Chattisgarh High Court
Prof. Shailendra Kumar Singh vs Chhattisgarh Lok Aayog 54 Crr/218/2015 ... on 19 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 717 of 2018
1. Prof. Shailendra Kumar Singh, S/o Late Surendra Kumar Singh, aged about
62 years, Vice-Chancellor, Bastar Vishwavidyalaya, Jagdalpur, Dharampur,
District Bastar, C.G.
2. Hiralal Nayak, S/o Late K.S. Nayak, aged about 58 years, Presently posted
as Registrar at Bastar Vishwavidyalaya, Jagdalpur, Dharampur District
Bastar, C.G.
---- Petitioners
Versus
1. Chhattisgarh Lok Aayog, through its Secretary, Ghadhi Chowk, Raipur
(C.G.)
2. Santosh Singh, S/o R. N. Singh, Proprietor Cybernet System, Shop No. 22,
Ekatm Parisar, BJP Complex, Rajbandha Maidan, Raipur, C.G.
---- Respondents
For Petitioners : Mr. Neeraj Choubey, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/01/18
1. Learned counsel appearing for the petitioners would submit that the petitioners have been impleaded as party in the complaint which is pending before the Lok Ayukt and the Lok Ayukt vide its order dated 05.01.2018 has directed the petitioners to settle the dispute between the parties which cannot be done by the petitioners working as Vice-Chancellor and Registrar of the Bastar University.
2. I have heard learned counsel for the petitioners.
3. Be that as it may, the petitioners' are at liberty to file objections to the observations / direction issued by the Lok Ayukt who, in turn, shall consider 2 and decide the petitioners' objection expeditiously before proceeding further with the matter.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka