LAWS(CHH)-2022-9-122

MANISHA PATHAK Vs. STATE OF CHHATTISGARH

Decided On September 09, 2022
Manisha Pathak Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. Abhishek Pandey, learned counsel, appearing for the appellant. Also heard Ms. Astha Shukla, learned Government Advocate, appearing for the respondents.

(2.) This appeal is presented against an order dtd. 22/7/2022 passed by the learned Single Judge in WPS No. 4883 of 2022, disposing of the writ petition with certain observations.

(3.) The writ petition was filed essentially raising a grievance with regard to an order of suspension dtd. 22/3/2022.