Guru Ghasidas Sahitya Avam ... vs State Of C.G. And Anr
2021 Latest Caselaw 301 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                           Proceedings through Video Conferencing


                                        WPC No. 591 of 2012


             Guru Ghasidas Sahitya Avam Sans.acad. Versus State Of C.g. And Anr.



     WPS/2091/2018,WPS/4049/2018,WPS/4240/2014,WPS/5578/2012,WPS/6083/2018,WPC
     /592/2012,WPC/593/2012,WPC/594/2012,WPC/652/2012,WPC/653/2012,WPC/936/2012,
       WPC/1067/2012,WPC/1093/2012,WPC/1121/2012,WPC/1372/2012,WPC/2072/2014,
                                          WPC/4665/2019




14.6.2021

Mr. Sushil Kumar Jain, Senior Advocate with Mr. Vinay Pandey, Ms. Meena

Shastri, Mr. Sumit Singh Rathore, Mr. Anumeh Shrivastava and Mr. Sanjeev

Pandey, Counsel for the respective petitioners.

Mr. VR Tiwari, Additional Advocate General and Mr. Vikram Sharma, Dy. GA

for the State.

Mr. Sushil Kumar Jain, learned Senior Advocate would appear for the

petitioner in WPC No.2072/2014. He would submit that the matter in issue

brought before this Court in this batch of writ petitions is squarely covered

by a recent judgment of the Supreme Court in the matter of Dr. Jaishri

Laxmanrao Patil Vs. Chief Minister and others, 2021 SCC OnLine SC 362

Ms. Meena Shastri and Mr. Vinay Pandey would additionally submit that the

Hon'ble Supreme Court has already directed for expediting the hearing of the

present batch of petitions.

Learned Additional Advocate General and learned Dy. Government Advocate

would pray for 3 weeks time.

Post the matter in the week commencing from 12.7.2021.

Both the parties shall be ready to address the Court on the next date of

hearing.

                   Sd/-                                     Sd/-

         ( Prashant Kumar Mishra)                   (Parth Prateem Sahu)
            Acting Chief Justice                          Judge




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