High CourtsSingle Bench(2026) 11 CHH CK 1993

Dev Kumar Sahu vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court, Bilaspur · Decided on 2 November 2026

HON’BLE JUDGES
Bibhu Datta Guru, J
RESULT
Disposed Of
CASE NUMBER
WPS No. 7835 of 2026

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Judgment

3 paragraphs · 97 words
1.

Learned counsel appearing for the petitioner seeks permission of this Court to withdraw the present petition, with liberty to approach the District Education Officer, Sakti, in respect of the letter dated 24.08.2026 communicated to him and the subsequent transfer order dated 05.10.2026, whereby he has been transferred to Government Higher Secondary School, Nariyara, Block Malkharoda.

2.

Learned State counsel has no objection to the prayer made hereinabove.

3.

In view of the aforesaid submission made by learned counsel for the petitioner, the instant Writ Petition stands disposed of as withdrawn with the liberty as prayed for.