Chattisgarh High Court
Smt. Saroj Yadu vs State Of Chhattisgarh 26 Wps/515/2018 ... on 15 January, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT of CHHATTISGARH, BILASPUR
WPS No. 491 of 2018
Smt. Saroj Yadu W/o Shri Virendre Kumar Yadu Aged About 35 Years
Working As Lecturer Panchayat And Posted At Government Higher
Secondary School Anda District Durg Chhattisgarh. , Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat
And Rural Development, Mahanadi Bhawan, Mantralaya Naya Raipur,
District Raipur Chhattisgarh., Chhattisgarh.
2. Chief Executive Officer, Jila Panchayat Durg District Durg Chhattisgarh.,
District : Durg, Chhattisgarh.
---- Respondents
For Petitioner : Shri Ajay Shrivastava, Advocate. For State : Shri Mazid Ali, Dy. Govt. Advocate.
Hon'ble Shri Justice P. Sam Koshy Order On Board 15.01.2018
1. At the very outset, learned counsel appearing for the parties would jointly and fairly submit that the issue involved in the present writ petition have already been considered and decided by this Court on 28.11.2017 in WPS No.2530 of 2017 (Mukesh Kumar Patel and another Vs State of Chhattisgarh and another), therefore, this writ petition may be disposed of in terms of the order passed in Mukesh Kumar Patel (supra).
2. Accordingly, the present writ petition is disposed of in terms of the order passed by this Court in Mukesh Kumar Patel (supra). A copy of the order passed in Mukesh Kumar Patel(supra) be placed on record of the present writ petition.
Sd/-
(P.Sam Koshy) Judge inder