Milan Ram Sinha vs State Of Chhattisgarh
2021 Latest Caselaw 3555 Chatt

                                           1

                                                                             NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR
                         Writ Appeal No. 414 of 2021


     Milan Ram Sinha, S/o Shri Ram Prasad Sinha, Aged about 40 years, R/o

     Village Piproud, Post Lakkhnpuri Tahsil Charama, District Kanker (C.G.)


                                                                      ---- Appellant


                                       Versus


1.   State of Chhattisgarh Through Its Principal Secretary Department of

      School Education, Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya

      Raipur, District Raipur (C.G.)


2.   Director, Directorate of Public Instruction, Department of School

      Education, Indrawati Bhawan, Block-C, 1st Floor, Atal Nagar, Nawa

      Raipur, Raipur (C.G.)


3.   Joint Director, Directorate of Public Instruction, Department of School

      Education Indrawati Bhawan, Block-C, 1st Floor, Atal Nagar, Nawa

      Raipur, Raipur (C.G.)


4.   Chhattisgarh Professional Examination Board, Through, Its Secretary,

      Shailendra Nagar, Raipur (C.G.)


5.   District Education Officer, Dhamtari, District Dhamtari (C.G.)


                                                                 ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Ms. Naushina Afrin Ali, Advocate. For Respondents No. 1, 2, 3 & 5 : Mr. Shubham Verma, Panel Lawyer. For Respondent No. 4 : Mr. Yogendra Pandey, Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Justice N.K. Chandravanshi, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

08.12.2021

Ms. Naushina Afrin Ali, learned counsel for the appellant prays for

withdrawal of the writ appeal, which is preferred against the order dated

09.11.2021 passed by the learned Single Judge in Writ Petition (S) No. 6102 of

2021.

2. Also heard Mr. Shubham Verma, learned Panel Lawyer for respondents

No. 1, 2, 3 and 5 and Mr. Yogendra Pandey, learned counsel appearing for

respondent No. 4. They have no objection.

3. Accordingly, the writ appeal is dismissed as withdrawn.

                                Sd/-                                     Sd/-
                        (Arup Kumar Goswami)                    (N.K. Chandravanshi)
                            Chief Justice                              Judge




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