Chattisgarh High Court
Devendra Kumar Tiwari vs State Of Chhattisgarh 18 Wps/3150/2018 ... on 19 April, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 3138 OF 2018
• Devendra Kumar Tiwari S/o Shri Geeta Ram Tiwari Aged About 27
Years R/o Village- Birra, P. S. Birra, District- Janjgir- Champa (C.G.)
... Petitioner
versus
1. State Of Chhattisgarh Through Secretary, Department Of General
Administration, Mantralaya, Naya Raipur (C.G.)
2. Chhattisgarh Public Service Commission, Through Its Secretary,
Shankar Nagar Road, Raipur (C.G.)
3. Controller Of Examination, Chhattisgarh Public Service Commission,
Shankar Nagar Road, Raipur (C.G.)
... Respondents
For Petitioner : Mr. Ravi Bhagat, Advocate. For Respondent-State : Mr. Ashutosh Pandey, Panel Lawyer. For Respondent-CGPSC: Ms. Priya Mishra, Advocate, under instructions of Mr. Y.C. Sharma, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 19/04/2018
1. Learned Counsel for the Petitioner prays for withdrawal of the present writ petition with liberty to file a fresh duly constituted writ petition, if need so arises.
2. The writ petition stands accordingly dismissed as withdrawn with the aforesaid liberty.
Sd/-
(P. Sam Koshy)
/sharad/ Judge