Chattisgarh High Court
Rishi Raj Bhrigu Sanskrit Samajik ... vs State Of Chhattisgarh 60 Wpc/3295/2018 ... on 4 December, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3313 of 2018
Rishi Raj Bhrigu Sanskrit Samajik Shiksha Samiti Titurdih Durg,
Address H.No. 460, Ward No. 15, Titurdih, Durg, Through Its
Secretary, Brijesh Mishra, S/o Satya Prasad Mishra, Aged About
61 Years, R/o. A/8, Street No. 2, Panchshil Nagar, Borasi Colony,
Durg, P.S. Pulgaon, District Durg Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
School Education, Mantralaya, Mahanadi Bhawan, Atal Nagar,
Raipur, District Raipur Chhattisgarh
2. The Director, Directorate Of Public Education, Raipur, District
Raipur Chhattisgarh
3. The Commissioner, Directorate Of Public Education, Raipur,
District Raipur Chhattisgarh
4. The District Education Officer, Durg, District Durg Chhattisgarh
5. The Block Education Officer, Dhamdha, District Durg
Chhattisgarh
6. Chhattisgarh Sanskrit Vidyamandal Raipur, Through The
Secretary, Chhattisgarh Sanskrit Vidyamandal Premise Of
Directorate Of Public Instruction, Pension Bada, Raipur, District
Raipur Chhattisgarh
---- Respondent
For Petitioner None
For Respondent/State Mr. Anand Dadariya, Dy. GA
Order On Board By
Hon'ble Mr. Justice Prashant Kumar Mishra 4/12/2018
1. Since there is no representation on behalf of the petitioner 2 even in two rounds, this Court is left with no other option except to dismiss this petition for want of prosecution.
2. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
(Prashant Kumar Mishra) Judge Shyna