Chattisgarh High Court
Gopal Prasad Chouhan vs R. Prasanna on 12 August, 2022
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Contempt Case (C) No.779 of 2022
Gopal Prasad Chouhan, S/o Shri Maya Ram Chouhan, aged about 37
years, working as Lecturer and posted at Govt. Higher Secondary
School, Farsatoli, Block Pathalgaon, District Jashpur (C.G.)
---- Applicant
Versus
1. R. Prasanna, Secretary, Department of Panchayat and Rural
Development, Mahanadi Bhawan, Atal Nagar, Raipur, District Raipur
(C.G.)
2. Kartikey Goyal, Director, Directorate of Panchayat, Office at Sector-19,
North Block Bhutal, Nawa Raipur, Atal Nagar, Raipur, District Raipur
(C.G.)
3. Jitendra Yadav, Chief Executive Officer, Zila Panchayat, Jashpur,
District Jashpur (C.G.)
(Contemnors)
---- Respondents
------------------------------------------------------------------------------------------------------
For Petitioner: Mr. Vinod Kumar Sharma, Advocate
------------------------------------------------------------------------------------------------------
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 12/08/2022
1. This contempt case has been filed by the petitioner alleging non- compliance of this Court's order dated 7-12-2021 passed in W.P.(S) No.6411/2011 (Gopal Prasad Chouhan v. State of Chhattisgarh and others).
2. After hearing learned counsel for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors to ensure compliance of order dated 7-12-2021 passed by this Court. Therefore, the petitioner shall make additional representation along with copy of 2 this order within ten days from today before the respondents and, in turn, the respondents shall ensure compliance of order dated 7-12- 2021 in its letter and spirit expeditiously.
3. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Soma