Radhe Singh Kanwar vs State Of Chhattisgarh
2022 Latest Caselaw 6785 Chatt

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                                                                         NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR
                         Writ Appeal No. 620 of 2022

Radhe Singh Kanwar, S/o Firtu Singh Kanwar, Aged About 43 Years

Occupation Lab Technician at Government Naveen College Batouli, R/o

Shanti     Para   Batouli,   Police   Station   and   Tahsil-Batouli,   District-

Sarguja(C.G.), Mo. No. 9098787984.

                                                                ---- Appellant

                                      Versus

1.    State of Chhattisgarh Through The Secretary, Department of

         Higher Education, Mahanadi Bhawan, Mantralaya, Atal Nagar, New

         Raipur, District Raipur, (C.G.)

2.    Under Secretary, Higher Education Department, Mantralaya, Atal

         Nagar, New Raipur, District Raipur (C.G.)s

3.    Principal, Government Naveen College Batouli, District Surguja

         (C.G.)

4.    Principal, Government Naveen College Lakhanpur, District Surguja

         (C.G.)

5.    Akshay Anand Kachhap Lab Technician, Government Naveen

         College Lakhanpur, District Surguja (C.G.)

                                                            ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. Ratnesh Kumar Agrawal, Advocate. For Respondents No. 1 to 4 : Ms. Astha Shukla, Government Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Sanjay Agrawal, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

14.11.2022

Heard Mr. Ratnesh Kumar Agrawal, learned counsel for the

appellant. Also heard Ms. Astha Shukla, learned Government Advocate,

appearing for respondents No. 1 to 4.

2. This appeal is presented against an order dated 31.10.2022 passed

by the learned Single Judge in Writ Petition (S) No. 6796 of 2022.

3. Mr. Agrawal submits that he may be permitted to withdraw this

appeal, as he intends to file a review application before learned Single

Judge.

4. Ms. Shukla has no objection.

5. Accordingly, the writ appeal is disposed of on withdrawal.

6. Certified copy of the order of the learned Single Judge be returned

back to Mr. Agrawal after retaining photocopy of the same.

                          Sd/-                                      Sd/-
                  (Arup Kumar Goswami)                        (Sanjay Agrawal)
                      Chief Justice                               Judge




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