Tulsi Bhaskar vs State Of Chhattisgarh
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Chattisgarh High Court

Tulsi Bhaskar vs State Of Chhattisgarh on 20 March, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

WPS No. 2394 of 2021

TULSI BHASKAR versus STATE OF CHHATTISGARH

Order Sheet

20.03.2025 Mr. Akhtar Hussain, counsel for the petitioner.

Mr. Tarkeshwar Nande, Panel Lawyer for the State.

Learned counsel for the petitioner would submit that

stay means the effect of the order is kept in abeyance

therefore for giving benefit of extension of waiting list and

would refer the judgment rendered by the Hon'ble Supreme

Court in case of State of U. P. Through Secretary Vs. Prem

Chopra reported in AIROnline 2022 SC 658 and The

Madhya Pradesh Madhya Kshetra Vidyut Vitran Company

Limited & Ors. Vs. Bapuna Alcobrew Private Limited & Anr.

[Civil Appeal No. 1095 of 2013, decided on 04.11.2024]

(Neutral Citation No. 2024 INSC 829).

Learned counsel for the State would oppose the

submission and would submit that stay means the effect of BHUMIKA ANGARE

the order is kept in abeyance which does not mean that the

order will be wiped-out as such the validity period of the

waiting list cannot be extended.

This issue requires deliberation on the subject.

Learned counsel for both the parties are directed to

make their detailed submission in this regard on the next

date of hearing.

List this case on 04th April, 2025.

Sd/-

(Narendra Kumar Vyas) Judge

Bhumika