Basant Kumar vs State Of Chhattisgarh
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Chattisgarh High Court

Basant Kumar vs State Of Chhattisgarh on 28 February, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                  WPS No. 5992 of 2024
                                  BASANT KUMAR versus STATE OF CHHATTISGARH

                                                      Order Sheet

                     28.02.2025             Mr. Samrendra Kumar, counsel appeared through
                                   V.C. with Ms. Manisha Yadav, counsel for the petitioner.
                                            Mr. Sanjeev Pandey, Dy. Advocate General for the
                                   State.
                                            Mr.   Anurag    Dayal    Shrivastava,   counsel   for
                                   respondent No. 2.

When this Court put a specific query to learned counsel for the petitioner that what will be the effect of judgment passed by the Hon'ble Supreme Court in case of Hirendra Kumar Vs. High Court of Allahabad reported in (2020) 17 SCC 401 wherein the Hon'ble Supreme Court has held that age criteria given in that judgment cannot supersede the rules framed in this behalf, he would pray for time to make submission.

List this case on 24th March, 2025.

Sd/-

(Narendra Kumar Vyas) Judge Bhumika

Digitally signed by BHUMIKA BHUMIKA ANGARE ANGARE Date:

2025.03.03 10:50:12 +0530