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Chattisgarh High Court

Dharmendra Kumar Patel vs The State Of Chhattisgarh 6 ... on 3 October, 2018

Bench: Ajay Kumar Tripathi, Parth Prateem Sahu

                                                                                          NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                                   WPS No. 6631 of 2018
     •   Dharmendra Kumar Patel S/o Shri Satyanarayan Patel, Aged About 32
         Years Presently Working As Assistant Veterinary Field Officer, In The O/o
         Veterinary Hospital Tapkara, Thana Tapkara, District Jashpur
         Chhattisgarh, R/o Nagar Panchayat Kotba, Tehsil Pathalgaon, Thana
         Baghbahar, District Jashpur Chhattisgarh
                                                                                 ---- Petitioner
                                            Versus
     1. The State Of Chhattisgarh Through The Secretary, Livestock And
        Development, Department, Mantralaya, New Raipur Chhattisgarh
     2. The Director Veterinary Services, Indravati Bhawan, Ground Floor, Block -
        3, New Raipur Chhattisgarh
     3. Veterinary Council Of India, Through Secretary, 2nd Floor, August Kranti
        Bhawan, Bhikajji Cama Palace, New Delhi - 110066
     4. Kamdhenu University Through Vice Chancellor, Durg Chhattisgarh
     5. The Central Board Of Secondary Education (CBSE) Shiksha Kendra, 2-
        Community Centre, Preet Vihar, Delhi - 110092
     6. State Of Chhattisgarh Department Of Higher Education Through
        Secretary, Mahanadi Bhawan, New Raipur Chhattisgarh
                                                                           ---- Respondents
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For Petitioner : Shri Sunil Soni, Advocate For the State and respective : Shri AS Kachhawaha, Additional AG, respondents Shri TK Tiwari and Ms Pushpa Dwivedi, Advocates

---------------------------------------------------------------------------------------------------

Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 03.10.2018

1. Heard learned counsel for the parties.

2. Keeping in view the identical issue which has been raised in the present writ application which already stands answered in WPS-5566 of 2018 and other analogous case decided on 28.09.2018 and for the reasons so provided therein, the present writ application is allowed.

wps- 6631 of 2018 2

3. A direction is issued upon the Central Board of Secondary Education, New Delhi that the result of the present petitioner shall also be declared within a week. Subject to the outcome of such a declaration the occasion for grant of admission in an appropriate college or university would arise.

                   Sd/-                                              Sd/-
         (Ajay Kumar Tripathi)                            (Parth Prateem Sahu)
              Chief Justice                                        Judge




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