Chattisgarh High Court
Charan Singh Harbansh vs State Of Chhattisgarh 18 Wps/530/2018 ... on 15 January, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT of CHHATTISGARH, BILASPUR
WPS No. 486 of 2018
Charan Singh Harbansh S/o Samaru Ram Harbansh, Aged About 37 Years
Working As Assistant Teacher Panchayat, Govt. Primary School,
Kukrachunda, Block Simga, District Baloda Bazar - Bhatapara
Chhattisgarh.
---- Petitioner
Versus
1. State of Chhattisgarh Through Secretary, Department of Panchayat and
Rural Development, Mahanadi Bhawan, Naya Raipur, Chhattisgarh.
2. Commissioner - Cum - Director, Directorate Of Panchayat Naya Raipur
District Raipur Chhattisgarh.
3. Chief Executive Officer, Jila Panchayat Raipur District Raipur Chhattisgarh.
4. Chief Executive Officer, Jila Panchayat, Baloda Bazar, Distt. Baloda Bazar
(CG).
---- Respondents
For Petitioner : Shri Harish Khutiya, Advocate. For State : Shri Mazid Ali, Dy. Govt. Advocate.
Hon'ble Shri Justice P. Sam Koshy Order On Board 15.01.2018
1. At the very outset, learned counsel appearing for the parties would jointly and fairly submit that the issue involved in the present writ petition have already been considered and decided by this Court on 28.11.2017 in WPS No.2530 of 2017 (Mukesh Kumar Patel and another Vs State of Chhattisgarh and another), therefore, this writ petition may be disposed of in terms of the order passed in Mukesh Kumar Patel (supra).
2. Accordingly, the present writ petition is disposed of in terms of the order passed by this Court in Mukesh Kumar Patel (supra). A copy of the order passed in Mukesh Kumar Patel(supra) be placed on record of the present writ petition. Sd/-
(P.Sam Koshy) Judge inder