SANDHYA TIRKI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the aforesaid petitions arise out of common order dtd. 26/3/2018 and agreement dtd. 14/7/2016 (Annexure P/1) (Colly), they are being decided by this common order.

(2.) The petitioners have filed the aforesaid petitions under Article 226 of the Constitution of India seeking following relief (S) :-

(3.) In W.P.(S) No.3135/2018