Chattisgarh High Court
Sharad Dewangan vs Chhattisgarh State Information ... on 22 March, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 239 of 2018
Sharad Dewangan S/o Late Shri Sundar Lal Dewangan Aged About 49
Years R/o Shriram Colony Beladula Behind Stadium Police Station
Chakradharnagar Raigarh, District Raigarh, Chhattisgarh, Pin 496001, Mob.
No. 981113636, Chhattisgarh
---- Petitioner
Versus
1. Chhattisgarh State Information Commission Through Mukhya Suchana
Aayukta Indravati Khand, First Floor Old Mantralaya Parisar Shastri Chowk
Raipur, Chhattisgarh, Pin 492001, Chhattisgarh
2. Vikas Aayukt Chhattisgarh Sashan Panchayat And Gramin Vikas Vibhag,
Second Floor, B Block, Indravati Bhawan, New Raipur, Chhattisgarh, Pin
492001, District : Raipur, Chhattisgarh
3. Chief Executive Officer Zila Panchayat Jashpurnagar, District Jashpur,
Chhattisgarh, Pin 496331, District : Jashpur, Chhattisgarh
4. Chief Executive Officer Janpad Panchayat Farsabahar, District Jashpur,
Chhattisgarh, Pin 496242, District : Jashpur, Chhattisgarh
5. Secretary Gram Panchayat Dongadarha P.O. Dumariya, Janpad Panchayat
Farsabahar, District Jashpur, Chhattisgarh, 496242, District : Jashpur,
Chhattisgarh
---- Respondents
For Petitioner : Mr. Sharad Dewangan, Petitioner in person.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 22/03/18
1. The order passed by this Court only to the extent of WPC No. 587/2018 (Sharad Dewangan v. Chhattisgarh Rajya Suchana Aayog and others) is recalled and is hereby restored to its original number.
2. However, the order passed by this Court in WPC Nos. 571/2018 and 580/2018 (Sharad Dewangan v. Chhattisgarh Rajya Suchana Aayog and 2 others) dated 05.03.2018 shall remain unaltered.
3. List the case WPC No. 587/2018 on Monday, i.e. on 26.03.2018 for re- hearing.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka