Birendra Kumar Korram vs State Of Chhattisgarh
2022 Latest Caselaw 3948 Chatt

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                                                                   NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                 Writ Petition (Service) No.4143 of 2022
    Birendra Kumar Korram S/o Late Harilal Korram Aged About 37
        Years Resident Of Village Makdi Singrai, Police Station Kanker,
        District North Baster Kanker Chhattisgarh., District : Kanker,
        Chhattisgarh
                                                           ---- Petitioner
                                   Versus
   1. State Of Chhattisgarh Through The Secretary, Public Health
        Engineering Department , Mahanadi Bhawan Mantralaya , Nawa
        Raipur Chhattisgarh

   2. The Superintendent Of Engineer Public Health Engineering
        Department, Durg Division Durg Chhattisgarh.

   3. The Executive Engineer Public Health Engineering , Balod
        Division, District Balod Chhattisgarh.

   4. The Deputy Inspector General Of Police (Secret Conversation)
        Special Branch, Police Headquarter, Ground Floor, Block No. 01,
        Atal Nagar, Raipur Chhattisgarh.

   5. The Superintendent Of Police Kanker , District North Bastar
        Kanker Chhattisgarh.
                                                       ---- Respondents

For Petitioner - Mr. Goutam Khetrapal, Advocate. For State - Mr. Suyashdhar Badgaiya, Panel Lawyer.

S.B.- Hon'ble Shri Justice Rajendra Chandra Singh Samant Order on Board

22-06-2022

Heard

1. It is submitted that the petitioner has been appointed vide order

dated 14.12.2020 to the post of helper under department of

respondent No.3. As the petitioner could not mention about the

previous criminal case against him, in which, he was acquitted

from all the charges way back vide judgment dated 02.02.2005 in

Sessions Trial No.235/2004 by the Court of Sessions Judge,

Kanker. The petitioner made a representation on 30.06.2021,

making apologies that he has no intention to make any

suppression of fact. Subsequent to that, the department has

ordered for fresh verification. A fresh verification has to be made

by the respondent No.4 and 5 but the same has not been made till

today. Hence, it is prayed that appropriate order be passed.

2. Learned State counsel opposes the submissions and submits that

petition can be disposed off with direction.

3. After considering on these submissions, the respondent No.4 and

5 are directed to complete the verification process regarding the

criminal antecedents of the petitioner at the earliest on the basis of

the information that has been furnished by the petitioner. This

direction shall be complied by the respondents No.4 and 5 within a

time limit of 60 days from the date of receipt of copy of this order.

Until the order of this Court is complied in the time limit prescribed,

no coercive step shall be taken against the petition until that date.

4. With these observations, this petition stands disposed off.

Sd/-

                                       (Rajendra Chandra Singh Samant)
Monika                                              Judge