Vishnu @ Bishnu Prasad vs State Of Chhattisgarh
2022 Latest Caselaw 4119 Chatt

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               HIGH COURT OF CHHATTISGARH, BILASPUR

                                 Order Sheet

                             WA No. 325 of 2020

        Vishnu @ Bishnu Prasad Versus State of Chhattisgarh & Others




29.06.2022       Heard Mr. Ajay Kumar Barik, learned counsel for the

             appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate

             General, appearing for respondents No.1, 2 & 5.

Issue notice, returnable on 29.08.2022.

No formal steps are called for with regard to respondents

No.1, 2 & 5 as they are duly represented.

Notice to respondents No.3 & 4 by registered post with A/D.

Also heard the learned counsel for the appearing parties on

I.A. No.01 of 2020, whereby a prayer is made to stay the

impugned judgment under assailment dated 22.06.2020 and to

allow the appellant to continue on the post of Rozgar Sahayak.

By the impugned judgment, the writ petition was dismissed

and it is admitted position that respondent No.3 is working as

Rozgar Sahayak.

In that view of the matter, no case for interim order is made

out and accordingly, the I.A. No.01 of 2020 is dismissed.

                 Sd/-                               Sd/-
       (Arup Kumar Goswami)                 (Parth Prateem Sahu)
            Chief Justice                            Judge




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