or against any other Authority, as is covered by Article 12 of the Constitution, notice of the application with all annexures, shall be served on the Advocate General or, in the case of any department, or officer of any department of the Union of India, having a retained counsel, upon him or if no such respondent has any such counsel, upon the party concerned directly, before filing.
