Chattisgarh High Court
Dr.Girish Pandey vs State Of Chhattisgarh And Ors. 29 ... on 6 February, 2020
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 2500 of 2009
• Dr. Girish Pandey, S/o Late Shri Ramkrishna Pandey, aged about
61 years, District Health Officer, R/o Rajendra Nagar Chowk,
Bilaspur (C.G.)
---- Petitioner
Versus
1. State Of Chhattisgarh, through the Secretary, Health and Family
Welfare Department, D. K. S. Bhawan, Raipur (C.G.)
2. The Secretary/Commissioner, Health and Family Welfare
Department, D. K. S. Bhawan, Raipur (C.G.)
3. The Deputy Secretary, Health and Family Welfare Departemnt, D.
K. S. Bhawan, Raipur (C.G.)
4. The Director, Health Services, Raipur (C.G.)
---- Respondents
For Petitioner Shri A. K. Shukla and Shri Atanu Ghosh, Advocates For Respondent-State Shri Rajendra Tripathi, PL Hon'ble Justice Shri Prashant Kumar Mishra Order On Board 06/02/2020
1. Both the counsels would jointly submit that the cause of action agitated in the writ petition has rendered infructuous.
2. Accordingly, the writ petition is dismissed as infructuous.
Sd/-
Prashant Kumar Mishra Judge Nirala