Chattisgarh High Court
Dr. Rakesh Kumar Soni vs State Of Chhattisgarh 21 Wpcr/452/2018 ... on 8 August, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1434 of 2018
• Dr. Rakesh Kumar Soni S/o Shri Bhimsen Soni, Aged About 33 Years
Presently Posted As Medical Officer, Primary Health Centre, Tengni (Patna)
District Korea Chhattisgarh.
---- Petitioner
Versus
1. State of Chhattisgarh Through The Secretary, Department Of Health And
Family Welfare, Mahanadi Bhawan, Capital Complex, Naya Raipur
Chhattisgarh.
2. Director Medical Education, Old Nurses Hospital, DKS Bhawan Parisar,
Raipur, District Raipur Chhattisgarh.
3. Director, Health Services, Secretariat, Mahanadi Bhawan, Capital Complex,
Naya Raipur Chhattisgarh.
4. Medical Council Of India, Through Its Chairman Pocket-14, Phase-1, Sector-
8, Dwarka, New Delhi 110077
---- Respondents
For Petitioner : Shri Sachin Nidhi, Advocate appears on behalf of Shri Y.C. Sharma, Advocate for the Petitioner. For Respondents/State : Shri U.N.S. Deo, Government Advocate For Respondent No.4 : Shri Rahul Kumar, Advocate appears on behalf of Shri R.S. Marhas, Advocate Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Prashant Kumar Mishra, Judge Order on Board Per, Ajay Kumar Tripathi, Chief Justice 08.08.2018
1. Counsel for the Petitioner, on instruction from his senior seeks liberty to withdraw this writ application.
2. Counsel for the Respondents have no objections.
3. In view of the above submission, writ application is dismissed as withdrawn.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
Chandra