Chattisgarh High Court
Smt. Annapurna Yadav vs State Of Chhattisgarh 30 Mcrc/68/2019 ... on 8 January, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 4 of 2019
Smt. Annapurna Yadav W/o Shri Ram Kumar Yadav Aged About
31 Years Presently Working As Rural Organiser /MPW (Female),
Sub Health Centre, Khisora, Block Baloda, District- Janjgir-
Champa, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Health And Family
Welfare Department, Mantralaya, Mahanadi Bhawan, Naya
Raipur, District- Raipur, Chhattisgarh., District : Raipur,
Chhattisgarh
2. Director Health Services, Directorate, Indrawati Bhawan, Naya
Raipur, District- Raipur, Chhattisgarh., District : Raipur,
Chhattisgarh
3. Joint Director (Nursing) Health Services, Directorate, Indrawati
Bhawan, Naya Raipur, District- Raipur, Chhattisgarh., District :
Raipur, Chhattisgarh
4. Directorate Of Medical Education Chhattisgarh Old Nurses Hostel
Compound, Raipur, Distirct- Raipur, Chhattisgarh., District :
Raipur, Chhattisgarh
5. Principal, Govt. Nursing College Bilaspur, Near Clc Plaza,
Mahaveer Complex, Mangla Chowk, Bilaspur, District- Bilaspur,
Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Respondent
For Petitioner Shri C. J. K. Rao, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 08/01/2019
1. This is an application for restoration of WPC No.2623/2018, which was dismissed for non compliance of the Court order dated 24.09.2018.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPC No.2623/2018 is directed to be restored to its original number, subject however on payment of cost of Rs.1,000/- to the Chhattisgarh High Court Bar Association Library Fund within a period of one week from today.
3. It is made clear that if the cost is not paid within a week, this order shall lose its efficacy.
Sd/-
Prashant Kumar Mishra Judge Nirala