Chattisgarh High Court
Pramod Kumar Raj And Ors vs State Of Chhattisgarh And Ors. 11 ... on 20 July, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 5365 OF 2012
1. Pramod Kumar Raj, S/o Shri Rewaram, Caste Suryawansi, aged about
34 years, R/o Village Post Khoksa, PS & Tahsil Janjgir, District Janjgir-Champa
(C.G.) PIN 495668
2. Brijpal Kumhar, S/o Shri Sukhnandan Kumhar, aged about 25 years,
Caste Kumhar, R/o Kera Road, Bhatapara, Ward No. 19, Janjgir, PS Janjgir,
District Janjgir-Champa (C.G.) PIN 495668
3. Rajiv Rai, S/o Shri Rewaram, aged about 30 years, Caste Suryawansi,
R/o Village Post Khoksa, PS & Tahsil Janjgir, District Janjgir-Champa (CG) PIN
No. 495668
... Petitioners
versus
1. State of Chhattisgarh, through: Secretary, Department of Health and
Family Welfare, Mantralaya, Raipur, District Raipur (C.G.)
2. The Commissioner, Health & Family Welfare Department, Raipur (C.G.)
3. The Director, Health Services, Riapur (CG)
4. The Chief Medical & Health Officer, District Jangir-Champa (C.G.)
... Respondents
For Petitioners : Mr. A.K. Shukla, Advocate. For Respondents : Mr. Ashutosh Pandey, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 20/07/2018
1. Prayer in the present writ petition was for the quashment of the advertisement dated 2.11.2012.
2. Pending the petition, the Respondents vide their reply filed on 24.6.2013 have filed a document, Annexure R-1, dated 13.6.2013, whereby the advertisement under challenge stands cancelled.
3. In view of the fact that the substantive relief prayed by the Petitioners stands redressed, nothing further remains to be adjudicated upon in the present writ petition.
4. The writ petition accordingly stands dismissed.
Sd/-
(P. Sam Koshy)
/sharad/ Judge