Chattisgarh High Court
Johitram Joshi vs The Union Of India 3 Wppil/132/2017 ... on 14 September, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (PIL) No. 27 of 2018
1. Johitram Joshi S/o Late Ganesh Ram Joshi Aged About 67 Years R/o
Bandhwapara, Kapisda, District : Janjgir-Champa, Chhattisgarh
2. Itwari Ram Jangde S/o Shri Phirtu Ram Jangde Aged About 60 Years R/o
Village Naktidih, Tahsil Champa, District : Janjgir-Champa, Chhattisgarh
3. Mahesh Ram Sahu S/o Late Dauwa Aged About 55 Years R/o Village Tundri,
Tahsil Bilaigarh, District : Balodabazar-Bhathapara, Chhattisgarh
4. Panchram Lahare S/o Shri Aajuram Lahare Aged About 52 Years R/o Village
Farsadih, Jaijaipur,District : Janjgir-Champa, Chhattisgarh
---- Petitioners
Versus
1. The Union of India Through The Secretary Ministry of External Affairs, New
Delhi
2. The Embassy of Iraq Through Ambassador New Delhi
3. The Embassy of Kuwait, Through Ambassador New Delhi
4. State of Chhattisgarh Through The Secretary, Ministry of Lobour, Mahanadi
Bhawan, Mantralaya, Naya Raipur, District Raipur, Chhattisgarh
---- Respondents
__________________________________________________________________ For Petitioners : Shri B.P. Sharma and Shri Sameer Oraon, Advocates For Respondent-UOI : Shri B. Gopa Kumar, Assistant Solicitor General For Respondent-State : Shri Y.S. Thakur, Additional Advocate General.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per, Ajay Kumar Tripathi, Chief Justice 14.09.2018
1. Heard counsel for the Petitioners and counsel for the Respondents.
2. This PIL is dismissed. Individual causes can be raised before the competent forum and the Government, if they so like.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Chandra