Sunita Anand vs Ganesh Lal Tandon
2023 Latest Caselaw 1155 Chatt

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                                                                                   NAFR
                       HIGH COURT OF CHHATTISGARH, BILASPUR


                                    CONT No. 130 of 2023
               Sunita Anand W/o Anish Meman Aged About 55 Years Working In The
                Post Of Village Cordinator (Under Suspension), R/o Ward No. 10,
                Cobiya Bemerara, District Bemetara Chhattisgarh
                                                                         ---- Petitioner
                                             Versus
               Ganesh Lal Tandon Chief Medical And Health Officer, District Hospital
                Campur Bemetara Chhattisgarh.
                                                                        ---- Respondent

For Petitioner : Shri T.K. Tiwari, Advocate

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board

23.02.2023

1. Learned counsel for the petitioner would submit that following order has been passed by this Court on 16.08.2022:-

"State counsel is directed to file return indicating why the case of the petitioner has not been considered in the light of judgment passed by the Ho'ble Supreme Court in the matter of Ajay Kumar Choudhary vs. Union of India through its Secretary and another reported in (2015) 7 SCC 291."

2. Learned counsel for the petitioner would submit that return has not been filed by the State in light of Ajay Kumar Choudhary (Supra).

3. If the return has not been filed by the State as per the observation made by this Court, it is to be considered and decided by the Bench having roster to decide the case. This is not the case where contempt proceeding can be initiated against the respondent.

4. Accordingly, the contempt petition is dropped and the contempt proceeding is disposed off with the aforesaid observation.

Sd-

(Narendra Kumar Vyas) Judge kishore