Login
  • Bookmark
  • PDF
  • Share
  • CaseIQ

Atish Kumar Ghosh v. Union Of India

Chhattisgarh High Court
Sep 30, 2015

NAFR HIGH COURT OF CHHATTISGARH, BILASPUR WRIT PETITION (S) NO. 2763 OF 2015

1. Atish Kumar Ghosh S/o Shri D.K. Ghosh, aged about 50 years, Junior Engineer, Electrical General, S.E.C. Railway, Bilaspur, District Bilaspur 495004 (C.G.)

2. Mohan Lal Sahu S/o Late Baijanath Sahu, aged about 54 years, Junior Engineer, Electrical General, S.E.C. Railway, Bilaspur. District : Bilaspur 495004 (C.G.)

3. Shailendra Kumar Singh S/o Late Sriram Deo Singh, aged about

48 years, Junior Engineer, Electrical General, S.E.C. Railway, Bilaspur. District : Bilaspur 495004 (C.G.)

4. Chandulal Adile S/o Shri Bhagat Ram Adile, aged about 44 years, JE-II, Electrical General, S.E.C. Railway, Bilaspur. District : Bilaspur 495004 (C.G.)

5. L. Maleshwar Rao S/o Late L. Venkata Rao, aged about 52 years, Junior Engineer, Electrical General, S.E.C. Railway, Bilaspur. District : Bilaspur 495004 (C.G.) [Name and place of posting of this Petitioner wrongly mentioned as M. Maleshwar Rao in the O.A. No. 203/00435/2015 before the Central Administrative Tribunal, Jabalpur] Petitioners Versus

1. Union of India, through the General Manager, S.E.C. Railway, Bilaspur Zone, Headquarter, Bilaspur- 495004 (C.G.)

2. Senior Divisional Personnel Officer, South East Central Railway Bilaspur - 495004 (C.G.)

3. The Chief Personnel Officer, South East Central Railway, Bilaspur - 495004 (C.G.)

4. Assistant Personnel Officer, South East Central Railway, Bilaspur - 495004 (C.G.)

5. Shri Vijay Kumar Tiwari S/o Shri S.P. Tiwari, posted as Sr. Technician (MCM), Train Lighting, S.E.C. Railway, Bilaspur - 495004 (C.G.) ... Respondents For Petitioners : Mr. B.P. Rao, Advocate. For Respondents 1 to 4 : Mr. Abhishek Sinha, Advocate. For Respondent 5 : Mr. Amrito Das, Advocate. Hon'ble Shri Navin Sinha, Chief Justice Hon'ble Shri Justice P. Sam Koshy Order on Board Per NAVIN SINHA, C.J. 30/09/2015

1. At the outset, leave is sought to withdraw the writ petition.

2. The writ petition is dismissed as withdrawn. Sd/- Sd/- (Navin Sinha) (P. Sam Koshy) Chief Justice Judge /sharad/*