S. SANTOSH KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Yogeshwar Sharma, learned counsel for the petitioner in WPPIL No. 91/2019, Mr. Anand Dadariya, Ms. Ayushi Agrawal, Mr. Abhishek Gupta and Mr. Amiya Bhushan, learned counsel for the petitioners in WPS No. 9778/2019, Mr. Parag Kotecha, learned counsel for the petitioners in WPS No. 839/2020 and Mr. Tribhuwan Das, learned counsel for the appellants in WA No. 286/2021. Also heard Mr. Sanjay R. Hegde, Senior Advocate assisted by Dr. Manoj Gorkela, Special Counsel, Government of Chhattisgarh and Mr. Pranjal Kishore, learned counsel, appearing for the State/respondents, Mr. Arvind Panda holding the brief of Mr. D.L. Dewangan, learned counsel, appearing for respondent Nos.3 to 5 in WPS No. 9778/2019 and respondent Nos. 3 to 6 in WPS No. 839/2020, Mr. Jitendra Pali, learned counsel, appearing for respondent No.3 in WA No. 286/2021 and Dr. K.S. Chauhan, learned Senior Advocate assisted by Mr. Nasimuddin Ansari, Mr. Ajit Kumar Ekka, Mr. Akhilesh Dalpat, Mr. Tribhuwan Das, Mr. Anchal Kumar Matre, Mr. Ravi Maheshwari and Mr. Piyush Bhoi, learned counsel, appearing for the respective intervenors.

(2.) Since all these writ petitions i.e. WP(PIL) No. 91/2019, WP(S) Nos.9778/2019, 839/2020 and 3600/2020 and writ appeal i.e. WA No.286/2021 arise out of similar issues, they are being clubbed and heard together and are being disposed of by this common order.

(3.) WP(S) No. 9778 of 2019 is taken as the lead case and the parties and proceedings are referred to as given therein except where it is separately mentioned, depending on the context.