Chattisgarh High Court
Goverdhan Yadav vs State Of Chhattisgarh on 20 February, 2017
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 844 of 2017
1. Goverdhan Yadav S/o Late Shri Sharwan Yadav Aged About 36 Years
Occupation: Fourth Class/majdoor Karmi Govt. Pre Metric Anushuchit
Jati Balak Hostel, Akaltara, R/o Village Akaltara, P.S. Akaltara, District-
Janjgir-Champa, Chhattisgarh
2. Smt. Rajni Khandekar W/o Dilip Kumar Khandekar Aged About 32
Years Occupation: Fourth Class/majdoor Karmi Govt. Pre Metric
Anushuchit Jati Gilrs Hostel Kotmi Sonar, R/o Village- Kotmi Sonar,
P.S.- Akaltara, District- Janjgir-Champa, Chhattisgarh
3. Smt. Ramayan Bai Kewant W/o Shri Vedprakash Kewait Aged About
28 Years Occupation: Fourth Class/majdoor Karmi Govt. Pre Metric
Anushuchit Jati Gilrs Hostel,janjgir, R/o Janjgir, P.S. Janjgir, District-
Janjgir-Champa, Chhattisgarh
4. Smt. Rajkumari Dewangan W/o Shri Arun Kumar Dewangan Aged
About 29 Years Occupation: Fourth Class/majdoor Karmi Govt. Pre
Metric Anushuchit Jati Girls Hostel Akaltara, R/o Village- Akaltara, P.S.
Akaltara, District- Janjgir-Champa, Chhattisgarh
5. Smt. Harbai Chelkar W/o Shri Harwansh Lal Chelkar Aged About 42
Years Occupation: Fourth Class/majdoor Karmi Govt. Pre Metric
Anushuchit Jati Girls Hostel Nariyara, R/o Village- Nariyara, Block-
Akaltara, P.S.- Akaltara, District- Janjgir-Champa, Chhattisgarh
6. Smt. Vrihaspati Bai Chelkar D/o Harvansh Lal Chelkar Aged About 30
Years Occupation: Fourth Class/majdoor Karmi Govt. Anushuchit Jati
Girls Hostel Pondidalha, R/o Village- Pondidalha, Tahsil & P.S.
Akaltara, District- Janjgir-Champa, Chhattisgarh
---- Petitioners
Versus
1. State Of Chhattisgarh Through Secretary, Aadim Jati & Anushuchit Jati
Vikas Department, Mantralaya Naya Raipur, Chhattisgarh
2. Commissioner Aadim Jati Tatha Anusuchit Jati Vikas Raipur, District
Raipur (Chhattisgarh).
3. Assistant Commissioner, Aadiwasi Vikas Janjgir-Champa, District-
Janjgir-Champa, Chhattisgarh,
4. Collector, Office Collector Adiwasi Vikas Janjgir-Champa, District-
Janjgir-Champa, Chhattisgarh
---- Respondents
For Petitioner : Shri Abdul Wahab Khan, Advocate For Respondents/State : Shri Prasoon Bhaduri, Govt. Advocate 2 Hon'ble Shri Justice P. Sam Koshy Order on Board 20.02.2017
1. Heard.
2. Learned counsel appearing for the petitioners would submit that the petitioners have made applications for appointment on the post of Contingency Paid Employee before respondent No.3 i.e. Assistant Commissioner, Aadiwashi Vikash, Janjgir-Champa, which have not been considered and decided till this date and therefore, appropriate direction may be issued to respondent No.3 to decide the same expeditiously.
3. Prayer appears to be fair and reasonable.
4. Be that as it may, respondent No.3 is directed to consider and take a decision on the pending applications of the petitioners in accordance with law expeditiously from the date of receipt of certified copy of this order. The petitioner is at liberty to file additional representation, if any before respondent No.3 for redressal of his grievances.
5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(P. Sam Koshy) JUDGE Chandra