Chattisgarh High Court
Jagdish Kumr Sharma vs State Of Chhattisgarh And Ors 17 ... on 4 March, 2020
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 2088 of 2014
Jagdish Kumar Sharma S/o Shri Gambhirlal Sharma Aged About 48 Years By Post Assistant
Teacher Panchayat, At Present Posted At Govt. Primary School At Darchura, Block Simga,
Janpad Panchayat Simga, Zila Panchayat Balodabazar-Bhatapara, P.S. And Tahsil
Balodabazar-Bhatapara, Civil Revenue Distt. And District Balodabazar-Bhatapara (C.G.)
---- Petitioner
Versus
1. The State of Chhattisgarh Through The Secretary/ Under Secretary, Department Of
Panchayat And Rural Development, New Mantralaya, Mahanadi Bhawan, New Raipur, Distt
Raipur, Chhattisgarh
2. The Chief Executive Officer Zila Panchayat, Raipur Distt Raipur C.G.
3. The Chief Executive Officer Janpad Panchayat, Simga, Distt. Balodabazar- Bhatapara C.G.
4. Block Education Officer Simga, Distt. Balodabazar - Bhatapara, C.G.
---- Respondents
04/03/2020 None for the petitioner.
Shri Kapil Maini, PL for the State. The matter was passed over once in absence of any representation on behalf of the petitioner. Even in the second call none appears nor any representation is made on behalf of the petitioner.
Under the circumstances, this Court is left with no other option except to dismiss the writ petition for want of prosecution.
Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Goutam Bhaduri Judge ashu