Chattisgarh High Court
Motilal Sahu vs State Of Chhattisgarh 29 Crr/66/2018 ... on 15 January, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT of CHHATTISGARH, BILASPUR
WPS No.489 of 2018
Motilal Sahu S/o Brijmonhan Sahu, Aged About 40 Years Working As
Lecturer Panchayat And Posted At Govt. Higher Secondary School
Bhendra, Block Kurud, District Dhamtari Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat
And Rural Development, Mahanadi Bhawan, Mantralaya Naya Raipur,
District Raipur Chhattisgarh.
2. Chief Executive Officer, Zila Panchayat, Dhamtari, Distt. Dhamtari,
Chhattisgarh.
---- Respondents
For Petitioner : Shri Ajay Shrivastava, Advocate. For State : Shri Mazid Ali, Dy. Govt. Advocate.
Hon'ble Shri Justice P. Sam Koshy Order On Board 15.01.2018
1. At the very outset, learned counsel appearing for the parties would jointly and fairly submit that the issue involved in the present writ petition have already been considered and decided by this Court on 28.11.2017 in WPS No.2530 of 2017 (Mukesh Kumar Patel and another Vs State of Chhattisgarh and another), therefore, this writ petition may be disposed of in terms of the order passed in Mukesh Kumar Patel (supra).
2. Accordingly, the present writ petition is disposed of in terms of the order passed by this Court in Mukesh Kumar Patel (supra). A copy of the order passed in Mukesh Kumar Patel(supra) be placed on record of the present writ petition.
Sd/-
(P.Sam Koshy) Judge inder