Chattisgarh High Court
Dr. Sharda Prasad Baish vs State Of Chhattisgarh 55 Wppil/21/2019 ... on 3 April, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra, Parth Prateem Sahu
1
WA No. 196 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 196 of 2019
Dr. Sharda Prasad Baish S/o Late M. L. Baish Aged About
64 Years, Working As Chief Medical And Health Officer,
Surajpur (Presently Suspended) District Surajpur,
Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary Department
Of Health And Family Welfare, Mahanadi Bhawan, Naya
Raipur, Atal Nagar, District Raipur, Chhattisgarh.
2. The Under Secretary, Department Of Health And Family
Welfare, Mahanadi Bhawan Naya Raipur, Atal Nagar, District
Raipur, Chhattisgarh.
3. The Collector District Surajpur, Chhattisgarh.
---- Respondents
For Petitioner :- Shri U.N.S. Deo, Advocate
For Respondent-State :- Shri Faiz Kazi, PL
Hon'ble Shri Prashant Kumar Mishra, Ag. CJ
Hon'ble Shri Parth Prateem Sahu, J.
Judgment on Board By Prashant Kumar Mishra, Ag. CJ 2 WA No. 196 of 2019 03/04/2019
1. Appellant had preferred the writ petition challenging the order of suspension, the Single Judge has refused to interfere with the matter relegating the appellant to avail the remedy of appeal/representation for ventilating his grievances before the Higher Authorities.
2. It is stated at the bar that appellant has already preferred an appeal before the Appellate Authority on 28.02.2019.
3. If that be so, the writ appeal is disposed of with direction to Appellate Authority to consider and decide the appellant's pending appeal against the suspension order within a period of 4 weeks from today.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Acting Chief Justice Judge
Ankit