Chattisgarh High Court
Vinod Kumar Sinha vs State Of Chhattisgarh 24 Wpc/1454/2018 ... on 14 August, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 551 of 2018
• Vinod Kumar Sinha S/o Late Narsingh Prasad, Aged About 55 Years Occupation
Service, Presently Under Suspension To The Last Served Post As Accountant In
The Office Of Assistant Commissioner, Tribal Welfare Balrampur, District
Balrampur Ramanujganj Chhattisgarh. Ward No. 4 Post And P.S. Ramanujganj,
District : Balrampur, Chhattisgarh
---- Appellant
Versus
1. State Of Chhattisgarh Through Secretary, Tribal Welfare Department, Mahanadi
Bhawan, Naya Raipur, Revenue And Civil District Raipur Chhattisgarh
2. Commissioner Tribal Welfare, Indrawati Bhawan, Naya Raipur, District Raipur
Chhattisgarh.
3. Collector, Balrampur Ramanujganj, District Balrampur Ramanujganj
(Chhattisgarh)
4. Assistant Commissioner, Tribal Welfare, Balrampur Ramanujganj, District
Balrampur Ramanujganj Chhattisgarh.
---- Respondents
_____________________________________________________________________ For Appellant : Shri Gagan Tiwari, Advocate For Respondents-State : Shri A.S. Kachhawaha, Additional Advocate General Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Prashant Kumar Mishra, Judge Order on Board Per, Ajay Kumar Tripathi, Chief Justice 14.08.2018
1. I.A. No.3 of 2018 is for permission to withdraw the writ appeal. The said I.A. has been filed on behalf of the Appellant.
2. I.A. No.3 of 2018 is allowed. Consequently, the writ appeal is dismissed as withdrawn.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
Chandra