Chattisgarh High Court
Smt. Saraswati Saw vs State Of Chhattisgarh 51 Wpc/2225/2018 ... on 7 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 8094 of 2018
1. Smt. Saraswati Saw W/o Late Dhananjay Saw Aged About 65 Years
Retired Upper Division Teacher, Thakkar Baba Adiwasi Kanya
Ashram Orchha, District - Narayanpur, Presently Residence At
Dindayal Colony Q.No.15 Narayanpur, District - Narayanpur
Chhattisgarh.
2. Thanwarin Kaiwart D/o Samal Ram Kaiwart Aged About 66 Years
Retired Hostel Superintendent Balak Ashram Sandra, District -
Bijapur, Presently Residence At Ward No. 9, Q.No.132 Rajeev Chowk
Narayanpur, District - Narayanpur Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mahanadi Bhawan Mantralaya, Atal Nagar, District -
Raipur Chhattisgarh.
2. The Commissioner Schedule Caste And Schedule Tribe Development,
Indrawati Bhawan New Raipur, District - Raipur Chhattisgarh.
3. The Director Of Public Instruction Indrawati Bhawan New Raipur,
District - Raipur Chhattisgarh.
4. District Education Officer District - Narayanpur Chhattisgarh.
5. District Education Officer District Bijapur, Chhattisgarh.
6. Mata Rukmani Sewa Sansthan Samiti Through - Its Secretary, Mata
Rukmani Sewa Sansthan Samiti, Dimarpal Tahsil And District,
Jagdalpur, Chhattisgarh.
---- Respondent
For Petitioners None for the petitioners.
For Respondent/State Ms Astha Shukla, Panel Lawyer
Order On Board
By
Prashant Kumar Mishra, J.
2 07/01/2019
1) The matter was passed over once in absence of any representation on behalf of the petitioner. No one appears for the petitioner even in the second call.
2) In the circumstances, there is no other option left with the Court, but to dismiss the petition for want of prosecution.
3) Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Judge
Gowri Prashant Kumar Mishra