Chattisgarh High Court
Pradeep Kumar Singh vs State Of Chhattisgarh 48 ... on 7 January, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO. 8542 OF 2018
1. Pradeep Kumar Singh, aged about 48 years, S/o Shri Jagannath, Retired
Judge, R/o Village and Post Tumdiboad, P.S. Dongargaon, District
Rajnandgaon (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, through the Secretary,Law and Legislative Affair
Department, Mahanadi Bhawan, Atal Nagar, (Naya Raipur) (C.G.) District
Raipur.
... Respondent(s)
For Petitioner : Shri P.K.C. Tiwari, Senior Advocate assisted by Mr. Ashutosh Trivedi, Advocate. For Respondents-State : Shri Jitendra Pali, Dy. A.G. Hon'ble Shri Justice P. Sam Koshy Order on Board 07.01.2019
1. The limited grievance which the petitioner has raised in the present writ petition is against the order of compulsory retirement passed by the Department on 21.12.2016. The petitioner had preferred an appeal to his excellency to the Governor of the State of Chhattisgarh and the appeal though was preferred on 20.03.2017, the same till date is pending consideration.
2. The prayer of the learned counsel for the petitioner is that let the Appellate Authority take a decision at the earliest in accordance with the rules.
3. The said limited prayer is not opposed by learned State counsel.
4. Accordingly, the writ petition stands disposed off with a direction to the Appellate Authority to ensure that the appeal is decided as early as possible.
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5. With the aforesaid direction, the writ petition stands disposed off.
6. No order as to costs.
Sd/-
(P. Sam Koshy) Judge Priyanka