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Judgment
Per Krushna Ram Mohapatra, Chief Justice
The petitioner, in this public interest litigation petition, prays for the following relief(s):
“10.1That, this Hon’ble Court may kindly be pleased to call for the entire records pertaining to the case of petitioner.
10.2That, this Hon’ble Court may kindly be pleased to issue directions under writ of mandamus to Respondents to issue the advertisements or initiate process of appointment for the Permanent/Regular Special Educators in every school/Cluster/District of State of Chhattisgarh to the strength that the Pupil Teacher ratio can be maintained in both General Schools and Schools made for CwSN.
10.3That, this Hon’ble Court may kindly be pleased to issue directions to Respondent Authorities to follow the directions the Hon’ble Apex Court in Rajneesh Kumar Pandey Vs. Union of India & Others vide its order dated 28.10.2021 (Annexure P/1) and 21.07.2022 (Annexure P/7) in its letter and spirit for the benefit of CwSN in the State of Chhattisgarh.
10.4That, this Hon’ble Court may kindly be pleased to grant any other relief, as it may deem fit.
10.5Cost of the petition may also be given.”
In the course of argument, Mr. Palash Tiwari, learned counsel for the petitioner submits that the issue involved in the present WPPIL is pending for consideration before Hon’ble Supreme Court in Rajneesh Kumar Pandey (supra). Hence he prays for withdrawal of the WPPIL submitting that if any cause of action arises in future, he may take recourse to law.
Mr. Shashank Thakur, learned Additional Advocate General appearing for the State/respondent No. 1 as well as Ms. Akanksha Jain, learned counsel appearing for the respondent No. 2 do not have any objection to such prayer.
In view of the above, this public interest litigation petition is disposed of with an observation that the petitioner may, if so advised, work out his remedy in accordance with law, if any fresh cause of action arises in future.