Lalit Kumar Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 77 Chatt

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                                                                               NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                    WA No. 591 of 2019
      Lalit Kumar Sahu S/o M. R. Sahu Aged About 31 Years Presently Posted As
      Assistant Teacher (P) At Government Primary School Makkhanpur, R/o Village
      Chherkapur, Tahsil Nawagarh, District Bemetara Chhattisgarh.
                                                                        ---- Appellant
                                            Versus
      1.     State of Chhattisgarh Through The Secretary Panchayat And Rural
             Development Department Mahanadi Bhawan Mantralaya, Naya Raipur,
             District Raipur Chhattisgarh.
      2.     Chief Executive Officer Janpad Panchayat Nawagarh District Bemetara
             Chhattisgarh.
      3.     Sukhmandas Manikpuri S/o Meladas Manikpuri R/o Village Chhitapar,
             Tahsil Nawagarh, District Bemetara Chhattisgarh.
                                                                    ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. Ishan Verma, Advocate For Respondent No.1 : Mr. H.S. Ahluwalia, Deputy Advocate General

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri N. K. Chandravanshi, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

05.01.2022

Mr. Ishan Verma, learned counsel appearing for the appellant submits

that he is not pressing the appeal.

2. Accordingly, the appeal is dismissed as not pressed.

                       Sd/-                                         Sd/-
           (Arup Kumar Goswami)                            (N. K. Chandravanshi)
                 Chief Justice                                     Judge

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