Chattisgarh High Court
Kendriya Vidyalaya Sangathan vs Smt. Neena Khatri on 2 February, 2023
Bench: Arup Kumar Goswami, Rajani Dubey
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 943 of 2023
1. Kendriya Vidyalaya Sangathan Regional Office Raipur, Through
Vinod Kumar, S/o Sri Dayashankar Pandey Aged About 52 Years
Deputy Commissioner, K.V.S., Regional Office, Raipur, Address-
Rgional Office, Kendriya Vidyalaya No. 2 Raipur Campus Sector -4,
Deendayal Upadhyay Nagar, Raipur, Chhattisgarh - 492010
2. Kendriya Vidyalaya Sangathan (H.Q.) Through Its Commissioner 18
Institutional Area, Shaheed Jeet Singh Marg New Delhi - 110016
3. Assistant Commissioner (Estt) Kendiya Vidyalaya Sangathan 18
Institutional Area, Shaheed Jeet Singh Marg New Delhi - 110016
4. Principal Kendriya Vidyalaya Durg, Chhattisgarh - 491001
---- Petitioners
Versus
Smt. Neena Khatri W/o Shri Neeraj Khatri Aged About 55 Years Occupation
- P.R.T. Kendriya Vidyalaya Durg, District - Durg , Chhattisgarh 490020
---- Respondent
(Cause-title taken from Case Information System) For Petitioners : Ms. Deepali Pandey, Advocate.
For Respondent : None.
Hon'ble Shri Arup Kumar Goswami, Chief Justice Hon'ble Smt. Rajani Dubey, Judge Order on Board Per Arup Kumar Goswami, Chief Justice 02.02.2023 Ms. Deepali Pandey, learned counsel for the petitioners submits that the writ petition has been rendered infructuous.
22. In that view of the matter, defects pointed out by the Registry need not be rectified.
3. Accordingly, the writ petition is dismissed as infructuous.
Sd/- Sd/-
(Arup Kumar Goswami) (Rajani Dubey)
Chief Justice Judge
Hem