Mukesh Gajbhiye vs State Of Chhattisgarh
2021 Latest Caselaw 60 Chatt

                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                                         Order Sheet
                                    WPS No. 1671 of 2021
                   Mukesh Gajbhiye Vs. State of Chhattisgarh & Others




07/04/2021          Mr. Shashank Thakur, Advocate, for Petitioner.
                    Mr. Sudeep Verma, Dy. G.A., for Respondents/State, on advance notice.

Heard on admission.

Writ Petition is admitted for hearing.

Since learned State Counsel accepts notice on behalf of all the Respondents, issuance of notice to them stands dispensed with.

Let reply be filed by Respondents within six weeks. Further heard on I.A. No.1 - application for grant of interim relief. Taking into consideration the judgments of the Hon'ble Supreme Court in the case of Stanzen Toyotetsu India Private Limited v. Girish V. & Ors, [2014 (3) SCC 636], Divisional Controller, Karnataka State Road Transport Corporation v. M. G Vittal Rao [2012 (1) SCC 442], Avinash Sadashiv Bhosle (Died) through LRs. v. Union of India [2012 (13) SCC 142], State Bank of India & Ors. v. Neelam Nag and Others [2016 (9) SCC 491] and also a couple of decisions rendered by this Court, prima facie, a strong case for grant of interim relief to Petitioner is made out.

Accordingly, it is ordered that there shall be a further stay of Departmental Enquiry proceeding till the next date of hearing.

List for hearing immediately after the reply of Respondents is received.

Sd/-

(P. Sam Koshy) JUDGE

sharad