USHA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Malay Shrivastava, learned counsel for the appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for respondents No. 1 and 3 and Mr. Abhyuday Singh, learned counsel, appearing for respondent No. 2.

(2.) This appeal is presented against an order dtd. 5/8/2021 passed by the learned Single Judge in Writ Petition (C) No. 3070 of 2021, dismissing the writ petition holding that the petitioner has alternative statutory remedy to ventilate his grievances.

(3.) The order of the learned Single Judge, reads as follows: