STATE OF CHHATTISGARH Vs. MUKESH GUPTA

JUDGEMENT

(1.) Heard Mr. Naman Nagrath, learned senior counsel, assisted by Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the petitioners. Also heard Mr. Abhay K. Behara, learned senior counsel, assisted by Mr. Malay Shrivastava, appearing for the respondent No. 1 as well as Mr. Ramakant Mishra, learned Assistant Solicitor General, appearing for respondent No. 2.

(2.) This writ petition is filed by the State of Chhattisgarh, through the Chief Secretary, and the Director General of Police, against an order dtd. 15/12/2021 passed by the learned Central Administrative Tribunal, Jabalpur Bench, Jabalpur (for short, Tribunal), in Original Application No. 564/2020 (for short, OA), rejecting the preliminary objection regarding maintainability of the OA.

(3.) The OA was filed by the present respondent No. 1 against the petitioners herein i.e. the State of Chhattisgarh, through the Chief Secretary and the Director General of Police, who were respondents No. 1 and 3, respectively, in the OA, alongwith two others.