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Judgment
6 paragraphs · 233 wordsHeard Mr. Arshad Hussain, learned counsel for the petitioner, Mr. Amrit Raj Kisku, learned counsel for the respondent-State, Mr. Sunil Kumar, learned counsel for respondent nos. 3 and 4 and Mr. Krishna Murari, learned counsel for respondent no. 6.
This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Pursuant to the notice, respondent nos. 3 and 4 has already appeared through learned counsel Mr. Sunil Kumar. Learned counsel Mr. Krishna Murari appears on behalf of respondent no. 6 and Mr. Amrit Raj Kisku, learned A.C. to S.C.-VII appears on behalf of respondent nos. 1, 2, 5, 7 and 8.
Learned counsel for the respondent-State and learned counsel for respondent no. 6 submit that although direction was issued on 29.06.2020 for filing counter affidavit, but the same has not been filed in view of COVID-19 situation. They further seek three weeks' time for filing the counter affidavit.
Mr. Sunil Kumar, learned counsel for respondent nos. 3 and 4 submits that he will file the counter affidavit within the aforesaid period. Learned counsel for the respondent-State submits that he will look into the matter for payment of salary to the petitioner in terms of the order dated 29.06.2020.
Let this matter be tagged with W.P. (S) No. 6378 of 2019. Post both the matters on 30.09.2020.