Rajesh Kumar Pandey vs State Of Chhattisgarh
2022 Latest Caselaw 7396 Chatt

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                                                                     NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR
                        W.P.(S) No. 8657 of 2022
Rajesh Kumar Pandey S/o Shri Chandrama Pandey Aged About 45
Years Occupation Service, Presently Posted As Sub Engineer, Sub
Division- Balrampur, Public Health Engineering Department, District :
Balrampur, Chhattisgarh
                                                            ---- Petitioner
                                Versus
1.    State Of Chhattisgarh Through The Secretary, Department Of
      Public Health Engineering, New Mantralaya, Atal Nagar, Nawa
      Raipur, Chhattisgarh
2.    Engineer In Chief Department Of Public Health Engineering, Civil
      Lines Road, Near Building, Raipur, District : Raipur, Chhattisgarh
3.    The Commissioner Surguja           Division,   District   :   Surguja
      (Ambikapur), Chhattisgarh
4.    The Collector District Balrampur- Ramanujganj, Chhattisgarh
5.    The Chief Engineer Department Of Public Health                   And
      Engineering , Bilaspur, District : Bilaspur, Chhattisgarh
6.    Superintending Engineer Public Health And Engineering
      Department, Ambikapur Division, District : Surguja (Ambikapur),
      Chhattisgarh
7.    The Executive Engineer Department Of Public Health And
      Engineering Balrampur- Ramanujganj, District : Balrampur,
      Chhattisgarh
8.    Parimal Tiwari Sub Engineer, Sub Division Kusmi, Department Of
      Public Health And Engineering, District : Balrampur, Chhattisgarh
                                                        ---- Respondents

For Petitioner : Mr. Rahul Mishra, Advocate For Respondents/State : Mr. Akash Pandey, P.L.

Hon'ble Shri Justice Parth Prateem Sahu Order On Board 08/12/2022

1. Learned counsel appearing for petitioner submits that at present

petitioner does not want to press the relief sought for, however,

petitioner may be permitted to make a representation in the light

of the order dated 06th April, 2010, passed by this Court in Ram

Kumar Chandra Vs. State of Chhattisgarh & Others, in W.P.

(S) No. 6851 of 2009. Mr. Mishra further submits that the issue in

respect of posting as in-charge or officiating, has already been

settled in the above stated case, thus, petitioner may be

permitted to make a representation along with a copy of order as

well as the circular/memo dated 04.08.2011 and 16.05.2011.

2. Learned State counsel submits that if a representation is made,

the same will be considered and decided in accordance with law,

having regard to the judgment of this Court as well as above

stated circulars, within a period of 4 weeks from the date of

receipt of a copy of the representation.

3. In view of forgoing, nothing survives in this petition and

accordingly, the writ petition is disposed off, permitting petitioner

to submit representation before the authority concerned.

Sd/-

(Parth Prateem Sahu) Judge

Balram