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[Cites 2, Cited by 3]

Chattisgarh High Court

Radha Krishna Gopal vs State Of Chhattisgarh 28 ... on 24 April, 2019

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra, Parth Prateem Sahu

                                  1               MCC No. 332 of 2019


                                                                   NAFR

 HIGH COURT OF CHHATTISGARH, BILASPUR

                     MCC No. 332 of 2019

 Radha Krishna Gopal S/o Late Shri Jethu Ram Gopal, Aged
  About 43 Years R/o Ward No. 17, Old Chandaniya Para, Police
  Station   Janjgir, Tahsil   -   Janjgir,   District   Janjgir   Champa
  Chhattisgarh.

                                                          ---- Petitioner

                              Versus

1. State Of Chhattisgarh Through The Secretary, Department Of
   Health And Family Welfare, Mantralaya, Mahanadi Bhawan,
   Naya Raipur, District Raipur Chhattisgarh.

2. Secretary Social Welfare Department, Mantralaya, Mahanadi
   Bhawan, Naya Raipur, District Raipur Chhattisgarh.

3. Secretary   General   Administration      Department,      Mantralaya,
   Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh.

4. Collector, Janjgir Champa, District Janjgir- Champa Chhattisgarh.

5. Chief Executive Officer Zila Panchayat -Janjgir- Champa, District
   Janjgir Champa Chhattisgarh.

6. Superintendent Of Police Janjgir Champa, District Janjgir
   Champa Chhattisgarh.

7. Civil Surgeon Cum Hospital Superintendent District Hospital
   Janjgir, District Janjgir Champa Chhattisgarh.

8. State Commissioner For Persons With Disabilities, Durg Zila
   Panchayat Bhawan Premises, District Durg Chhattisgarh.

9. District Medical Board, Janjgir Champa, District Hospital, District
   Janjgir Champa.

10. Dr. H.S. Chandel District Hospital Janjgir District Janjgir Champa
                                   2             MCC No. 332 of 2019


   Chhattisgarh.

11. Dr. K.R. Singh Oshodhara Hospital, B.D.M. Hospital Road,
   Champa, Distict Janjgir Champa Chhattisgarh.

12. Satyendra Kumar Singh S/o Shri Banmali Singh, Shiksha Karmi,
   Post - Risda, Tahsil - Masturi, District Bilaspur Chhattisgarh.

13. Smt. Ragini Chaturvedi W/o Basant Kumar Chaturvedi Shiksha
   Karmi, Govt. Primary School, Town - Champa, Tahsil Champa,
   District Janjgir Champa Chhattisgarh.

14. Dwas Ram Yadav S/o Shri Sevakram Yadav, R/o Near
   Gyandeep School, Tahsil - Janjgir, District Janjgir Champa
   Chhattisgarh.

15. Dr. Ambika Prasad Verma S/o Shri Sharda Prasad Verma,
   Professor, T.C.L. College, Tahsil - Janjgir, District Janjgir Champa
   Chhattisgarh.

16. Rajesh Tiwari Shiksha Karmi, S/o Shri Sitaram Tiwari, Govt.
   Middle School, Akaltari, Block - Navagarh, District Janjgir
   Champa Chhattisgarh.

17. Limendra Singh S/o Bharatlal Rathore, Village - Sarkhon, Post -
   Sarkhon, Tahsil - Janjgir , District Janjgir Champa Chhattisgarh.

18. Prashant Sharma, S/o Shri Ramavtar Sharma, Shiksha Karmi,
   Govt. Primary School, Mungabhata, Dharashiv, District Janjgir
   Champa Chhattisgarh.

19. Santosh Kumar Kahra S/o Kashiram Kahra, Shiksha Karmi, R/o
   Purani Basti, Kahrapara, Janjgir, District Janjgir Champa
   Chhattisgarh.

                                                    ---- Respondents



For Petitioner       :-       Mr. Sangharsh Pandey, Advocate
For Respondent-State :-       Mr. Gagan Tiwari, Dy. G.A.
                                        3            MCC No. 332 of 2019




            Hon'ble Shri Prashant Kumar Mishra, Ag.CJ

                 Hon'ble Shri Parth Prateem Sahu,J.

Order On Board By Prashant Kumar Mishra, Ag. CJ 24/04/2019

1. This application for modification of order dated 07.03.2019 in WPPIL 14 of 2019, would pray for mentioning the present prevalent Act instead of "Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995" which is mentioned in the order under modification.

2. On due consideration the application is disposed of directing that in para 1 of the order passed by us in WPPIL No. 14 of 2019, the name of the enactment be mentioned as "The Rights of Persons with Disabilities Act, 2016, in place of "Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.

3. The remaining contents of the order dated 7.3.2019 passed in WPPIL No.14 of 2019 shall remain unaltered.

4. Accordingly, the application stands disposed of.

5. Certified copy of this order be supplied to the parties along with copy of the order dated 07.03.2019 passed in WPPIL No.14 of 2019.

                  SD/-                                    SD/-
         (Prashant Kumar Mishra)                 (Parth Prateem Sahu)
            Acting Chief Justice                         Judge
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