Chattisgarh High Court
Smt Jyoti Lakda vs State Of Chhattisgarh 9 Wpc/205/2018 ... on 29 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 28 of 2018
Smt Jyoti Lakda W/o Shri Rajendra Lakda Aged About 36 Years
Working As Assistant Teacher (Panchayat) R/o Village Devendra
Nagar Jarhabhata, District Bilaspur, Chhattisgarh, District : Bilaspur,
Chhattisgarh
---- Applicant
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Panchayat
Mahanadi Bhawan, Mantralaya, New Raipur, District Raipur,
Chhattisgarh, District : Raipur, Chhattisgarh
2. Chief Executive Officer Zila Panchayat Bilaspur, District Bilaspur,
Chhattisgarh (It Should Be C.E.O. Janpad Panchayat Masturi,
District Bilaspur), District : Bilaspur, Chhattisgarh
---- Respondents
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For Applicant : Mr. Ajay Shrivastava, Advocate.
For State : Mr. Majid Ali, Dy. GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 29/01/2018
1. Learned counsel for the applicant submits that in place of 'CEO, Janpad Panchayat, Masturi,' CEO Jila Panchayat, Bilaspur was wrongly arrayed as in the writ petition which has been disposed off on 03-01-2018.
2. Considering the said submission, order dated 03-01-2018 is recalled and the writ petition [WPS No. 7265/2017] is registered for prior orders and the petition is restored to its original number.
3. MCC is accordingly allowed.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit