Chattisgarh High Court
President Lahiri Multipurpose Higher ... vs Ramesh Chand Jain 53 Wa/590/2018 S. K. ... on 26 November, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No.489 of 2018
(Arising out of Order dated 21.03.2018 passed in W.P.(L) No. 78 of 2018 by the
learned Single Judge)
• President Lahiri Multipurpose Higher Secondary School Chirimi, District Korea
Chhattisgarh. (Respondent No. 3), District : Koriya (Baikunthpur), Chhattisgarh
---- Appellant Versus
1. Ramesh Chand Jain S/o Late Shri J. L. Jain, Aged About 74 Years R/o Main Road, Haldibadi, Chirimi, District Korea Chhattisgarh. Presently Residing At C/o Manish Jain, Bhagya Shree Transport Co. 9 Sr. Compound, Dewas Naka, Indore, Madhya Pradesh.
2. State of Chhattisgarh, Through The Secretary, Department Of School, Mantralaya, Naya Raipur, Chhattisgarh. (Non. Applicant No. 1)
3. Controlling Authority, Payment Of Gratuity Act 1972, Baikunthpur, District Korea, Chhattisgarh. (Non Applicant No. 2)
4. Secretary, Lahiri Multipurpose Higher Secondary School, Chirimi, District Korea, Chhattisgarh. (Non Applicant No. 4)
5. Collector, Korea, District Korea, Chhattisgarh. (Non Applicant No. 5)
6. Tehsildar, Korea, District Korea, Chhattisgarh. (Non Applicant No. 6)
7. Tehsildar, Chirimi, District Korea, Chhattisgarh. (Non - Applicant No. 7)
---- Respondents _____________________________________________________________________ For Appellant : Shri Amrito Das, Advocate For Respondent No.1 : Smt. Ranjana Jaisawal, Advocate For Respondents/State : Shri Prafull N. Bharat, Additional Advocate General Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Judgment on Board Per, Ajay Kumar Tripathi, Chief Justice 26.11.2018
1. Heard counsel for the Appellant and counsel for the Respondents.
2. Appeal is dismissed since we do not find any error in the direction having been issued upon the respondent authorities i.e. Controlling Authority in terms of the prayer made therein, which is required to be rectified in appeal.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Chandra