Chattisgarh High Court
K. P. Sahu vs State Of Chhattisgarh 19 ... on 19 March, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 2396 of 2018
1. K. P. Sahu S/o Late Shri P.R. Sahu Aged About 46 Years Working As
Shiksha Karmi Grade I And Posted At Gurughasidas, Govt. Higher
Secondary School Kasdol District Baloda Bazar Bhatapara, Chhattisgarh.
2. Meena Thakur D/o Madan Sinh Thakur Aged About 44 Years Working As
Shiksha Karmi Grade I, And Posted At Gurughasidas, Govt. Higher
Secondary School Kasdol, District Baloda Bazar Bhatapara, Chhattisgarh.
3. Chaman Lal Patel S/o Kanhaiyalal Patel Aged About 46 Years Working As
Shiksha Karmi Grade I, And Posted At Gurughasidas, Govt. Higher
Secondary School Kasdol, District Baloda Bazar Bhatapara, Chhattisgarh
4. Ku. Laxmi Sai D/o Babulal Sai Aged About 37 Years Working As Shiksha
Karmi Grade Ii, And Posted At Govt. Navin Primary School Kasdol, District
Baloda Bazar Bhatapara, Chhattisgarh.
5. Ku. Manisha Dubey D/o Laxmichand Dubey Aged About 41 Years Working
As Shiksha Karmi Grade Ii, And Posted At Gurughasidas, Govt. Higher
Secondary School Kasdol, District Baloda Bazar Bhatapara, Chhattisgarh.
---- Petitioners
Versus
1. State of Chhattisgarh Through Secretary, Department Of Panchayat,
Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur, Chhattisgarh
2. Director, Sanchalanayal, Chhattisgarh Indrawati Bhawan, Raipur, District
Raipur, Chhattisgarh.
3. Chief Executive Officer, Zila Panchayat Baloda Bazar, District Baloda Bazar
Bhatapara, Chhattisgarh.
4. Chief Executive Officer, Janpad Panchayat Kasdol, District Baloda Bazar
Bhatapara, Chhattisgarh.
5. Collector, Baloda Bazar, District Baloda Bazar Bhatapara, Chhattisgarh.
---- Respondents
For Petitioners : Shri S. K. Guha, Advocate For State : Shri Majid Ali, Deputy Government Advocate Hon'ble Shri Justice P. Sam Koshy Order on Board 19.03.2018
1. Learned counsel for the Petitioners prays for withdrawal of the petition with liberty to file duly constituted fresh petition.
2. With the aforesaid liberty, the petition is dismissed as withdrawn.
Sd/-
(P. Sam Koshy) JUDGE Chandra