Chattisgarh High Court
Smt. Rekha Gawal vs State Of Chhattisgarh 12 Wpc/1245/2018 ... on 2 May, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1237 of 2018
1. Smt. Rekha Gawal, Wd/o Late Ashwani Gawal, aged about 31 years, R/o
431/26, Hospital Ward, Ward No. 29, Pachripara, Near Menonite Church,
Infront of Manas Bhawan, Durg, District Durg (C.G.)
---- Petitioner
Versus
1. State Of Chhattisgarh through - Secretary, Department of School
Education, Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur
(C.G.)
2. Director, Directorate of School Education, Block-III, First Floor, Indrawati
Bhawan, Naya Raipur, District Raipur (C.G.)
3. District Education Officer, Durg, District Durg (C.G.)
---- Respondents
For Petitioner : Mr. Malay Shrivastava, Advocate. For Respondents / State : Mr. Arun Sao, Dy. Advocate General Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 02/05/18
1. Learned counsel appearing for the petitioner would submit that appeal preferred by the petitioner is pending consideration before respondent No.2 since 16.09.2017 who may be directed to consider and decide the same expeditiously.
2. I have heard learned counsel for the petitioner.
3. Be that as it may, respondent No. 2 is directed to consider and dispose of the petitioner's appeal expeditiously preferably within a period of four weeks from the date of receipt of certified copy of this order after hearing the parties.
24. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka