CHHATTISGARH MADHYASTHAM ADHIKARAN Vs. SEWAK RAM PURENA

JUDGEMENT

(1.) Heard Mr. Rajeev Shrivastava, learned Senior Advocate assisted by Mr. Sourabh Sahu, learned counsel for the appellant. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate appearing for the Respondent No.2/State on I.A.No.02/2022, which is an application for condonation of delay of 375 days in preferring the appeal.

(2.) Considering the grounds mentioned in the application, same is allowed and delay is condoned.

(3.) The appellant has filed this writ appeal against the order dtd. 4/10/2021 passed by the learned Single Judge in WPS No.30 of 2012, by which the learned Single Judge has allowed the writ petition filed by the writ petitioner/respondent No.1 herein.