Krishna Kumar Tunde vs State Of Chhattisgarh
2022 Latest Caselaw 6788 Chatt

                                       1

                                                                          NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                             WA No. 586 of 2022
Krishna Kumar Tunde S/o Shri Punwalal Tunde Aged About 56 Years
Working As Headmaster, Middle School (Superintendent), Scheduled Caste
Boys Hostel (Balak Ashram), Malhar, Masturi District - Bilaspur
Chhattisgarh.
                                                                   ---- Appellant
                                     Versus
1.    State Of Chhattisgarh Through The Secretary, Department Of
      Schedule Caste And Schedule Tribe Development Department,
      Mahanadi Bhawan, Mantralaya, Atal Nagar, Naya Raipur, District
      Raipur Chhattisgarh.
2.    Commissioner, Schedule Caste And Schedule Tribe Development
      Department, Indrawati Bhawan, Atal Nagar, Naya Raipur, District -
      Raipur Chhattisgarh.
3.    Assistant Commissiner, Tribal Welfare Department, Bilaspur, District-
      Bilaspur Chhattisgarh.
4.    District Education Officer, Bilaspur, District Bilaspur Chhattisgarh.
5.    Vikas Tiwari, Class -D, Superintendent, Premetric, Adivasi Balak
      Chhatravas, Semardarri, Vikas Khand Marwahi, District - Bilaspur
      Chhattisgarh.
6.    Pamendra Kurre, Hostel Superintendent, Group-D, Pre Metric
      Anusuchit Jati Balak Chhatravas, Bilha, Vikas Khand Bilha, District
      Bilaspur Chhattisgarh.
                                                              ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. H.B. Agrawal, Senior Advocate. For Respondents : 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

This appeal is presented against an order dated 12.09.2022 passed

by the learned Single Judge in WPS No.1785 of 2020.

2. Mr. H.B. Agrawal, learned senior counsel for the appellant submits

that the appellant does not want to pursue this appeal.

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

respondents No. 1 to 4, is present.

4. The writ appeal is dismissed as not pressed.

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



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