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Banshiram Mandavi vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 26 July 2018 · Citation: (2018) 07 CHH CK 0330

HON’BLE JUDGES
Sharad Kumar Gupta, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 4510 Of 2018
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Judgment

7 paragraphs · 152 words

Sharad Kumar Gupta, J

1.

Heard.

2.

The petitioner has filed this writ petition seeking relief to direct respondents to regularise him.

3.

The petitioner is a Lecturer (Panchayat) and posted at Govt. Girls Higher Secondary School Kapsi, District - Kanker.

4.

The counsel for the petitioner would submit that the writ petition may be disposed off directing respondent No.2 to decide his representation Annexure P/5 dated 12.01.2018 within stipulated time.

5.

Looking to the facts and circumstances of the case, looking to the submission of the counsel for the petitioner, the instant writ petition is disposed of with this direction that respondent No. 2 shall decide representation filed by the petitioner Annexure P/5 dated 12.01.2018 expeditiously preferably within a period of 90 days from the date of receipt of certified copy of this order in accordance with law and procedure.

6.

This Court has not touched the merits of the case.