THOMAS TOPPO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed the instant petition under Article 226 of the Constitution of India seeking following relief (S) :-

(2.) In the instant petition, the learned co-ordinate Bench of this Court had passed the final order on 26/7/2017 and observed in para 8 as under :-

(3.) The said order dtd. 26/7/2017 passed by the learned co-ordinate Bench was challenged by the respondent/Department by way of appeal bearing W.A.No.418/2017, wherein the learned Division Bench of this Court observed in para 10 and 11 as under :-