G P SRIVAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD

(2.) THIS is an appeal filed by the writ petitioner of W.P. (S) No 344 of 2009 under Section 2(1) of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 against the order dated 22nd of March 2010 passed by the Single Judge in the aforementioned writ petition.

(3.) SO the question that arises for consideration in this appeal is whether the learned Single Judge was justified in dismissing the appellant's writ petition?