Chattisgarh High Court
Smt. Pratibha Jha vs State Of Chhattisgarh 78 Wpc/76/2019 ... on 9 January, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCC No. 6 of 2019
Smt. Pratibha Jha D/o Shri Bramhendra Jha, Aged About 33 Years, R/o
Ward No. 08, Turkari Para, Main Road Khairagarh, District
Rajnandgaon, Chhattisgarh.
---Applicant
Versus
1. State Of Chhattisgarh, Through Secretary, Panchayat And Rural
Development, D.K.S. Bhawan, Mantralaya, Raipur Chhattisgarh.
2. Joint Director, Panchayat And Rural Development Department, Raipur,
District- Raipur, Chhattisgarh.
3. District Education Officer, Education Department, Rajnandgaon,
District- Rajnandgaon, Chhattisgarh.
4. Assistant Commissioner, Tribunal Welfare Department, Rajnandgaon,
District- Rajnandgaon, Chhattisgarh.
5. Chief Executive Officer, Zila Panchayat Rajnandgaon, District-
Rajnandgaon, Chhattistgarh.
6. Chief Executive Officer, Janpad Panchayat Khairagarh, District
Rajnandgaon, Chhattisgarh.
---Respondents
For applicant : Shri Naveen Shukla, Advocate. For State : Ms. Sunita Jain, Government Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 09/01/2019
1. The present MCC has been filed seeking restoration of MCC No. 801/2018 which got disposed off on a peremptory order passed by this Court on 26/10/2018.
2. The contention of the counsel for the applicant is that, due to inadvertence and on account of personal inconvenience at the counsel's 2 end, the default in the MCC No. 801/2018 could not be removed and therefore prays for its restoration.
3. Subject to the counsel for the applicant removing the default within a further period of 3 days from today in MCC No. 801/2018, the instant MCC stands allowed.
4. No order as to costs.
Sd/-
(P. Sam Koshy)
Sumit JUDGE