Mohan Lal Vishwakarma vs State Of Chhattisgarh 3 Wps/3626/2018 ... on 12 July, 2018

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Chattisgarh High Court

Mohan Lal Vishwakarma vs State Of Chhattisgarh 3 Wps/3626/2018 ... on 12 July, 2018

Bench: Sharad Kumar Gupta

                                                                      1

                                                                NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR
                         WPS No. 2861 of 2018
     Mohan Lal Vishwakarma S/o Osa Ram Vishwakarma Aged About
     42 Years Occupation - Service (Posted As Revenue Sub -
     Inspector, Nagar Panchayat Kirodimal Nagar , Raigarh District
     Raigarh CG) R/o Kirodimal Nagar Tehsil Raigarh District Raigarh
     CG
                                                        ---- Petitioner
                               Versus
  1. State Of Chhattisgarh Through Secretary, Department Urban
     Administration And Development Mahanadi Bhawan, Naya
     Raipur District Raipur CG
  2. State Of Chhattisgarh Through Secretary, General Administration
     Department Mahanadi Bhawan, Naya Raipur District Raipur CG
  3. Commissioner, Urban Administration           And    Development
     Directorate Raipur District Raipur CG
  4. Nagar Panchayat Kirodimal Nagar , Through Chief Municipal
     Officer , District Raigarh CG
  5. Zila Panchayat Raigarh Through Chief Executive Officer , District
     Raigarh CG
                                                     ---- Respondents

For petitioner Mr. Sarfaraz Khan, Adv. For Respondent/State Mr. Dheeraj Wankhede, GA.

Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 12-7-2018

1. Petitioner has preferred this writ petition to direct the respondents to take decision in the light of communication of Annexure P-5.

2. The petitioner is Revenue Sub Inspector posted at Nagar Panchayat, Kirodi Mal Nagar.

3. Counsel for the petitioner submits that the instant writ petition may be disposed of with a direction to the respondent No. 1 to decide the representation of the petitioner Annexure P-3 dated 13-9-2017 followed by Annexure P-5 dated 29-12-2017 within a stipulated time.

4. Looking to the facts and circumstances of the case, and the 2 submission made by counsel for the petitioner, instant writ petition is disposed of with a direction to the respondent No. 1 to decide the representation of the petitioner Annexure P-3 followed by Annexure P-5 regarding the petitioner's claim within a period of 90 days from the date of receipt of certified copy of this order in accordance with law and procedure.

5. It is made clear that this Court has not touched the merit of the case.

Sd/-

(Sharad Kumar Gupta) Judge pathak

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