Chattisgarh High Court
Narendra Singh Rajput vs State Of Chhattisgarh on 7 September, 2016
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3357 of 2016
• Narendra Singh Rajput S/o Shri Ramji Singh Rajput, Aged About 35
Years Working As Teacher Panchayat, Govt. Middle School
Khairbana Kala, Block Bodla, District Kabirdham, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Panchayat And Social
Welfare Department, Mahanadi Bhawan, Mantralaya, P. S. Rakhi,
Tahsil Aarang, Naya Raipur, District Raipur, Chhattisgarh.
2. Director, Panchayat And Rural Development Department, Indrawati
Bhawan, Mantralaya, Naya Raipur, District Raipur, Chhattisgarh.
3. Collector, Kabirdham, District Kabirdham (Chhattisgarh)
4. Chief Executive Officer, Zila Panchayat, Kabirdham, Chhattisgarh.
5. Block Education Officer, Bodla, Block Bodla, District Kabirdham,
Chhattisgarh.
---- Respondents
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For Petitioner : Mr. C. Jayant K. Rao, Advocate For Respondents/State : Mr. Gary Mukhopadhay, Dy. Govt. Advocate
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order On Board 07/09/2016
1. In this case, earlier notice was issued by this Court to respondent No.4 to file reply, but no reply has been filed.
2. Learned counsel for the petitioner submits that this case is squarely covered by the order dated 07.07.2015 passed in WPS No. 217/2015 (Prakash Narayan Tiwari Vs. State of Chhattisgarh and others), which settled legal issue that after revocation from suspension the petitioner is entitled to be posted at the same place where from he was suspended. 2
3. After going through the contents of the petition and also the order dated 07.07.2015 passed in WPS No. 217/2015, I am not inclined to keep the matter pending as the legal position is set at rest.
4. According this petition is also disposed off with a direction to respondents to consider petitioner's posting upon revocation of suspension in accordance with law laid down by this Court in the case of Prakash Narayan Tiwari (supra) within a period of 30 days from the date of receipt of a copy of this order.
Sd/-
(Manindra Mohan Shrivastava) Judge Chandra