Anil Kumar Gupta And Anr vs State Of Chhattisgarh
2022 Latest Caselaw 6586 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                   WPS No. 7066 of 2007
                  Anil Kumar Gupta And Anr. Versus State Of Chhattisgarh



03/11/2022         Shri Pawan Shrivastava, counsel for the petitioners.

                   Shri Kunal Das, P.L. for the State.

                   Shri Shrivastava submits that in the reply filed by the respondents it has

been averred that in pursuance of order passed by the High Court of Madhya Pradesh the respondent No. 5 has been made senior to the petitioner in the gradation list showing the seniority position as on 01/04/2006, upon which the Departmental Promotion Committee was constituted on 23/04/2007. It is also submitted that this Hon'ble Court vide order dated 14/08/2014 directed the respondent-authorities to produce the copy of judgment of High Court of Madhya Pradesh, but till date said order has not been complied with.

Order dated 14/08/2014 shall be complied with by the respondent-State within a period of two weeks.

List this case in the week commencing 28th November 2022.

Sd/-

(Sachin Singh Rajput) JUDGE

Kamde