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Judgment
Hon'ble Shri Bibhu Datta Guru, Judge
Learned counsel for the petitioner submits that the petitioner is working as a Lecturer under respondent No. 7; however, his salary has been withheld since March, 2026, on the ground of certain observations made by this Court in W.A. No. 142 of 2018 and other connected matters, Hiran Deo v. State of Chhattisgarh, as well as by the Hon’ble Supreme Court in SLP No. 13277 of 2020, vide order dated 02.09.2025. He further submits that no specific order has been passed in respect of the petitioner directing discontinuation of his services. Despite the same, the petitioner's salary has not been released. It is further submitted that the petitioner has preferred an appeal/representation before the Director of Public Instruction (DPI), vide Annexure P-8 dated 18.06.2026, which is pending consideration. Learned counsel, therefore, prays that the present writ petition may be disposed of with a direction to the competent authority to decide the pending appeal/representation within a stipulated period.
Learned State counsel, while raising no objection to the prayer made on behalf of the petitioner, submits that, in case the appeal/representation preferred by the petitioner is pending consideration, the same shall be considered and decided, in accordance with the directions issued by this Court as well as the Hon’ble Supreme Court, within a period of 40 days.
Heard learned counsel for the parties and perused the material available on record.
In view of the submissions made by learned counsel for the parties and considering the nature of the relief sought, the present writ petition is disposed of with a direction to the Director of Public Instruction (DPI) to consider and decide the petitioner's pending appeal/representation dated 18.06.2026, in accordance with law and in due consideration of the directions issued by this Court as well as the Hon’ble Supreme Court, within a period of 40 days from the date of receipt of a copy of this order.
Accordingly, the writ petition stands disposed of.