Chattisgarh High Court
Rajkumar Mishra (Petitioner In Person) vs C.G.Rajya Suchna Aayog 101 ... on 12 March, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1 MCC No. 79 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 79 of 2019
Rajkumar Mishra (Petitioner In Person) S/o Late Ganesh
Prasad Mishra Aged About 48 Years R/o - Haldibadi, Chirmiri
Thana - Chirmiri, Tahsil - Khadgawan, District Koriya
Chhattisgarh, Mob. No. 7999393315.
---- Petitioner
Versus
1. C.G.Rajya Suchna Aayog Through Sachiv, Chhattisgarh
Rajya Suchna Aayog, Indrawati Khand, Pratham Tal,
Shashtri Chowk Raipur Chhattisgarh, Mob. No.9424200434.
2. Lok Suchna Adhikari School Shiksha Vibhag, Mantralaya
Mahanadi Bhawan, Naya Raipur Chhattisgarh, Mob.No.
9926119563.
3. Pratham Apiliy Adhikari School Shiksha Vibhag, Mantralaya
Mahanadi Bhawan, Naya Raipur Chhattisgarh, Mob.No.
9910221846.
---- Respondents
Petitioner in Person :- Shri Rajkumar Mishra. For Respondent No. 1 & 2 :- Shri S. Sunder Lal Tekchandani Order On Board By Hon'ble Justice Shri Prashant Kumar Mishra 2 MCC No. 79 of 2019 12/03/2019
1. This is an application for restoration of WPC No.2636/2018, which was dismissed for non compliance of the Court order dated 23.10.2018
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.2636/2018 is directed to be restored to its original number, subject to petitioner's filing process fee in WPC No.2636 of 2018 by ordinary as well as by registered mode . If the petitioner desires he may also pay additional set of process fee through E-mail.
Sd/-
Prashant Kumar Mishra Judge Ankit