Chattisgarh High Court
Smt. Kasturi Sharaf Soni vs Rajesh Sukumar Toppo 38 Cont/122/2018 ... on 16 February, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 373 of 2016
• Smt. Kasturi Sharaf (Soni) W/o Shri Basant Kumar Sharaf, Aged
About 64 Years, Retired Assistant Teacher Balak Ashram
Orachha, District- Narayanpur, Presently R/o- At Vill. / Post-
Sarkho, P.S.- Naila, District- Janjgir-Champa, Chhattisgarh.,
---- Petitioner
Versus
1. Rajesh Sukumar Toppo Presently Working As Commissioner,
Scheduled Caste And Scheduled Tribe Development Department
Indrawati Bhawan New Raipur, Chhattisgarh
2. Dharmpal Saini, Presently Working As President Mata Rukmani
Sewa Sansthan Samiti Dimarapal, Tahsil- Jagdalpur, And District-
Bastar, Chhattisgarh
3. Smt. Karuna Shah, Presently Working As Secretary Mata
Rukmani Sewa Sansthan Samiti Dimarapal, Tahsil- Jagdalpur
and District- Bastar, Chhattisgarh
4. Director Public Instruction Chhattisgarh Raipur, Indrawati
Bhawan, District Raipur, Chhattisgarh
---- Respondents
For Petitioner Shri Ashwani Shukla, Advocate For Respondent No.1 Shri A. S. Rajput, Advocate For Respondent Nos.2 & 3 Shri Prafull Bharat, Advocate For Respondent No.4 Shri Vipin Tiwari, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 16/02/2018
1. Shri Vipin Tiwari, learned counsel for the contemnor No.4 would seek apology on behalf of the contemnors for the delay in deciding the petitioner's representation. He would submit that the contempt now stands purged.
2. In view of the above, the contempt petition is disposed of with observation that the respondents shall remain careful in future. The petitioner may challenge the order rejecting his representation by way of a fresh writ petition.
Sd/-
Judge Prashant Kumar Mishra Nirala