Kumar Gupta vs State Of Chhattisgarh
2025 Latest Caselaw 3822 Chatt

Chattisgarh High Court

Kumar Gupta vs State Of Chhattisgarh on 21 April, 2025

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Digitally signed                                                                    2025:CGHC:17865
by AJINKYA
PANSARE
Date:
2025.04.21
17:47:08 +0530                                                                                          NAFR
                                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   WPS No. 6434 of 2017

                   1 - Kumar Gupta S/o Devanand Gupta, Aged About 54 Years Presently
                   Posted And Working As Head Master, Middle School, Sarashmal, Block
                   Tamnar, District Raigarh, Chhattisgarh., Chhattisgarh
                                                                                      ... Petitioner(s)

                                                              versus

                   1 - State Of Chhattisgarh Through The Secretary, Department Of School
                   Education, Mahanadi Mantralaya, Naya Raipur, Post Office And Police
                   Station    Naya      Raipur,    District     Raipur,       Chhattisgarh.,     Chhattisgarh


                   2   -   Secretary,   Department      Of      Scheduled       Caste/      Scheduled      Tribe
                   Development, Mahanadi Mantralaya, Naya Raipur, Post Office And Police
                   Station Naya Raipur, District Raipur, Chhattisgarh., District : Raipur,
                   Chhattisgarh


                   3 - Director, Directorate Of Public Instructions, Chhattisgarh, Indrawati
                   Bhawan, Naya Raipur, Post Office And Police Station Naya Raipur, District
                   Raipur,        Chhattisgarh.,        District          :       Raipur,        Chhattisgarh


                   4 - Commissioner, Department Of Scheduled Caste/ Scheduled Tribe
                   Development,      Chhattisgarh,     Raipur,      Chhattisgarh.,       District   :    Raipur,
                   Chhattisgarh


                   5 - District Education Officer, Raigarh, Chhattisgarh., District : Raigarh,
                   Chhattisgarh
                                                                                            ... Respondent(s)

For Petitioner : Mr. Anuroop Panda, Advocate For State/ Respondents : Mr. Lav Sharma, P.L.

Hon'ble Shri Justice Rakesh Mohan Pandey Judgment On Board

21-04-2025

1) At the very outset, learned counsel for the petitioner seeks permission

of this Court to withdraw this petition with liberty to revive if cause of

action survives.

2) No objection from other side.

3) Consequently, instant writ petition stands dismissed as withdrawn with

the aforesaid liberty.

Sd/-

(Rakesh Mohan Pandey) JUDGE

Ajinkya