Vinay Kumar Tripathi vs State Of Chhattisgarh
2025 Latest Caselaw 1535 Chatt

Chattisgarh High Court

Vinay Kumar Tripathi vs State Of Chhattisgarh on 29 January, 2025

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                                    HIGH COURT OF CHHATTISGARH AT BILASPUR
        Digitally
        signed by
        RAVI
RAVI    SHANKAR



                                                       Order Sheet
SHANKAR MANDAVI
MANDAVI Date:
        2025.02.01
        13:04:54
        +0530




                                               WPS No. 8651 of 2023

                       VINAY KUMAR TRIPATHI versus STATE OF CHHATTISGARH


                     29/01/2025           Heard Mr. Santosh Kumar Pandey, learned counsel
                                     for the petitioner/s as well as Mr. S. Badgaiya, learned
                                     Dy. GA for the State/respondent/s.

Learned counsel for the petitioner submits that he don't want to file any rejoinder and reply has already been filed. Matter relates to quashment of departmental enquiry, upon which learned counsel for the respondent submits that there are judgments of Hon'ble Supreme Court to the effect that D.E. cannot be quashed. Both the learned counsels are directed to prepare the case for final argument.

List this case for final hearing in the week commencing 10th February, 2025.

Sd/-

(Amitendra Kishore Prasad) Judge Ravi Mandavi