Chattisgarh High Court
Dr. Khem Jyoti Markam vs State Of Chhattisgarh 16 Cont/227/2018 ... on 3 August, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3174 of 2017
Dr. Khem Jyoti Markam D/o Shri Makhan Ram Markam, Aged
About 26 Years R/o In Front Of Danteshwari Petrol Pump Rice
Mill Para Singarbhat Kanker, Tahsil and District Kanker,
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh, Acting Through Principal Secretary,
Department Of Health and Family Welfare, Mantralaya, Mahanadi
Bhawan, New Raipur, Chhattisgarh
2. Director Of Medical Education, Old Nurses Hostel, D.K.S.
Bhawan Parisar, District Raipur, Chhattisgarh
---- Respondent
For Petitioner Shri Kripesh G. Kela, Advocate For Respondent-State Shri U. N. S. Deo, GA Hon'ble the Chief Justice Mr. Ajay Kumar Tripathi Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 03/08/2018
1. After a valiant effort made in the writ petition throwing challenge to the vires of the terms and conditions of execution of bond for grant of admission in PG Course, now the argument is focused on disposal of the representation of the present petitioner, which is Annexure-P/12 dated 03.10.2017 addressed to the Principal Secretary, Department of Health and Family Welfare, Government of Chhattisgarh, Raipur.
2. Let the Principal Secretary, Department of Health and Family Welfare, Government of Chhattisgarh, Raipur take cognizance of Annexure-P/12 and pass appropriate order, preferably within a period of 4 weeks from the date of production of copy of this order.
3. Accordingly, the writ petition stands disposed off.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
Nirala