Arti Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 2181 Chatt

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                                                                          NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR

                       Writ Petition (S) No. 4776 of 2021

   1. Arti Yadav D/o Anil Yadav, Aged About 31 Years, R/o Village, Post And
      Block Shankargarh, Bachwar, Shankargarh, Surguja, District Surguja
      Chhattisgarh

   2. Umesh Kumar Shrivas S/o Chhedi Lal Shrivas, Aged About 33 Years
      R/o 31, Ward No. 4, Sonar Para, Ratanpur, District Bilaspur
      Chhattisgarh

                                                                ---- Petitioners

                                      Versus

   1. State    Of   Chhattisgarh,     Through   Secretary,   School   Education
      Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya Raipur,
      District Raipur, Chhattisgarh

   2. Director, Public Instructions, Indrawati Bhawan, Atal Nagar, Naya
      Raipur, District Raipur, Chhattisgarh

   3. District Education Officer, Raipur, District Raipur, Chhattisgarh

   4. Director, National Council For Teacher Education, Wing No. 2, Hans
      Bhawan, Bahadurshah Jafar Marg, New Delh

   5. Keshav Vishwakarma, Behind Mission Compound, Ward No. 10,
      Imlibhatha, Mahasamund, District Mahasamund, Chhattisgarh

                                                              ---- Respondents

For Petitioners : Mr. C. Jayant K. Rao, Advocate For State : Ms. Sunita Jain, Govt. Advocate

Hon'ble Shri Justice P. Sam Koshy Order On Board 06.09.2021

1. The issue involved in the present writ petition has already been dealt

with in identical set of facts in WPS No. 3657/2021. This Court on due

consideration of the facts and circumstances of the case rendered from

the petitioners' side as also from the State side has finally vide

judgment dated 16.07.2021 dismissed the said writ petition.

2. In view of the specific stand taken by this Court in an identical set of

facts, the present writ petition also stands dismissed in terms of the

order dated 16.07.2021 passed in WPS No. 3657/2021.

Sd/-

P. Sam Koshy Judge Khatai