Arun Kumar Tandan vs State Of Chhattisgarh on 13 July, 2023

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Chattisgarh High Court

Arun Kumar Tandan vs State Of Chhattisgarh on 13 July, 2023

Bench: P. Sam Koshy

                                                 1

                                                                                    NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR
                               WPS No. 3198 of 2023

            Arun Kumar Tandan S/o Shri Luduram Tandan, Aged About 26 Years Post
             Peon, Posted At Govt. High School Dubey Umargaon, Bastar, R/o
             Sadakpara, Devda, Sonarpal, District Bastar Chhattisgarh. ---- Petitioner

                                               Versus

           1. State Of Chhattisgarh Through The Secretary, Department Of School
              Education, Ministry, Mahanadi Bhavan, Atal Nagar, New Raipur, District
              Raipur Chhattisgarh.

           2. Director, Directorate Of Public Instructions Department Of School Education,
              1st Floor, Third Block, Indrawati Bhawan, Hod Building, New Raipur, District
              Raipur Chhattisgarh.

           3. The Commissioner, Bastar Division, Jagdalpur, District Bastar, Chhattisgarh.

           4. The Collector Jagdalpur, District Bastar, Chhattisgarh.

           5. Joint Director, Public Education, School Education Department, Bastar
              Division, Jagdalpur, District Bastar, Chhattisgarh.

           6. District Education Officer, Department Of School Education, Jagdalpur,
              District Bastar, Chhattisgarh.                        ---- Respondents

For Petitioner : Mr. Alok Kumar Dewangan, Advocate For State : Mr. Sandeep Dubey, Dy. A.G., along with Ms. Sunita Jain, G.A., Mr. Ravi Bhagat, Dy. G.A. and Ms. Ruchi Nagar, Dy. G.A. Hon'ble Shri Justice P. Sam Koshy Order On Board 13/07/2023

1. The issue involved in the present writ petition already stands decided by this Court in a series of writ petitions, leading case of which is WPS No. 3986 of 2023 (Smt. Nilendri Thakur v. State of Chhattisgarh & others) decided on 13.07.2023.

2. In view of the same the present writ petition also deserves to be and is accordingly allowed in terms of the order passed in the case of "Smt. Nilendri Thakur" (supra). The impugned order is set-aside on the technical ground of it being in violation of principles of natural justice.

3. The respondents would be at liberty, if they so want, to initiate appropriate proceedings in accordance with law and also adhering to the principles of natural justice.

4. Accordingly, the present Writ Petition stands disposed of.

Sd/-SdSd/-

(P. Sam Koshy) Judge Jyoti

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