Chattisgarh High Court
Dr. Ram Lal Ghritlahre vs State Of Chhattisgarh 52 Wps/6032/2018 ... on 24 October, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 6900 OF 2018
Dr. Ram Lal Ghritlahre, S/o Late Anand Ram Ghritlahre, aged about 64
years, District Health & Medical Officer, Mungeli, District Mungeli, R/o near
St. Francis Shchool Chowk, Ameri Road, Nehru Road, Bilaspur, District
Bilsapur (CG)
... Petitioner
versus
1. The State of Chhattisgarh, through its Secretary, Department of
Health & Family Welfare, Ministry, Mahanadi Bhawan, PO & PS Rakhi, Naya
Raipur, District Raipur (CG)
2. Special Secretary, State of Chhattisgarh, Department of Health &
Family Welfare, Ministry, Mahanadi Bhawan, Atal Nagar, Raipur, District
Raipur (CG)
... Respondents
• Mr. Mateen Siddiqui, Advocate, for the Petitioner. • Mr. Syed Majid Ali, Dy. Govt. Advocate, for the State.
Hon'ble Shri Justice P. Sam Koshy Order on Board 24/10/2018
1. After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present writ petition with liberty to prefer an appeal against the order of suspension and further prays that the appellate authority may be directed to pass an appropriate order at the earliest on the said appeal.
2. Given the aforesaid submission by the learned counsel for the petitioner, the present writ petition stands disposed of with a liberty to the petitioner that if he chooses to prefer an appeal and on the said appeal being made, the appellate authority shall decide the same within a period stipulated under the rules.
3. The writ petition accordingly stands dismissed as withdrawn.
Sd/-
(P. Sam Koshy)
/sharad/ Judge