Chattisgarh High Court
Ashish Kumar Nag vs State Of Chhattisgarh 35 Wppil/19/2013 ... on 2 January, 2019
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 815 of 2018
{Arising out of order dated 01.11.2018 passed by learned Single Judge in Writ Petition
(S) No. 7258 of 2018}
Ashish Kumar Nag, S/o Late Shri K.S. Nag, aged about 45 years, Occupation
Block Education Officer, Manendragarh, District Koria (C.G.)
---- Appellant
Versus
1. State of Chhattisgarh, Through - The Secretary, Department of Education,
Mahanadi Bhawan, Post Office Mantralaya, P.S. Rakhi, Atal Nagar, District -
Raipur (C.G.)
2. The Under Secretary, Department of Education, Mahanadi Bhawan, Post Office
Mantralaya, P.S. Rakhi, Atal Nagar, District Raipur (C.G.)
3. The Collector and District Election Officer Baikunthapur, District Koria (C.G.)
4. The District Education Officer Baikunthapur, District Koria (C.G.)
---- Respondents
For Appellant : Shri Vipin Tiwar, Advocate. For Respondents/State : Shri S.C. Verma, Additional Advocate General.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Judgment on Board Per Ajay Kumar Tripathi, Chief Justice 02.01.2019
1. Heard counsel for the Appellant and learned Additional Advocate General for the State.
2. Keeping in mind that one of the child of the Appellant is to take the 10 th Board Examination and the other child of the 8 th final examination which are going to be held in the month of February and March, the order of transfer shall remained stayed till 31.03.2019.
3. Writ appeal stands disposed off with the above direction. The order passed by the learned Single Judge dated 01.11.2018 to that extent stands set aside.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan