Chattisgarh High Court
Santosh Sahu vs State Of Chhattisgahr 37 ... on 18 May, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3818 of 2018
Santosh Sahu S/o Late Shri Kishorilal Sahu Aged About 40 Years Occupation -
Service ( Patwari ) R/o Village - Tamnar, Tahsil Tamnar, District Raigarh
Chhattisgarh., District : Raigarh, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgahr Through The Secretary Department Of Revenue Mahanadi
Bhawan Mantralay, New Raipur Chhattisgarh.
2. The Commissioner / Director, ( Land Records ) Indrawati Bhawan District Raipur
Chhattisgarh.
3. The Principal , Revenue Inspector Training School, Seepat Road, Near Apollo
Road Rajkishore Nagar Bilaspur Chhattisgarh.
---- Respondents
For Petitioner : Shri Vineet Kumar Pandey, Advocate For State : Shri Manish Nigam, Panel Lawyer Hon'ble Shri Justice Manindra Mohan Shrivastava Order On Board 18/05/2018 Petitioner's grievance is that the respondent authorities are sending Patwaris only for four months' training in place of 9 months' training.
2. Learned counsel for the petitioner could not satisfy this Court how the decision taken by the respondent to shorten the period of training would affect the terms and condition of services of the petitioner. Therefore, at the instance of the petitioner, that issue cannot be examined.
3. The petitioner does not seem to be affected. It is not a case that he has been compelled to complete 9 months' training and another group has been facilitated with shorter period of four months.
4. Therefore, the petition is misconceived and is accordingly dismissed.
SD/- Sd/-
(Manindra Mohan Shrivastava)
Judge
Deepti