Chattisgarh High Court
Vijay Kumar Sidar vs State Of Chhattisgarh 16 Wpc/2845/2018 ... on 12 November, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 779 of 2018
• Vijay Kumar Sidar S/o Shri Navratan Sidar Aged About 47 Years
Principal, Govt. Higher Secondary School, Kachanda, Tahisl
Jaijaipur P.S. Jaijaipur, District Janjgir Champa Chhattisgarh. R/o
Village and Post Cachanda, P.S. and Tehsil Jaijaipur, District
Janjgir Champa Chhattisgarh. Civil And Revenue District Janjgir
Champa Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Schedule Caste, And Schedule Tribes Development, Mahanadi
Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.,
District : Raipur, Chhattisgarh
2. Chairaman National Commission For Schedule Caste And
Scheduled Tribe, Through The Secretary, 6th Floor, B Wing, Lok
Nayak Bhawan, Khan Market, New Delhi., District : New Delhi,
Delhi
3. Registrar General Of India, Capture Centre 321 - W, Wing-Ii,
West Block-1, Sector - A, R.K. Puram, Delhi, District New Delhi.
Delhi., District : New Delhi, Delhi
4. Union Of India Through The Secretary, Ministry Of Welfare Of
Scheduled Tribes Division, Shastri Bhawan, A Wing, New Delhi.
District New Delhi, Delhi., District : New Delhi, Delhi
---- Respondent
For Petitioner Shri Rahul Birtharey, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 12/11/2018
1. This is an application for restoration of WPC No.1161/2013, which was dismissed for want of prosecution on 18.09.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.1161/2013 is directed to be restored to its original number.
Sd/-
Prashant Kumar Mishra Judge Nirala