Rajindar Kumar vs State Of Chhattisgarh
2025 Latest Caselaw 4201 Chatt

Chattisgarh High Court

Rajindar Kumar vs State Of Chhattisgarh on 3 September, 2025

                                                          1




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        signed by



                                                                         2025:CGHC:44821
        RAVI
RAVI    SHANKAR
SHANKAR MANDAVI
MANDAVI Date:
        2025.09.03
        18:13:04
        +0530




                                                                                       NAFR

                                 HIGH COURT OF CHHATTISGARH AT BILASPUR


                                               MCC No. 903 of 2025

                     1 - Rajindar Kumar S/o Shri Nawal Sai, Aged About 43 Years Constable
                     (Gd) At Police Station Surajpur, District Surajpur (C.G.)
                                                                                   ... Applicant


                                                      versus


                     1 - State Of Chhattisgarh Through The Secretary, Home Department,
                     Mantralaya, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur
                     (C.G.)


                     2 - Director General Of Police, Police Head Quarter, Nava Raipur, Atal
                     Nagar, District Raipur (C.G.)


                     3 - Superintendent Of Police, District Surajpur (C.G.)


                     4 - Vijay Kumar Kerketta, Presently Working As Constable (Gd) At
                     Police Station Chandni, District Surajpur (C.G.)
                                                                              ... Respondent(s)

(Cause title is taken from Case Information System) For Applicant : Mr. C. J. K. Rao, Advocate For State/Respondents No. 1 : Mr. Dashrath Prajapati, Panel Lawyer to 3.

(Hon'ble Shri Justice Naresh Kumar Chandravanshi)

Order on Board

03/09/2025

1. Heard.

2. Learned counsel for the applicant would submit that the applicant

wants to contest the case on merits and, therefore, he prays for

restoration of WPS No.5939/2021, which was dismissed for non-

compliance of peremptory order dated 06.12.2023.

3. Learned counsel appearing for the respondent-State raised

objection.

4. Though, this M.C.C has been filed after about more than one and

half year from dismissal of WPS No.5939/2021 vide order dated

09.01.2024, in non-compliance of peremptory order dated

06.12.2023, but having considered judgment rendered by the

Coordinate Bench of this Court vide order dated 13.12.2016 in

M.C.C. No.591/2016 (Smt. Jyoti vs. General Manager, Canara

Bank, Staff Selection (Workmen), Circle, Office Mumbai), the

instant M.C.C. is allowed.

5. Accordingly, the Registry is directed to restore WPS

No.5939/2021, (Rajindar Kumar vs. State of Chhattisgarh and

Others) in its original number.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Ravi Mandavi