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Chattisgarh High Court

Nand Kishore Chedaiya vs Smt. Madhulika Tiwari on 11 December, 2023

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                                                                  NAFR

              HIGH COURT of CHHATTISGARH, BILASPUR

                      CONT No. 301 of 2021
1. Nand Kishore Chedaiya S/o Shri Darbariram Chedaiya Aged About
   58 Years Pesa, Sahayak Shikshak L.B., Shashkiya Prathmik Shala
   Balaudikala, Niwasi- Gram Balaudikala, Teh. Berla, Jila- Bemetara,
   Chhattisgarh, District : Bemetara, Chhattisgarh
2. Sundar Singh Sahu S/o Late Shri Samaruram Sahu Aged About 50
   Years Pesa, Vyakhyata L.B., Shashkiya Ucchatar Madhyamik Shala
   Baargaon Niwasi- Gram Baargaon, Teh. Berla, Jila- Bemetara,
   Chhattisgarh, District : Bemetara, Chhattisgarh
3. Human Lal Dewangan S/o Shri Bhuwneshwar Prasad Dewangan
   Aged About 55 Years Pesha, Shikshak L.B., Shashkiya Purv
   Madhyamik Shala Mudpaarkhurd, Niwasi- Gram Mudpaarkhurd, Teh.
   Berla, Jila- Bemetara, Chhattisgarh, District : Bemetara, Chhattisgarh
4. Tikaram Sahu S/o Shri Ramdulare Sahu Aged About 49 Years Pesa,
   Shikshak L.B., Shashkiya Purv Madhyamik Shala Keeritpur, Niwasi-
   Gram Keeritpur, Teh. Berla, Jila- Bemetara, Chhattisgarh, District :
   Bemetara, Chhattisgarh
5. Bhuvan Singh Dhruw S/o Shri Ramkhilawan Dhruw Aged About 46
   Years Pesa, Shikshak L.B., Shashkiya Purv Madhyamik Shala
   Kandarka, Niwasi- Gram Kandarka Teh. Berla, Jila- Bemetara,
   Chhattisgarh, District : Bemetara, Chhattisgarh
6. Sanjay Kumar Dewangan S/o Shri Leelaram Dewangan Aged About
   48 Years Pesa, Shikshak L.B., Shashkiya Purv Madhyamik Shala
   Kharra, Niwasi- Gram Kharra, Teh. Berla, Jila- Bemetara,
   Chhattisgarh, District : Bemetara, Chhattisgarh
7. Himachal Prasad Sahu S/o Shri Santram Sahu Aged About 52 Years
   Pesa, Vyakhyata L.B., Shashkiya Ucchatar Madhyamik Vidyalay
   Baargaon Niwasi- Gram Baargaon, Teh. Berla, Jila- Bemetara,
   Chhattisgarh, District : Bemetara, Chhattisgarh
8. Madan Mohan Sahu S/o Shri Sewaram Sahu Aged About 49 Years
   Pesa, Shikshak L.B., Shashkiya Kanya Purv Madhyamik Shala
   Kusmi, Niwasi- Gram Kusmi Teh. Berla, Jila- Bemetara, Chhattisgarh,
   District : Bemetara, Chhattisgarh
9. Chumman Lal Sahu S/o Shri Lakhanlal Sahu Aged About 48 Years
   Pesa, Shikshak L.B., Shashkiya Kanya Purv Madhyamik Shala
   Kusmi, Niwasi- Gram Kusmi, Teh. Berla, Jila- Bemetara,
   Chhattisgarh, District : Bemetara, Chhattisgarh
10. Chovaram Sahu S/o Shri Thanwar Sahu Aged About 49 Years Pesa,
    Shikshak L.B., Shashkiya Purv Madhyamik Shala Mudpaarkhurd,
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            Niwasi- Gram Mudpaarkhurd, Teh. Berla,                  Jila-    Bemetara,
            Chhattisgarh, District : Bemetara, Chhattisgarh
          11. Rajesh Kumar Verma S/o Shri Rameshwar Prasad Verma, Aged
              About 50 Years Pesa, Shikshak L.B., Shashkiya Purv Madhyamik
              Shala Jaamgaon, Niwasi- Gram Jaamgaon, Teh. Berla, Jila-
              Bemetara, Chhattisgarh, District : Bemetara, Chhattisgarh
          12. Ghanshyam Prasad Sahu S/o Shri Ramcharan Sahu Aged About 49
              Years Pesa, Sahayak Shikshak L.B., Shashkiya Prathmik Shala
              Bansha, Niwasi- Gram Bansha, Teh. Berla, Jila- Bemetara,
              Chhattisgarh, District : Bemetara, Chhattisgarh
                                                                      ---- Petitioners
                                          Versus
            Smt. Madhulika Tiwari Posted As District Education Officer,
            Bemetara, District Bemetara Chhattisgarh, District : Bemetara,
            Chhattisgarh
                                                                    ---- Respondent

___________________________________________________________ For Petitioners : Mr. K.P. Sahu, Advocate For Respondent : Dr. Arpit Lall, Advocate on behalf of Mr. Dharmesh Shrivastava Advocate S.B.: Hon'ble Shri Parth Prateem Sahu, Judge Order On Board 11/12/2023

1. Learned counsel for the petitioners submits that the order passed by this Court in writ petition has now been complied with.

2. In view of above submission of learned counsel for the petitioners, contempt proceedings initiated against respondent is hereby dropped. Notice issued to respondent stands discharged.

3. The contempt petition is accordingly closed.

4. The petitioners will be at liberty to take recourse to law if they are still aggrieved by the decision taken by the respondent.

Sd/----/-/-/-/--------/--/-

(Parth Prateem Sahu) Judge Praveen