Chattisgarh High Court
Reshamlal Pradhan vs State Of Chhattisgarh on 28 January, 2016
Bench: Chief Justice, P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 37 of 2016
Reshamlal Pradhan S/o Vsatram Pradhan, Aged About 26 Years R/o
Village Nadigaon, Post Nadigaon, Police Station, Post And Tahsil
Baramkela, Civil And Revenue District Raigarh, (Chhattisgarh)
---- Appellant
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Technical
Education, Office Situated At Mahanadi Bhawan, New Raipur, Police
Station And Post Raipur, Civil And Revenue District Raipur,
(Chhattisgarh)
2. Chhattisgarh Public Service Commission, Through Secretary, Office At
Shankar Nagar, Bhagat Singh Square, Police Station And Post Raipur,
Civil And Revenue District Raipur, (Chhattisgarh)
------Respondents
For Appellant: Shri Manoj Paranjpe, Advocate. For Respondent No.1/State: Shri Prafull N. Bharat, Additional Advocate General.
For Respondent No.2: Shri Ashish Shrivastava along with Shri Animesh Verma, Advocates.
Hon'ble The Chief Justice Hon'ble Shri Justice P. Sam Koshy Judgment on Board Per Navin Sinha, Chief Justice 28/1/2016
1. After some argument, leave is sought to withdraw the appeal for pursuing matters in a departmental representation with regard to equivalence of qualifications.
2. The Writ Appeal is dismissed as withdrawn.
Sd/- Sd/-
(Navin Sinha) (P. Sam Koshy)
CHIEF JUSTICE JUDGE
Priya