State Of Chhattisgarh vs Akhilesh Kumar Mishra
2021 Latest Caselaw 3035 Chatt

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                                                                                 NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                            MCC No. 595 of 2021


1.

State of Chhattisgarh, Through The Principal Secretary, Tribal Welfare Development Department, Mantralaya Mahanadi Bhawan, Naya Raipur, District Raipur, Chhattisgarh.

2. The Commissioner, Chhattisgarh State Level Tribal Welfare, Awasiya, Evam Ashram Shaikshshnik, Sansthan Samiti, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District Raipur, Chhattisgarh.

3. The Assistant Commissioner, Tribal Welfare And Development, Department, Gourela Pendra Marwahi, Chhattisgarh.

4. The Collector, Office of The Collector, District- Gourela- Pendra-

Marwahi, Chhattisgarh.

5. The Principal, Government Eklavya Adarsh Avasiya Vidhyalaya, Dongariya, District Gourela- Pendra- Marwahi, Chhattisgarh.

---- Applicants

Versus

1. Akhilesh Kumar Mishra, S/o Shri Phekhulal Mishra, Aged About 30 Years, Occupation- Guest Teacher (T.G.T. English), Government Eklavya Adarsh Avasiya Vidhyalaya, Dongariya, District Gourela- Pendra- Marwahi, Chhattisgarh. R/o Village Raweli, Post- Vijaypur, Tehsil- Lormi, District- Mungeli, Chhattisgarh.

2. Bhimsen Sonwani, S/o Shri Tulsi Prasad, Aged About 27 Years, Occupation- Guest Teacher (T.G.T. English), Government Eklavya Adarsh Avasiya Vidhyalaya, Dongariya, District Gourela-Pendra- Marwahi, Chhattisgarh. R/o Village Bargawan, Post- Bharridand, Tehsil- Marwahi, District- Gourela- Pendra- Marwani, Chhattisgarh.

---- Non-applicants

(Cause-title taken from Case Information System)

For Applicants : Mr. Siddharth Dubey, Deputy Government Advocate.

For Non-applicants : None.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Sanjay K. Agrawal, Judge

Order on Board

Per Arup Kumar Goswami, Chief Justice

08.11.2021

In the judgment dated 25.10.2021, the number of writ appeal has

been reflected as Writ Appeal No. 322 of 2019, instead of Writ Appeal No. 322

of 2021.

2. Accordingly, Writ Appeal No. 322 of 2019 as reflected in the

judgment dated 25.10.2021 shall be read as Writ Appeal No. 322 of 2021. If and

when a certified copy is applied for in respect of order dated 25.10.2021, the

order dated 25.10.2021 and the order passed today shall be furnished.

2. Accordingly, MCC stands disposed of.

                                 Sd/-                                     Sd/-
                       (Arup Kumar Goswami)                        (Sanjay K. Agrawal)
                           Chief Justice                                 Judge




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