Chattisgarh High Court
Gopal Dhaneliya vs P.K. Gupta on 19 September, 2023
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No.55 of 2021
1. Gopal Dhaneliya S/o Shri Dhaniram Dhaneliya Aged About 47
Years Pesa, Sahayak Shikshak L.B. Prathmik Pathshala
Hurtarai, Niwasi- Gram Pondgaon, Tehsil Antagarh, Jila Uttar
Bastar Kanker, Chhattisgarh
2. Mangau Ram Nureti S/o Shri Budhram Nureti Aged About 46
Years Pesa, Sahayak Shikshak L.B., Prathmik Shala Niwasi-
Gram Malmeta Gram Panchayat Edanaar Tehsil Antagarh,
Jila- Uttar Bastar Kanker, Chhattisgarh
3. Santosh Kumar Sahu S/o Bodhanlal Sahu Aged About 46
Years Pesa, Sahayak Shikshak L.B. Prathmik Pathshala Pipra
Niwasi- Gram Tadoki Tehsil Antagarh Jila Uttar Bastar Kanker,
Chhattisgarh
4. Manish Kumar Dhruv S/o Shri Kamal Singh Dhruv Aged About
42 Years Pesa, Sahayak Shikshak L.B., Prathmik Shala
Malpeta Niwasi- Gram Sarandi Tehsil Antagarh Jila- Uttar
Bastar Kanker, Chhattisgarh
5. Ramroy Nag S/o Gudadaram Nag Aged About 47 Years Pesa,
Sahayak Shikshak L.B., Kanishtha Prathmik Shala Telanga
Niwasi- Gram Panchayat Mulle Tehsil Antagarh Jila Uttar
Bastar Kanker, Chhattisgarh
6. Hem Kumar Korma S/o Shri Dashruram Korma Aged About 41
Years Pesa, Sahayak Shikshak L.B., Kanishtha Prathmik
Shala Sureli Niwasi- Gram Bondanar Tehsil Antagarh Jila-
Uttar Bastar Kanker, Chhattisgarh
7. Khemraj Dhanelia S/o Shri Ghanshyam Dhaneliya Aged About
45 Years Pesa, Sahayak Shikshak L.B., Prathmik Shala
Padbeda, Niwasi- Gram Bondanaar Tehsil Antagarh, Jila Uttar
Bastar Kanker, Chhattisgarh (Yachikakartagarh)
---- Petitioners
Versus
1. P.K. Gupta Mukhya Karyapalan Adhikari, Janpad Panchayat
Antagarh, Jila- Uttar Bastar Kanker, Chhattisgarh
2. Rakesh Pandey Jila Shiksha Adhikari Kanker, Jila- Uttar
Bastar Kanker, Chhattisgarh (Uttarwadi Kramank 03 Avam 04 /
Avmananakartagarh)
---- Respondents
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For Petitioners : Mr. Dipak Diwakar, Advocate on behalf of Mr. Abdul Wahab Khan, Advocate For Respondents : Mr. Vipin Tiwari, Advocate S.B.: Hon'ble Shri Parth Prateem Sahu, Judge Order On Board 19/09/2023
1. Learned counsel for the petitioners submit that he is having no instructions in this case.
2. Learned counsel for respondents submits that the order under contempt has been complied with.
3. Heard learned counsel for the parties and perused the documents available in record of contempt petition.
4. Perusal of the order dated 10.12.2019 passed in WPS No.10387/2019 would show that grievance raised by petitioners is with regard to non-grant of Krammonati. Considering earlier decision in WPS No.4420/019, writ petition preferred by petitioners herein was disposed of in the same terms. Respondent No.1 taking note of the order passed in WPS No.10387/2019 as also order passed in WPS No.4420/2019, has considered claim of petitioners and granted benefit of Kramonnati vide order dated 8.6.2021.
5. In the above circumstances, I do not find any good ground to continue with this contempt petition any further. The contempt proceedings initiated against respondents are dropped. Notice of contempt stands discharged.
6. The contempt petition is closed.
Sd/-
(Parth Prateem Sahu) Judge roshan/-