Dr. A.K. Gajpal vs State Of Chhattisgarh 27 Wpc/998/2018 ... on 23 April, 2018

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Chattisgarh High Court

Dr. A.K. Gajpal vs State Of Chhattisgarh 27 Wpc/998/2018 ... on 23 April, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                             NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                         Writ Petition (C) No. 1135 of 2018

        Dr. A.K. Gajpal S/o Late Arjun Singh Gajpal, Aged About 57 Years, R/o
        Village Gokulpur Ward, Dhamtari, Tahsil And District Dhamtari, Chhattisgarh
        Through Its President Maa Bhagwati Education Society Kanker District
        Kanker Chhattisgarh.

                                                                      ---- Petitioner

                                       Versus

     1. State Of Chhattisgarh Through The Secretary, Department Of Tribal
        Welfare, Mantralaya, Mahanadi Bhawan Naya Raipur District Raipur
        Chhattisgarh.

     2. Commissioner, Department Of Scheduled Caste And Scheduled Tribes
        Development Directorate Indrawati Bhawan, Naya Raipur, District Raipur
        Chhattisgarh.

     3. Collector (Tribal Development Branch), District North Bastar, Kanker (C.G.).

     4. Collector (Tribal Development Branch) Durg, District Durg Chhattisgarh.

     5. Assistant Commissioner Department Of Tribal Development, Kanker, District
        Kanker Chhattisgarh.

     6. Assistant Commissioner, Tribal Development Department, Durg, District
        Durg Chhattisgarh.

                                                                   ---- Respondents

For Petitioner : Mr. R. K. Gomasta, Advocate. For Respondents / State : Mr. Avinash Singh, Panel Lawyer.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 23/04/18

1. This writ petition has been preferred by the petitioner for issuance of direction to the respondent authorities to consider and decide the pending representation preferred by the petitioner on 16.08.2017 in pursuance to the order of this Court dated 10.07.2017 passed in WPC No. 1531 of 2017 filed by the same petitioner.

2. Since, direction has already been issued at the instance of the petitioner on 10.07.2017 in WPC No. 1531 of 2017, therefore, no fresh writ petition can be entertained. However, the petitioner may pursue his already pending representation before the respondent authorities.

3. Accordingly, the writ petition is closed. If the order of this Court has not been complied with by the respondent authorities, the petitioner would be at liberty to proceed further in accordance with law. No cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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