LAWS(CHH)-2022-9-71

B.B. AHLUWALIA Vs. STATE OF CHHATTISGARH

Decided On September 15, 2022
B.B. Ahluwalia Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. J.K. Gupta, learned counsel for the appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the respondents.

(2.) This writ appeal is presented against an order dtd. 22/8/2019 passed by the learned Single Judge in Writ Petition No. 2538 of 2005, whereby the writ petition was dismissed.

(3.) Challenge in the writ petition was to an order dtd. 16/9/2004, whereby the appellant was intimated that he would be retiring on superannuation on 30/11/2004.