Chattisgarh High Court
Pradeep Kumar Banik vs State Of Chhattisgarh And Others 7 ... on 13 July, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 2147 of 2011
• Pradeep Kumar Banik S/o Shri N.G. Banik, aged about 46 years, Post
Assistant Grade III, R/o Qr No H-15 /2 Opposite Veterinary Hospital
Mandi Road Jagdalpur Distt. Bastar CG
---- Petitioner
Versus
1. State Of Chhattisgarh THROUGH THE Secretary, Department of
Health, Family Welfare and Medical Education, Ministry, D.K.S.
Building, Raipur CG
2. The Director, Directorate of Health Services, Raipur (CG)
3. The Director, Directorate of Medical Education, Raipur, Distt. Raipur
(CG)
4. The Collector, Distt. Bastar, Jagdalpur (CG)
5. The Chief Medical and Health Officer, Jagdalpur, Distt. Bastar (CG)
6. The Superintendent and Joint Director Maharani Hospital, Jagdalpur
Distt. Jagdalpur (CG)
7. Civil Surgeon and Chief Hospital Superintendent, Maharani Hospital,
Jagdalpur, Distt. Bastar (CG)
---- Respondents
For applicant Mr. Alok Dewangan, Adv. For Respondent/State Mr. Dheeraj Wankhede, GA.
Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 13-7-2018
1. Counsel for the petitioner submits that this writ petition has become infructuous and may be dismissed.
2. As submitted, the instant writ petition is dismissed as infructuous.
Sd/-
(Sharad Kumar Gupta) Judge pathak