Chattisgarh High Court
Gopal Ram Yadav vs State Of Chhattisgarh on 8 March, 2016
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPL No. 76 of 2016
• Gopal Ram Yadav S/o Shri Nanhe Ram Yadav, Aged About 45 Years R/o
Village : Baktura, Tehsil Abhanpur, District Raipur, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Water Works Department,
Government Of Chhattisgarh, Mahanadi Bhawan, Naya Raipur
(Chhattisgarh)
2. Sub Divisional Officer, Mahanadi Jalashay Pariyojna, Disnet Subdivision
No.: 10, Aarang, Abhanpur, Distt.: Raipur (Chhattisgarh)
3. Presiding Officer, Labour Court No. : 2, Raipur (Chhattisgarh)
---- Respondents
For Petitioner : None
For Respondents-State : Shri YS Thakur, Dy. AG for the State
Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 08/03/2016
1. The matter was passed over once in absence of any representation on behalf of the petitioner. No one appears for the petitioner even in the second call.
2. In the circumstances, there is no other option left with the Court but to dismiss the writ petition for want of prosecution.
3. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Judge Prashant Kumar Mishra Ashu