Chattisgarh High Court
Mangal Das Sahu vs State Of Chhattisgarh 13 Wps/527/2018 ... on 15 January, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT of CHHATTISGARH, BILASPUR
WPS No. 518 of 2018
Mangal Das Sahu S/o Baisakhu Das, Aged About 39 Years Working As
Lecturer Panchayat, Govt. Higher Secondary School, Murmura, Block
Chhura, District Gariyaband Chhattisgarh.
---- Petitioner
Versus
1. State of Chhattisgarh Through Secretary, Department of Panchayat and
Rural Development, Mahanadi Bhawan, Naya Raipur, Chhattisgarh.
2. Commissioner - Cum - Director, Directorate Of Panchayat Naya Raipur
District Raipur Chhattisgarh.
3. Chief Executive Officer, Jila Panchayat, Dhamtari, Distt. Dhamtari (CG).
4. Chief Executive Officer, Jila Panchayat, Gariyaband, Distt. Gariyaband
(CG).
---- Respondents
For Petitioner : Shri Harish Khutiya, 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