Rajendra Prasad Pandey vs State Of Chhattisgarh
2021 Latest Caselaw 674 Chatt

                               HIGH COURT OF CHHATTISGARH, BILASPUR
                                                    Order Sheet
                                              WPS No.3101 of 2021
                       Rajendra Prasad Pandey Vs. State of Chhattisgarh & Ors.



28.06.2021          Shri Rajeev Shrivastava, Sr. Advocate along with Shri Malay Shrivastava,
             Advocate for the petitioner.
                    Shri Amrito Das, Addl. Advocate General for the State/respondent No.1&2.

Let notice be issued to respondents No.3 & 4 as per rules. Also heard on IA No.1, which is an application for grant of interim relief. Taking note of the order passed by the State Govt. vide order dated 28.01.2017 and also taking note of the judgment of this High Court in case of Ramsingh Kanwar Vs. State of Chhattisgarh & Ors. WPS No.1659 of 2015, decided on 28.03.2016, prima facie a strong case for grant of interim relief has been made out.

Accordingly, it is ordered that let status quo as it exists today be maintained so far as posting of the petitioner is concerned till the next date of hearing.

Sd/-

(P. Sam Koshy) Judge

Inder