Kandik Narayan vs State Of Chhattisgarh
2022 Latest Caselaw 4403 Chatt

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                                                                       NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                      Writ Appeal No. 100 of 2022


Kandik Narayan, S/o Penturam, aged about 52 years, working as

incharge B.E.O. at Block Bhopalpatnam, District Beejapur (C.G.)


                                                              ---- Appellant


                                 Versus


1.   State of Chhattisgarh, through Secretary, Department of Education,

     Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur (C.G.)


2.   Director, Directorate of Chhattisgarh Public Instruction, Indravati

     Bhawan, First Floor, Atal Nagar, Raipur, District Raipur (C.G.)


3.   Collector, Beejapur, District Beejapur, Chhattisgarh.


4.   District Education Officer, Beejapur, District Beejapur, Chhattisgarh.


5.   Baldev Singh Nagesh, working Lecturer, Govt. Girls Higher

     Secondary School Higher Secondary School Ilimidi, Block Usur,

     District Beejapur, Chhattisgarh.


                                                          ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. G.P. Mathur, Advocate. For Respondents No. 1 to 4 : Ms. Astha Shukla, Government Advcoate.

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

11.07.2022

This writ appeal is preferred against an order dated 10.02.2022

passed by the learned Single Judge in Writ Petition (S) No. 908 of 2022.

2. Mr. G.P. Mathur, learned counsel for the appellant, prays for

withdrawal of the writ appeal.

3. Ms. Astha Shukla, learned Government Advocate, appearing for

respondents No. 1 to 4, is present and has no objection.

4. Accordingly, the writ appeal is dismissed on withdrawal.

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


Brijmohan