Chattisgarh High Court
Shiv Shankar Pratap Singh vs State Of Chhattisgarh 5 Wps/1658/2020 ... on 12 March, 2020
1
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1657 of 2020
Shiv Shankar Pratap Singh S/o Late Shri Sulabh Ram Netam Aged About
35 Years R/o Village Litiya, Post Kargikhurd, Tahsil And Police Station Kota,
District Bilaspur, Chhattisgarh. --- Petitioner
Versus
1. State of Chhattisgarh Through its Secretary, Department of Co-Operative
Society, Mahanadi Bhawan, Mantralaya, Police Station And Post Rakhi, Atal
Nagar, Raipur, District Raipur, Chhattisgarh.
2. Deputy Registrar Office of Deputy Registrar, Co-Operative Societies, In
Front of Collectorate Office, Old Composite Building, Bilaspur, District
Bilaspur, Chhattisgarh.
3. Chairman Seva Sahkari Samiti Maryadit, Kargikhurd, Block Kota, District
Bilaspur, Chhattisgarh.
4. Committee Manager Seva Sahkari Samiti Maryadit, Kargikhurd, Block Kota,
District Bilaspur, Chhattisgarh.
5. Co-Operative Extension Officer Block Kota, District Bilaspur, Chhattisgarh.
---- Respondents
For the Petitioner : Mr. Abhishek Pandey, Advocate For the State/Respondents : Mrs. Richa Shukla, Dy. G.A., Hon'ble Shri Justice Goutam Bhaduri Order on Board 12-03-2020 Heard.
1. The grievance of the petitioner is that the petitioner who is working as Computer Data Entry Operator in the office of Respondents 3 and 4 i.e., Seva Sahkari Samiti Maryadit, Kargikhurd, Block-Kota, District Bilaspur (C.G). He remained absent from 16.05.2017 to 20.01.2018 due to ailment and medical treatment and after he became medically fit, he went to join the duties. However, he was not allowed to join the office. It is contended that thereafter the petitioner made a representation to respondent no.4, the Committee Manager with all medical documents but the same has not been 2 decided till date.
2. Considering the limited prayer made, at this moment, without going into the merits of the case and since the representation of the petitioner is pending consideration, the respondent No.4 is directed to decide the representation within a period of 90 days from the date of receipt of this order. It is made clear that this court has not expressed any opinion on the merits of the case.
3. With the above direction/observation, this writ petition stands disposed of.
Sd/-
GOUTAM BHADURI JUDGE Rao