BALI RAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS is an appeal filed by the writ petitioners of W.P. (S) No. 2135 of 2012 under Section 2(1) of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 against the order dated 6/6/2012 passed in aforementioned writ petition.

(2.) BY the impugned order, the learned Single Judge disposed of the writ petition filed by the appellants with certain liberty.

(3.) HAVING heard the learned Counsel for the appellants ( writ petitioners) and on perusal of the record of the case, we are inclined to dismiss the appeal as in our opinion, the order passed by the writ Court upholding the withdrawal order dated 2.6.2012 does not require any interference.