Chattisgarh High Court
Ashish Kumar Chauksey vs The State Of Chhattisgarh And Ors. 9 ... on 20 August, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1031 of 2014
1. Ashish Kumar Chauksey S/o Shri Ashok Kumar Chauksey Aged About 28
Years R/o C/o S.R. Sahu, V.V. Vihar Colony, House No. 30, Gali No. 3,
Near Karishma Complex, Raipur, P.S. Shankar Nagar, Civil And Revenue
Distt. Raipur C.G.
---- Petitioner
Versus
1. The State Of Chhattisgarh Through The Secretary, Department Of Higher
Education Mahanadi Bhawan, Naya Mantralaya, New Raipur, PS Rakhi,
Distt. Raipur C.G.
2. The Director, Higher Education, Raipur C.G.
3. The Chancellor, Kushabhau Thakre, Patrakarita Avam Jansanchar
Vishwavidyalaya, Kathadih, Post Office Sunder Nagar, Raipur, Distt. Raipur
C.G.
4. The Vice Chancellor Kushabhau Thakre, Patrakarita Avam Jansanchar
Vishwavidyalaya, Kathadih, Post Office Sunder Nagar, Raipur, Distt. Raipur
C.G.
5. The Registrar, Kushabhau Thakre, Patrakarita Avam Jansanchar
Vishwavidyalaya, Kathadih, Post Office Sunder Nagar, Raipur, Distt. Raipur
C.G.
---- Respondent
For Petitioner Shri Sanjay Dewangan, Advocate
For Respondent/State Shri A.S. Kachhawaha, Addl. Adv. General
For Respondent No.3 to 5 Shri Rajeev Shrivastava, Advocate
Order On Board
By
Prashant Kumar Mishra, J.
20/08/2018
1. After arguing for some time, learned counsel appearing for the petitioner would submit that the writ petition has become rendered infructuous by efflux of time.
2. Accordingly, the writ petition is dismissed as having become infructuous.
Sd/-
Judge Prashant Kumar Mishra Gowri