The Principal, D.P. Vipra College vs Dr. Ramadhar Prasad Pandey
2022 Latest Caselaw 4907 Chatt

                                       1

                                                                 NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
                       Writ Appeal No. 57 of 2022

1.   The Principal, D.P. Vipra College, Near Old High Court, Bilaspur,

     District- Bilaspur, Chhattisgarh.

2.   The Chairman, Governing Body of D.P. Vipra Collage Constituted

     Under Collage Code-Statute 28 Through The Secretary, D.P. Vipra

     College, Near Old High Court, Bilaspur, District- Bilaspur,

     Chhattisgarh.

                                                         ---- Appellants

                                 Versus

1.   Dr. Ramadhar Prasad Pandey S/o Late Shri Kalika Prasad Pandey

     Aged About 65 Years Occupation-Assistant Professor (Ex-in-

     Charge Principal) D.P. Vipra College, Old High Court Road,

     Bilaspur (C.G.)

2.   State of Chhattisgarh, Through The Secretary, Ministry of

     Education, Secretariat, Mahanadi Bhawan, Capital Complex, Naya

     Raipur, District- Raipur (C.G.)

3.   The Commissioner, Higher Education Department, Indrawati

     Bhawan, Mantralaya, Atal Nagar, District- Raipur (C.G.)

                                                      ---- Respondents

(Cause-title taken from Case Information System)

For Appellants : Mr. B.P. Sharma, Advocate alongwith Ms. Anuja Sharma, Advocate.

For Respondent No. 1 : Mr. Palash Tiwari, Advocate. For Respondents No. 2&3 : Mr. Gagan Tiwari, Deputy Government Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Justice Parth Prateem Sahu, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

01.08.2022

Heard Mr. B.P. Sharma, learned counsel for the appellants

alongwith Ms. Anuja Sharma. Also heard Mr. Palash Tiwari, learned

counsel, appearing for respondent No. 1 and Mr. Gagan Tiwari, learned

Deputy Government Advocate, appearing for respondents No. 2 & 3.

2. This appeal is presented against an order dated 28.06.2021 passed

by the learned Single Judge in Writ Petition (S) No. 4965 of 2020 as well

as an order dated 09.08.2021 passed in Review Petition No. 111 of 2021.

3. Mr. Sharma submits that this appeal has been rendered

infructuous.

4. In view of the above submission, the writ appeal is dismissed as

infructuous.

                          Sd/-                                 Sd/-
                  (Arup Kumar Goswami)                  (Parth Prateem Sahu)
                      Chief Justice                           Judge


Brijmohan