Chattisgarh High Court
V. S. Rajgopal Iyer vs State Of Madhya Pradesh 85 ... on 27 November, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 875 of 2018
• V. S. Rajgopal Iyer S/o G.S. Mani Iyer, Aged About 56 Years
Occupation Govt. Service, R/o Murra, District Raigarh
Chhattisgarh
---- Petitioner
Versus
1. State Of Madhya Pradesh Through The Secretary, Department Of
Education, Vallab Bhawan, Bhopal Now State Of Chhattisgarh
Through The Secretary, Department Of Education, Mantarlaya,
Mahanadi Bhawan, Naya Raipur Chhattisgarh, District : Raipur,
Chhattisgarh
2. Commissioner, Public Instructions, Chhattisgarh Raipur
Chhattisgarh, District : Raipur, Chhattisgarh
3. Joint Director, Public Instructions, Bilaspur Division, Bilaspur
Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Respondents
For Petitioner Shri Animesh Verma, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 27/11/2018
1. This is an application for restoration of WPS No.606/2005, which was dismissed for non compliance of the Court order dated 05.04.2016.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and WPS No.606/2005 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 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