Sharad Dewangan vs Chhattisgarh Rajya Suchana Aayog 5 ... on 5 March, 2018

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Chattisgarh High Court

Sharad Dewangan vs Chhattisgarh Rajya Suchana Aayog 5 ... on 5 March, 2018

Bench: Sanjay K. Agrawal

                                   1

                                                                     NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                    Writ Petition (C) No. 571 of 2018

   Sharad Dewangan S/o Late Shri Sundar Lal Dewangan Aged About 49
   Years Niwasi Shriram Colony Beladula, Stadium Ke Piche Thana
   Chakradharnagar Raigarh Jila Raigarh Chhattisgarh Pin 496001 Mobile No.
   9981113636, District : Raigarh, Chhattisgarh

                                                              ---- Petitioner

                                Versus

1. Chhattisgarh Rajya Suchana Aayog Through Mukhaya Suchana Aayukt
   Indrawati Khand Pratham Tal Purana Mantralaya Parisar Shastri Chowk
   Raipur Chhattisgarh. Pin 492001, District : Raipur, Chhattisgarh

2. Vikas Ayukt Chhattisgarh Sasan Panchayat Awam Garamin Vikas Vibhag, II
   Tal, B - Block, Indrawati Bhawan, Naya Raipur Chhattisgarh. Pin 492001,
   District : Raipur, Chhattisgarh

3. Mukhaya Karyapalan Adhikari, Jila Panchayat Raigarh, Jila Raigarh
   Chhattisgarh Pin.- 496001, District : Raigarh, Chhattisgarh

4. Mukhaya Karyapalan Adhikari, Janpad Panchayat Kharasiya, Jila Raigarh
   Chhattisgarh Pin 496661, District : Raigarh, Chhattisgarh

5. Sachiv Gram Panchayat Mohapali Post Office Mohapali, Janpad Panchayat
   Kharasiya Jila Raigarh Chhattisgarh. Pin 496661., District : Raigarh,
   Chhattisgarh

                                                           ---- Respondents

Writ Petition (C) No. 580 of 2018 Sharad Dewangan S/o Late Shri Sundar Lal Dewangan Aged About 49 Years R/o Shriram Colony Behind Beladula Stadiam P.S. Chakradharnagar Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

---- Petitioner Versus

1. Chhattisgarh Rajya Suchana Aayog Through Mukhya Suchna Aayukt, Indrawati Khand, Pratham Tal Purana Mantralay Parisar Shastri Chowk Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

2. Vikas Aayukt, Chhattisgarh Shashan Panchyat Avam Gramin Vikas Vibhag Second Floor, B Block Indrawati Bhawan, Naya Raipur, Chhattisgarh, District : Raipur, Chhattisgarh 2

3. Chief Executive Officer, Zila Panchyat Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

4. Chief Executive Officer Janpad Panchayat Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

5. Secretary Gram Panchayat Kusmura, P.O. Raigarh Janpad Panchayat Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

---- Respondents Writ Petition (C) No. 587 of 2018 Sharad Dewangan S/o Late Shri Sundar Lal Dewangan Aged About 49 Years R/o Shriram Colony Behind Beladula Stadiam P.S. Chakradharnagar Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

---- Petitioner Versus

1. Chhattisgarh Rajya Suchana Aayog Through Mukhya Suchna Aayukt, Indrawati Khand, Pratham Tal Purana Mantralay Parisar Shastri Chowk Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

2. Vikas Aayukt, Chhattisgarh Shashan Panchyat Avam Gramin Vikas Vibhag Second Floor, B Block Indrawati Bhawan, Naya Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

3. Chief Executive Officer, Zila Panchyat Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

4. Chief Executive Officer Janpad Panchayat Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

5. Secretary Gram Panchayat Kusmura, P.O. Raigarh Janpad Panchayat Raigarh, District Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh

---- Respondents For Petitioners : Mr. Sharad Dewangan, Petitioner in person. For Respondent/State : Mr. Avinash Singh, Panel Lawyer. For Respondents : Mr. Shyam Tekchandani, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 05/03/18

1. The petitioner appearing in person would submit that the Chief 3 Executive Officer, District Panchayat, Raigarh has not complied with the order dated 27.11.2017 passed by respondent No. 1, against which this writ petition has been preferred by him.

2. On the other hand, learned counsel appearing for the Commission would submit that the petitioner has not approached to the Chief Executive Officer, District Panchayat, Raigarh for compliance of the order dated 27.11.2017.

3. I have heard learned counsel for the parties, considered their rival submissions and gone through the records with utmost circumspection.

4. Be that as it may, the petitioner is at liberty to make an application / representation before the Chief Executive Officer District Panchayat, Raigarh to comply with order dated 27.11.2017 passed by the Commission.

5. With the aforesaid observation, the writ petitions stand finally disposed of. No cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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