Gram Panchayat Bhuvneshwarpur vs State Of Chhattisgarh
2022 Latest Caselaw 824 Chatt

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                                                                            NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                          WP(PIL) No. 30 of 2022

Gram Panchayat Bhuvneshwarpur Through- Sarpanch-Hullaas Singh

S/o   Late    Birbal    Singh,     Aged    About   44      Years,    R/o    Gram

Bhuvneshwarpur, Tehsil And P.S. Ramanujnagar, District- Surajpur,

Chhattisgarh, District : Surajpur, Chhattisgarh

                                                                    ---- Petitioner

                                    Versus

1. State of Chhattisgarh Through- Secretary, Higher Education

   Department, Mahanadi Bhawan, Mantralay Atal Nagar Nawa Raipur,

   District- Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

2. The Commissioner, Public Instructions Indrawati Bhawan, Atal Nagar

   Nawa Raipur, District- Raipur, Chhattisgarh, District : Raipur,

   Chhattisgarh

3. Union of India, Through Secretary Ministry Of Human Resource

   Development Shastri Bhawan Rajendra Prasad Raod New Delhi-

   110001, District : New Delhi, Delhi

4. The Collector, Surajpur, District- Surajpur, Chhattisgarh, District :

   Surajpur, Chhattisgarh

5. The    District     Education    Officer,   Surajpur,    District-   Surajpur,

   Chhattisgarh, District : Surajpur, Chhattisgarh

                                                              ---- Respondents

(Cause Title taken from Case Information System)

For Petitioners : Mr. Apoorva Tripathi, Advocate. For Respondents No. 1, : Mr. Gagan Tiwari, Deputy Government Advocate 2, 4 and 5 For Respondent No. 3 : Ms. Ayushi Agrawal, Advocate.

Hon'ble Mr. Arup Kumar Goswami, Chief Justice Hon'ble Mr. N.K.Chandravanshi, Judge

Order on Board

Per Arup Kumar Goswami, Chief Justice

17/02/2022

Heard Mr. Apoorva Tripathi, learned counsel for the petitioner.

Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate for

the respondents No. 1, 2, 4 and 5 as well as Ms. Ayushi Agrawal,

learned counsel for the respondent No. 3.

2. Learned counsel for the parties submit that this public interest

litigation is covered by the judgment dated 08.02.2022 passed in

WP(PIL) No. 20 of 2022 and this petition may be disposed of

accordingly.

3. This Court, in WP(PIL) No. 20 of 2022, at paragraphs 6, 7

and 8 observed as follows:

"6. Rule 80(1) of the Rules of 2007, reads as

follows:

"80(1) If a proceeding in the nature of

Public Interest Litigation has already been

entertained and is pending no other

petition or communication relating to the

same matter shall be entertained. Any

person wishing to place any other facet of

the same matter before the Court, may

accordingly apply for directions in the

pending matter."

7. When the fundamental issue raised in this

public interest litigation is same with that of an

already pending public interest litigation, name of

school hardly has any relevance.

8. In view of provisions of Rule 80(1) of the Rules

of 2007, we do not entertain this petition. If the

petitioner wishes to place any other facet of the

matter before the Court, he may accordingly apply

for directions in the pending matter."

4. In view of the above, the writ petition is disposed of in the

aforesaid terms.

                     Sd/-                                        Sd/-
            (Arup Kumar Goswami)                         (N.K.Chandravanshi)
               CHIEF JUSTICE                                   JUDGE



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