Kashi Ram Darro vs State Of Chhattisgarh & Ors.

The present writ petition has been filed by the petitioner seeking following reliefs :-

Learned counsel for the petitioner submits that the petitioner, while serving as Forest Guard (Van Rakshak) was placed under suspension vide order dated 02.06.2026 and has not been revoked till date. He further submits that the petitioner has already submitted a representation dated 25.09.2026 (Annexure P-5) for redressal of his grievances and the same is still pending consideration before the competent authority. He, therefore, prays that a direction be issued to the concerned authority to consider and decide the said representation within a stipulated period.

Learned State counsel submits that if the representation submitted by the petitioner is pending consideration, the same shall be examined and decided by the competent authority in accordance with law, keeping in view the applicable circulars/ instructions of the State Government as well as the law laid down by the Hon'ble Supreme Court, within a reasonable period.

Heard learned counsel for the parties and perused the material available on record.

Considering the limited prayer made by learned counsel for the petitioner and without expressing any opinion on the merits of the case, this petition is disposed of with a direction to competent respondent to consider and decide the petitioner's representation dated 25.09.2026 in accordance with law, on its own merits, expeditiously, preferably within a period of 30 days from the date of receipt of a copy of this order.

It is made clear that this Court has not expressed any opinion on the merits of the claim of the petitioner and the competent authority shall take an independent decision strictly in accordance with law.

With the aforesaid observation and direction, the writ petition stands disposed of.