Chattisgarh High Court
Chandra Kumar Barapatre vs Union Of India on 1 April, 2026
1
JAT
Digitally
RAGHVENDRA signed by
RAGHVENDRA
JAT
2026:CGHC:15074
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 435 of 2020
1 - Chandra Kumar Barapatre S/o Late Shri Anant Ram Barapatre Aged
About 48 Years Occupation- Service, Working As Technician
(Hydraulic), Blast Furnace, Bhilai Steel Plant, Resident Of House No.
561, Street No. 6 B, Shanti Nagar, Police Station Vaishali Nagar, Bhilai
District Durg, Chhattisgarh, District : Durg, Chhattisgarh.
... Petitioner(s)
versus
1 - Union Of India Through Secretary, Ministry Of Home Affairs,
Department Of Personnel And Training, Government Of India, North
Block, New Delhi, 110001, Delhi
2 - State Of Chhattisgarh Through Secretary, Government Of
Chhattisgarh, Scheduled Caste And Scheduled Tribe Development
Department, Mahanadi Bhawan, Atal Nagar, Nava Raipur Chhattisgarh
492002, District : Raipur, Chhattisgarh
3 - Bhilai Steel Plant Through Managing Director, Bhilai Steel Plant,
Ispat Bhawan, Bhilai, District Durg, Chhattisgarh, District : Durg,
Chhattisgarh
4 - General Manager (Personnel) Bhilai Steel Plant Ispat Bhawan,
Bhilai, District Durg, Chhattisgarh, District : Durg, Chhattisgarh
5 - High Power Certification Scrutiny Committee Through Its Member
2
Secretary-Cum-Director, Office Of Commissioner, Scheduled Castes
And Scheduled Tribe Developmet, Block 4d, Ground Floor, Indravati
Bhwan, Atal Nagar, Raipur Chhattisgarh, District : Raipur, Chhattisgarh
... Respondent(s)
For Petitioner(s) : None.
For Respondent(s)/State : Mr. Sangharsh Pandey, G.A.
For Respondents No. 3 & 4 : Mr. Suyash Gupta, Advocate on
behalf of Mr. Kashif Shakeel,
Advocate.
Hon'ble Mr. Justice Amitendra Kishore Prasad Order on Board 01/04/2026
1. None appears for the petitioner to argue the case even in second round, it appears that the petitioner is not interested in this case.
2. In the absence of any representation on behalf of the petitioner, this Court is left with no other option but to dismiss the petition for want of prosecution.
3. Accordingly, the instant writ petition is dismissed for want of prosecution.
Sd/-
(Amitendra Kishore Prasad) Judge Raghu Jat