K M KHARE Vs. STATE OF C G

JUDGEMENT

(1.) HEARD on admission.

(2.) WITH the consent of the parties, we dispose of this appeal at the admission stage itself, as we feel that it will be unnecessary to keep this writ appeal as well as issue pending any more.

(3.) THEREAFTER, the writ appellant preferred representation before the Secretary, Water Resources Department, State of Chhattisgarh, Raipur on 30.9.2003 mentioning that his date of retirement is near and he should be exonerated so that he may not get financial loss. THEREAFTER, again when he was to retire in next two months, he filed another representation on 25.5.2004 before the Governor, State of Chhattisgarh, Raipur mentioning the aforementioned facts and reference of the letter dated 10.10.2000 issued by the Governor Secretariat of M.P. to the Water Resources Department, Bhopal. With this representation he had also filed certain documents including copy of appeal preferred before the Governor of Madhya Pradesh and the letter dated 10.10.2000 sent by the Deputy Secretary to the Governor with regard to that appeal.