Chattisgarh High Court
Gulab Chandra Yadav vs State Of Chhattisgarh 19 Wpc/2766/2018 ... on 18 February, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 456 of 2019
Gulab Chandra Yadav, S/o Paras Ram Yadav, Aged About 30 Years,
R/o Janjgir Tehsil Janjgir, District Janjgir Champa, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Ministry Of Health and Family Welfare
2. Surya Nursing College, Janjgir, District : Janjgir-Champa, Chhattisgarh
3. Pt. Deendayal Upadhyay Memorial Health Sciences and Ayush
University Of Chhattisgarh, Uparwara, Atal Nagar (Naya Raipur),
District Raipur Chhattisgarh
---- Respondents
For Petitioner Shri Ajay Lakra, Advocate For Respondent-State Shri Anmol Sharma, PL For Respondent No.2 Shri N. K. Vyas, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 18/02/2019
1. Petitioner had sought copies of his answer sheets by moving an application under Right to Information Act, 2005, which has been dismissed vide Annexure-P-1 dated 04.10.2018 with observation that the petitioner may prefer first appeal before the Appellate Authority.
2. Since the order is appealable, the writ petition is not maintainable. Let the petitioner avail the alternative remedy within 30 days from today.
3. The writ petition stands disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala