PAWAN KUMAR AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The present appeal challenges the judgment and final order dtd. 30/7/2019, passed by the Division Bench of the High Court of Chhattisgarh at Bilaspur (hereinafter referred to as, "High Court") in Writ Appeal No. 341 of 2019, whereby the High Court dismissed the appeal filed by the appellants thereby affirming the order dtd. 13/5/2019 rendered by the learned Single Judge of the High Court in Writ Petition (S) No.3620 of 2019.