STATE OF CHHATTISGARH Vs. MUKESH GUPTA DIRECTOR GENERAL

JUDGEMENT

(1.) Heard Mr. Mukul Rohatgi, learned senior counsel assisted by Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the petitioners. Also heard Mr. A. K. Behra, learned senior counsel assisted by Mr. Malay Shrivastava, learned counsel, appearing for applicant/respondent No.1 and Mr. Ramakant Mishra, learned Assistant Solicitor General for Union of India along with Ms. Anmol Sharma, learned Central Government Counsel, appearing for respondent No.2.

(2.) This writ petition is filed against an order dtd. 12/4/2022 passed by the Central Administrative Tribunal, Jabalpur Bench, for short, 'the CAT', in Original Application, for short, 'OA', No. 200-564/2020, whereby the CAT granted conditional relief to the applicant / respondent No.1 herein as follows :

(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, along with two others. Notice was not sent to respondent No.4 in the OA and accordingly, in this petition also, notice is not issued to respondent No.3 herein, who was respondent No.4 in OA.