Ku. Prerna Pandey vs State Of Chhattisgarh
2022 Latest Caselaw 6787 Chatt

                                     1

                                                                       NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR

                            WA No. 323 of 2022

Ku. Prerna Pandey D/o Shri Nand Kumar Pandey Aged About 23 Years
Occupation Student C/o Bharti Pandey Ward No. 3 Near Shasti Temple,
Civil Lines, Balodabazar, District Baloda Bazar, Bhatapara, Chhattisgarh

                                                                ---- Appellant

                                  Versus

1.   State of Chhattisgarh Through The Secretary, School Education
     Department Mantralaya Mahanadi Bhawan Capital Complex New
     Raipur, District Raipur (C.G.)

2.   Collector Bemetara, District Bemetara (C.G.)

3.   District Education Officer Bemetara, District Bemetara (C.G.)

                                                         ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : None.

For Respondents : Mr. H.S. Ahluwalia, Deputy Advocate General.

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

This appeal is presented against an order dated 25.03.2022 passed

by the learned Single Judge in WPS No. 1608 of 2022, by which the claim

of the petitioner for compassionate appointment was rejected.

2. On 05.09.2022, this Court had passed the following order:

"By placing reliance on I.A. No. 03 of 2022, Mr. Anadi

Sharma, learned counsel submits that he has withdrawn

from the case and the letter of withdrawal has been duly

acknowledged by the appellant.

Registry shall not show the name of Mr. Anadi Sharma

on the side of the appellant.

It appears from the acknowledgment that the relevant

records have been taken back by the appellant on

28.07.2022.

None has appeared for the appellant till today.

In order to grant an opportunity to the appellant, list this

case again on 26.09.2022.

Ms. Astha Shukla, learned Government Advocate,

appearing for the respondents, is present."

3. By an order dated 26.09.2022, a Special Post Card (SPC) was

directed to be issued to the appellant while posting the case today.

4. The note of the Registry dated 09.11.2022 shows that the SPC was

served upon the appellant.

5. It appears that appellant has not engaged any other counsel. She has

also not appeared as appellant in person before this Court today.

6. Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for

the respondents, is present.

7. In these circumstances, we have no option but to dismiss the appeal

for non-prosecution.

8. Accordingly, the writ appeal is dismissed for non-prosecution.

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


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