TECHNO PRINTS Vs. CHHATTISGARH TEXTBOOK CORPORATION

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High court of Chhattisgarh at Bilaspur in Writ Appeal No.72 of 2023, by which the writ appeal filed by the appellant herein, came to be dismissed and thereby the judgment and order passed by the Learned Single Judge, rejecting the writ petition of the appellant came to be affirmed.

(3.) The facts giving rise to this appeal may be summarized as under:-