Chattisgarh High Court
Smt. Kamla Netam vs State Of Chhattisgarh on 6 April, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1607 of 2017
• Smt. Kamla Netam W/o Late Shri Devsingh Netam, Aged About
62 Years R/o Village Pendari, Post Kalagpur, Tahsil and P. S.
Gundardehi, District Balod (Chhattisgarh).
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Home Affairs,
Police Department, Mahanadi Bhawan, New Mantralaya, District
Raipur (Chhattisgarh).
2. The Secretary, Finance, Home Affairs, Mahanadi Bhawan, New
Mantralaya Raipur (Chhattisgarh).
3. The Director General of Police, (Home Guards) Mana, District
Raipur (Chhattisgarh).
4. Joint Director, Treasury Accounts and Pension, Jagdalpur,
District Bastar (Chhattisgarh).
---- Respondents
For Petitioner Shri Rakesh Anthony, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 06/04/2017
1. At the very outset, learned counsel for the parties would submit that the matter has already been considered by this Court in WP(S) No.4523/2014 (Francis Xavier Beck and others vs. State of Chhattisgarh and others and other connected matters) and WP (S) No.1975/2015 (A.P. Tripathi and others vs. State of Chhattisgarh and others and other connected matters) and final orders have been passed in the said matters on 03.07.2015 and 16.07.2015 respectively, therefore, the present writ petition may be disposed of in terms of Francis Xavier Beck (supra) and A.P. Tripathi (supra).
2. In view of the aforesaid submission made by the learned counsel for the parties, the writ petition is disposed of in terms of Francis Xavier Beck (supra) and A.P. Tripathi (supra).
Sd/-
JUDGE PRASHANT KUMAR MISHRA Nirala