Naveen Jaiswal vs State Of Chhattisgarh
2025 Latest Caselaw 1901 Chatt

Chattisgarh High Court

Naveen Jaiswal vs State Of Chhattisgarh on 13 February, 2025

     Digitally
     signed by
     REKHA
     SINGH



                                                   2025:CGHC:7708


                                                                NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR


                            WPC No. 2621 of 2019

1 - Naveen Jaiswal S/o Shri Ashok Kumar Jaiswal Aged About 21 Years
R/o Village Purani Basti Ward No. 3, Katghora Police Station And Tahsil
Katghora, District Korba Chhattisgarh., District : Korba, Chhattisgarh
                                                   ... Petitioner(s)

                                  versus

1 - State Of Chhattisgarh Through Secretary, Department Of School
Education Mantralaya, Mahanadi Bhawan, Atal Nagar, Raipur, District
Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2 - Chairman Chhattisgarh Higher Secondary Board Of Education
Vivekanand Nagar, Raipur, Janta Colony Raipur, District Raipur
Chhattisgarh., District : Raipur, Chhattisgarh

3 - The District Education Officer Korba, District Korba Chhattisgarh.,
District : Korba, Chhattisgarh

4 - The Principal Navodaya Gyan Higher Secondary School, Katghora,
Korba District Korba Chhattisgarh., District : Korba, Chhattisgarh

5 - The Principal Government Higher Secondary School, Pali, Korba
District Korba Chhattisgarh., District : Korba, Chhattisgarh
                                                   ---- Respondents

For Petitioner : Mr. Vikas Pandey, Advocate For State : Mr. Vedant Shadangi, Panel Lawyer For respondent No.2 : Mr. Alok Bakshi, Advocate

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board

13.02.2025

1. At the very outset, learned counsel appearing for the petitioner

would submit that this petition may be disposed of reserving liberty

in favour of the petitioner to make a fresh representation in the

light of the judgment passed by the Hon'ble Supreme Court in the

matter of Jigya Yadav (Minor) (Through Guardian/Father Hari

Singh) Vs. Central Board of Secondary Education and others,

reported in 2021(7) SCC 535 and the circulars issued by the State

Government before respondent No.2.

2. On the other hand, Mr. Bakshi, the learned counsel appearing for

respondent No.2 would submit that a civil suit filed by the petitioner

claiming similar relief has already been dismissed, therefore, no

case is made out for interference.

3. Mr. Shadangi, the learned Panel Lawyer appearing for the State

would support the contention made by Mr. Bakshi.

4. Heard learned counsel appearing for the parties and perused the

documents placed on record.

5. Taking into consideration the submissions made by the learned

counsel appearing for the parties, at this juncture, the present

petition is disposed of reserving liberty in favour of the petitioner to

make a representation in the light of the judgment passed in the

matter of Jigya Yadav(supra) and the circular issued by the State

Government. If such a representation is made, it is expected that

the authority concerned shall decide the same strictly in accordance with the law.

6. With the aforesaid observation(s)/direction(s), the present petition

is disposed of.

7. It is made clear that this Court has not expressed any opinion on

the merits of the case.

Sd/-

(Rakesh Mohan Pandey) Judge Rekha