Chattisgarh High Court
Rameshwar Prasad Sahu vs State Of Chhattisgarh 42 Wps/6766/2017 ... on 16 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 6638 of 2016
1. Rameshwar Prasad Sahu S/o Shri Balakram Sahu, Aged About 45 Years
Peon, At Middle School, Chhotemudpar, Block Kharsiya, District Raigarh
R/o Village Basnajhar, P. S. And Tahsil Kharsiya District Raigarh
Chhattisgarh, Chhattisgarh
2. Rooplal Yadav, S/o Late Shri Nankuram Yadav, Aged About 45 Years
Peon, At Government Higher Secondary School, Sonvarsha, Block
Kharsiya, District Raigarh R/o Village Balangoda, And Tahsil And District
Raigarh Chhattisgarh, District : Raigarh, Chhattisgarh ---- Petitioners
Versus
1. State Of Chhattisgarh Through Its Secretary, Department Of Tribal
Welfare, Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur
Chhattisgarh, Chhattisgarh
2. The Commissioner, Scheduled Caste And Scheduled Tribe Welfare
Department, Raipur, District Raipur Chhattisgarh, District : Raipur,
Chhattisgarh
3. The Collector, Raigarh, District Raigarh Chhattisgarh., District : Raigarh,
Chhattisgarh
4. Assistant Commissioner, Tribe Welfare Development, Raigarh, District
Raigarh Chhattisgarh, District : Raigarh, Chhattisgarh
5. The District Education Officer, Raigarh, District Raigarh Chhattisgarh.,
District : Raigarh, Chhattisgarh
6. The Block Education Officer, Kharsiya, District Raigarh, Chhattisgarh.,
District : Raigarh, Chhattisgarh ---- Respondents
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For petitioner : Mr. Waquar Naiyer, Advocate For State : Mr. Majid Ali, GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 16/01/2018
1. Learned counsel for the petitioner seeks to withdraw this petition with liberty to revive if grievance is not redressed.
2. Accordingly, the petition is dismissed as withdrawn.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit