Chattisgarh High Court
Shekh Rafiq vs State Of Chhattisgarh 46 Wps/8551/2018 ... on 7 January, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO. 8552 OF 2018
1. Sheikh Rafiq, S/o Shri S. Rafiq, aged about 55 years, R/o Village & Post
Dantewada, District South Baster (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, through the Secretary, School Education
Department, Mahanadi Bhawan, Atal Nagar, New Raipur (C.G.)
2. Shri Laxman Singh Thakur, Block Education Officer, Geedam, District
Kanker, (C.G.)
... Respondent(s)
For Petitioner : Shri Somkant Verma, Advocate. For Respondents-State : Ms. Sunita Jain, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 07.01.2019
1. Learned counsel for the petitioner submits that petition has become infructuous.
2. Accordingly, the writ petition stands dismissed as having become infructuous.
Sd/-
(P. Sam Koshy) Judge Priyanka