UTTARA KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD finally with the consent of counsel for the parties.

(2.) THIS writ appeal has been filed against the impugned order dated 30th March, 2010 passed by the learned Single Judge in W.P.(S). No. 5558/2008 dismissing the writ petition.

(3.) WE have perused the records of the writ appeal as well as writ petition.