Chattisgarh High Court
D.K. Soni vs State Of Chhattisgarh 20 Wpc/1216/2018 ... on 30 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1217 of 2018
D.K. Soni S/o Late Ramji Prasad Soni, Aged About 41 Years, R/o Nawapara,
Ambikapur District Surguja Chhattisgarh., District : Surguja (Ambikapur),
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Animal And Fishiculture
Department, Mahanadi Bhawan Mantralaya New Raipur Chhattisgarh.,
District : Raipur, Chhattisgarh
2. The Principal Secretary, Government Of Chhattisgarh Mahanadi Bhawan
Mantralaya New Raipur Chhattisgarh.
3. The Collector, Ambikapur District Surguja Chhattisgarh.
4. The Deputy Collector, Ambikapur District Surguja Chhattisgarh.
5. Dr. S. P. Singh, Posted As Deputy Director, Veterinary Services, Ambikapur
District Surguja Chhattisgarh.
6. S.P. Kashyap, Assistant Veterinary / Area Officer, Office Of Deputy Director
Veterinary Services Ambikapur District Surguja Chhattisgarh.
---- Respondents
For Petitioner : Mr. Harish Khuntiya, Advocate. For Respondents/State : Mr. Ashish Surana, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 30/04/18
1. Learned counsel appearing for the petitioner would submit that petitioner has made a complaint before respondents No. 1 and 2 against private respondents No. 5 and 6 regarding embezzlement of government funds which is pending consideration since 09.09.2017 and has not been decided till date.
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2. Be that as it may, the officiating respondents are directed to consider and take decision on the petitioner's complaint expeditiously.
3. It is made clear that this Court has not expressed any opinion on the merits of the matter.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka