Chattisgarh High Court
State Of Chhattisgarh vs Parmeshwar Prasad Gupta 21 Wa/620/2019 ... on 20 December, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
WA No. 613 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 613 of 2019
1. State Of Chhattisgarh Through The Secretary, Department Of
Panchayat And Social Welfare, DKS Bhawan (Now Mahanadi
Bhawan), Mantralaya, Naya Raipur Chhattisgarh.
2. The Director Directorate Of Panchayat And Social Services,
DKS Bhawan (Now Mahanadi Bhawan), Mantralaya, Naya
Raipur Chhattisgarh.
3. Deputy Director Panchayat And Social Welfare, Ambikapur,
District Surguja Chhattisgarh.
---- Appellants
Versus
1. Parmeshwar Prasad Gupta S/o Late Shri Ram Vrit Sao Aged
About 53 Years Posted As Varisht Antrik Lekha Parikshan Avam
Kararopan Adhikari, Presently Posted At Balrampur, Janpad
Panchayat Balrampur, District Surguja (Now Balrampur)
Chhattisgarh.
---- Respondent
For Appellant-State :- Shri Amit Bakshi, PL
For Respondent :- Shri K. Rohan, Advocate
Hon'ble Shri Justice Prashant Kumar Mishra &
Hon'ble Shri Justice Gautam Chourdiya
Order On Board
By
Prashant Kumar Mishra, J.
2 WA No. 613 of 2019 20/12/2019
1. Although, the Writ Appeal is posted on default, however, learned counsel for the parties would jointly submit that the matter in issue is covered by the decision rendered by this Court in the matter of State of Chhattisgarh Vs. Satish Kumar Shrivastava in WA No.389 of 2019 decided on 29.08.2019. A copy of the order has been placed before us for perusal.
2. In view of the statement made, the Writ Appeal is dismissed in the same terms as in the matter of State of Chhattisgarh Vs. Satish Kumar Shrivastava (Supra).
3. Copy of order passed in WA No.389 of 2019 is retained in the record of this Writ Appeal.
SD/- SD/-
(Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
Ayushi