Chattisgarh High Court
Rajesh Chandravanshi And Another vs State Of Chhattisgarh And Others 50 ... on 4 May, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 610 of 2009
1. Rajesh Chandrawanshi S/o Shri Shivkumar Chandravanshi, aged about 26
years, R/o Raj Mahal chowk, Kawardha, Tahsil & District Kabirdham
(C.G.).
2. Bhupendra Chandrakar S/o Shri U.R.Chandrakar, aged about 25 years,
R/o Raj Mahal Chowk, Kawardha, Tahsil & District Kabirdham (C.G.).
---Petitioners
Versus
1. State of Chhattisgarh through the Secretary, Health Department, D.K.S.
Bhawan, Raipur (C.G.).
2. Director, Medical Education, Directorate Medical Education, Raipur (C.G.).
3. Chhattisgarh Chikitsa Mandal, Through Registrar, Directorate of Medical
Education, Raipur (C.G.).
4. Collector, Kabirdham, District Kabirdham (C.G.).
5. Chief Medical Officer, Kabirdham, District Kabirdham (C.G.).
---Respondents
For petitioners : Shri Prateek Sharma, Advocate. For State : Shri Ashutosh Pandey, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 04/05/2018
1. The counsel for the petitioner submits that the matter has since become infructuous.
2. Accordingly, the present Writ Petition stands dismissed as having become infructuous.
Sd/-
(P. Sam Koshy)
Sumit Judge