Chattisgarh High Court
State Of Chhattisgarh vs Subhash Singh on 6 December, 2021
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Writ Appeal No. 209 of 2021
State of Chhattisgarh & Others Versus Arun Kumar Sharma
alongwith
WA/210/2021, WA/221/2021, WA/223/2021, WA/224/2021, WA/226/2021, WA/229/2021,
WA/244/2021, WA/289/2021, WA/313/2021, WA/320/2021, WA/325/2021, WA/328/2021,
WA/343/2021, WA/346/2021, WA/357/2021, WA/358/2021, WA/361/2021, WA/362/2021,
WA/364/2021, WA/366/2021, WA/367/2021, WA/368/2021, WA/369/2021, WA/370/2021,
WA/371/2021, WA/372/2021, WA/373/2021, WA/376/2021, WA/391/2021, WA/392/2021,
WA/393/2021, WA/395/2021, WA/396/2021, WA/401/2021, WA/402/2021, WA/403/2021,
WA/404/2021, WA/405/2021, WA/406/2021, WPC/1580/2021, WPC/83/2021,
WPC/2041/2021, WPC/2474/2021, WPC/4805/2021 and WA/416/2021
06/12/2021 Heard Mr. Satish Chandra Verma, learned Advocate General alongwith
Mr. Jitendra Pali, learned Deputy Advocate General as well as Mr. Siddharth
Dubey, learned Deputy Government Advocate for the appellants in
WA/209/2021, WA/210/2021, WA/221/2021, WA/223/2021, WA/224/2021,
WA/226/2021, WA/229/2021, WA/244/2021, WA/289/2021, WA/313/2021,
WA/320/2021, WA/325/2021, WA/328/2021, WA/343/2021, WA/346/2021,
WA/357/2021, WA/358/2021, WA/361/2021, WA/362/2021, WA/364/2021,
WA/366/2021, WA/367/2021, WA/368/2021, WA/369/2021, WA/370/2021,
WA/371/2021, WA/372/2021, WA/373/2021, WA/376/2021, WA/391/2021,
WA/392/2021, WA/393/2021, WA/395/2021, WA/396/2021, WA/401/2021,
WA/402/2021, WA/403/2021, WA/404/2021, WA/405/2021, WA/406/2021 and
WA/416/2021 as well as for respondents in WPC/1580/2021, WPC/83/2021,
WPC/2041/2021, WPC/2474/2021, WPC/4805/2021 and Mr. Mahendra Dubey,
learned counsel for the appellants in WPC/83/2021 as well as WPC/2474/2021.
Also heard Mr. Upendra Nath Awasthy, learned senior counsel alongwith
Ms. Supriya Upasne, learned counsel for the respondents in WA/209/2021, WA/
221/2021, WA/224/2021, WA/226/2021, WA/229/2021, WA/289/2021,
WA/325/2021, WA/328/2021, WA/346/2021, WA/357/2021, WA/358/2021,
WA/361/2021, WA/364/2021, WA/370/2021, WA/372/2021, WA/373/2021,
WA/376/2021, WA/391/2021, WA/395/2021, WA/396/2021, WA/401/2021,
WA/404/2021, WA/405/2021, WA/406/2021 and WA/416/2021, and for the
petitioners in WPC/1580/2021, WPC 2041/2021 and WPC/4805/2021, Mr. Amiya
Kant Tiwari, learned counsel for the respondent in WA/210/2021, Mr. Ranbir
Singh Marhas, learned counsel for the respondent in WA/223/2021 and
WA/371/2021, Mr. Abhishek Saraf, learned counsel for the respondent in
WA/244/2021, WA/313/2021, WA/362/2021, 366/2021, WA/369/2021,
WA/392/2021 and WA/402/2021, Mr. Anurag Jha, learned counsel for the
respondent in WA/320/2021, Mr. Yogesh Kumar Chandra, learned counsel for
the respondents in WA/343/2021 and WA/367/2021, Mr. Rakesh Pandey,
learned counsel for the respondent in WA/393/2021, Mr. Bharat Gulbani and Mr.
Galib Dwivedi, learned counsel for the respondent in WA/368/2021 and
WA/403/2021, Mr. Raj Kumar Gupta, learned counsel for the respondent-
Accountant General in WA/368/2021, WPC/83/2021, WPC/2474/2021.
Writ appeals are preferred against the order dated 26.05.2020 in WPC
No. 152/2020 and connected cases as well as against the orders of review,
passed by the learned Single Judge.
In WPC Nos. 1580/2021, 2041/2021 and 4805/2021 challenge is mounted
on notification dated 23.01.2020 as well as 29.07.2020, whereas, in WPC No.
83/2021 and WPC No. 2474/2021, challenge is made only to notification dated
29.07.2020.
Hearing concluded.
Judgment reserved.
Sd/- Sd/-
(Arup Kumar Goswami) (Narendra Kumar Vyas)
Chief Justice Judge
Amit
