Chattisgarh High Court
Manish Raisagar vs State Of Chhattisgarh And 3Ors. 83 ... on 15 January, 2019
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 931 of 2008
Manish Raisagar, aged about 40 years, S/o Shri R.S. Raisagar, R/o A-23, Type-
III, Income Tax Colony, Civil Lines, Raipur (C.G.), District Raipur (C.G.)
---- Petitioner
Versus
1. The State of Chhattisgarh, Through the Secretary to the Govt. of C.G., Public
Works Department, DKS Bhawan, Mantralaya, Raipur (C.G.)
2. The C.G. Public Service Commission, Through The Secretary to the C.G. Public
Service Commission, Raipur (C.G.)
3. The Examination Controller C.G. Public Service Commission, Raipur (C.G.)
4. The Sub Divisional Officer (Revenue) Janjgir, District Janjgir (C.G.)
---- Respondents
For Petitioner : None.
For Respondent Nos.1 & 4: Ms. Richa Shukla, Deputy Government Advocate.
For Respondent Nos.2 & 3: Shri Y.C. Sharma, Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Order on Board Per Ajay Kumar Tripathi, Chief Justice 15.01.2019
1. Court is informed that the writ application has become infructuous.
2. In view of the same the writ application is dismissed as having become infructuous.
- Sd/-
(Ajay Kumar Tripathi)
Chief Justice
Brijmohan