Chattisgarh High Court
Smt. Radhika Yadav vs Union Of India on 12 January, 2017
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 121 of 2017
1. Smt. Radhika Yadav W/o Shri Omkar, Aged About 27 Years
2. Smt. Nitya Bai Manikpuri, W/o Shri Kamata Das, Aged About 34
Years
3. Smt. Kanti Bai Vishwakarma, W/o Shri Santram, Aged About 41
Years
4. Smt. Kaushilya Bai Sahu, W/o Shri Purshottam, Aged About 34
Years
Petitionere No.1 to 4 R/o Village Baihar, Block Arng, District
Raipur (Chhattisgarh)
5. Smt. Nirmla Bai Dewangan, W/o Shri Harishchandra, Aged
About 38 Years
6. Smt. Dhan Bai Nishad, W/o Shri Shiv Kumar, Aged About 39
Years
7. Smt. Anju Bai Yadav, W/o Shri Mansingh, Aged About 28 Years
8. Smt. Tarni Pandey, W/o Shri Visheshar Ram, Aged About 38
Years
9. Smt. Lemin Bai Kumhar, W/o Shri Bulaki Ram, Aged About 24
Years
Petitioner No.5 to 9 R/o Village Samoda, Block Arang, District
Raipur, (Chhattisgarh)
---- Petitioners
Versus
1. Union Of India Through: Secretary, Ministry Of Human
Resources Development, Department Of School Education And
Literacy, Mid Day Meal Division, Shastri Bhawan, New Delhi
2. State Of Chhattisgarh, Through : Secretary, Department Of
Education, Mahanadi Bhawan, Mantralaya, Naya Raipur, District
Raipur (Chhattisgarh)
3. Directorate, School Education, Through : The Director, School
Education, Shiksha Parisar, Pension Bada, Raipur, District
Raipur (Chhattisgarh)
4. Block Education Officer, Arang, District Raipur, (Chhattisgarh)
5. Government Middle School, Baihar, Through: The Head Master,
Government Middle School, Baihar, Block Arang, District Raipur
(Chhattisgarh)
6. Government Primary School, Baihar, Through: The Head
Master, Government Primary School, Baihar, Block Arang,
District Raipur (Chhattisgarh)
7. Government Primary School, Samoda Through: The Head
Master, Government Primary School, Samoda, Block Arang,
District Raipur (Chhattisgarh)
2
8. Government Middle School, Samoda, Through: The Head
Master, Government Middle School, Samoda, Block Arang,
District Raipur, (Chhattisgarh)
9. State Of Chhattisgarh, Through: Secretary, Department Of
Finance, Mahanadi Bhawan, Mantralaya, Naya Raipur, District
Raipur, (Chhattisgarh)
---- Respondents
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For Petitioners : Mr.T.K.Nande, Advocate For Respondent No.1 : Mr.Rajkumar Gupta & Mr.Bhupendra Singh, Advocates For Respondents No.2 to 9 : Ms Ashtha Shukla, P.L.
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Hon'ble Shri Justice P. Sam Koshy Order on Board 12/1/2017
1. Learned counsel for the petitioners submits that identical nature of writ petition has already been decided by this Court. One such writ petition is WP(S) No.6430 of 2016, which was decided on 25.11.2016.
2. Learned counsel for the petitioners as well as learned counsel for the respondents does not dispute the fact that nature of relief sought for by the petitioners is similar to WP(S) No.6430 of 2016.
3. Accordingly, the present writ petition is also disposed of. The petitioners are directed to make the representations before respondent No.2, who in turn, shall consider the representations of the petitioners in the light of of judgment of the Supreme Court in the matter of State of Punjab & Ors. Vs. Jagjit Singh & Ors., decided on 26th October, 2016 and shall pass an appropriate speaking order on its own merit as expeditiously as possible preferably within a period of 60 days from the date of receipt of the representations. 3
4. With the aforesaid direction, the writ petition stands disposed of.
Sd/-
S (P. Sam Koshy) Judge B/-