S R BAGHEL Vs. STATE OF MP

JUDGEMENT

(1.) THIS M.C.C. was registered by the administrative orders of the then Chief Justice on 21.11.2001 which he had passed on perusal of the record of decided case O. A. No 888 of 1998 on 20.6.2001.

(2.) IT may be mentioned that the said O.A. was decided by the State Administrative Tribunal (for short called "the SAT") at Raipur because at the relevant time, the SAT (since abolished) was functioning under the superintendence of the Madhya Pradesh High Court. On formation of Chhattisgarh High Court in the year 2000 all cases whether pending and decided by the M. P. High Court at Jabalpur arising out of districts of Chhattisgarh were sent to this Court with their record for information to this Court in 2001. This is how this file (O.A. No. 888/98) was sent to this Court.

(3.) ON perusal of the record of the case, we find that no party to O.A. has filed any writ petition against the order dated 20.6.2001 passed by the SAT till date and hence the said order has otherwise attained finality so far as parties to O.A. are concerned.