SHRAVAN KUMAR TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned Counsel for the parties are heard on admission.

(2.) Petitioner Shravan Kumar Tiwari claiming himself to be a social worker has filed this writ petition styled as 'Public Interest Litigation' for the following reliefs:

(3.) In view of the reliefs claimed by the Petitioner in this writ petition, Shri Malay Kumar Bhaduri, learned Counsel for the Petitioner could not dispute that the petition essentially relates to a service matter.